LAWS(DLH)-2020-9-101

MONALISA JOSHI Vs. JAWAHARLAL NEHRU UNIVERSITY

Decided On September 03, 2020
Monalisa Joshi Appellant
V/S
JAWAHARLAL NEHRU UNIVERSITY Respondents

JUDGEMENT

(1.) Hearing has been conducted through Video Conferencing.

(2.) Aspiring to be appointed as Assistant Professor in the Special Centre for National Security Studies (hereinafter referred to as the "Centre"), Petitioner applied for the Post pursuant to an Advertisement issued in May 2019. Being unsuccessful in crossing the first threshold of invitation for the interview, Petitioner filed the present writ petition seeking quashing of List dated 04.08.2020, a list of candidates shortlisted for interview as also a direction to the Respondents to issue a fresh list in accordance with the original criteria stipulated in the Advertisement.

(3.) The controversy in the present case has its genesis in the alleged change in the selection criteria, midstream, by the Respondents at the time of short-listing the candidates for interview, amounting to changing the Rules of the game after it begins. In this background the brief facts that require a mention are encapsulated hereunder.