NUPUR ROY CHOWDHURY Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) THE petitioner employed with the respondent University of Delhi as a Reader in the Faculty of Music & Fine Arts, claiming to be eligible for consideration for promotion to the post of Professor under the Career Advancement Scheme, 1998 had applied therefor and appeared before the Selection Committee in December, 2008 but was not promoted and was advised to apply afresh after one year.

(2.) THIS writ petition was filed impugning the aforesaid action of the respondent University. It was also the case of the petitioner that though she had applied for promotion after one year in the year 2009 also but no steps were taken by the respondent University.

(3.) NOT finding any progress in the constitution of the Selection Committee, vide order dated 28th January, 2011 notice was issued to the Additional Solicitor General to ensure that the Visitor to the University i.e. the President of India appoints the nominee to the Selection Committee.