MS. VINITA Vs. UNIVERSITY OF DELHI AND ANR.

JUDGEMENT

(1.) THE Petitioner working as Section Officer in the Department of Sociology of the University of Delhi had applied through the route of Direct Recruitment for the post of Assistant Registrar/Assistant Controller of Examinations/Administrative Officer for which applications were invited by the Respondent University and appeared in the examination held on 30th October, 2010 but was not found successful. This writ petition has been filed seeking relief of

(2.) AS far as the relief of re -evaluation of answer sheet is concerned, the Petitioner cites past instances of alleged discrimination against her and with respect to which the writ petitions earlier filed by the Petitioner are stated to be still pending.

(3.) THE second ground urged by the counsel for the Petitioner is that besides inviting applications for appointments to the said posts through Direct Recruitment, applications for appointments through departmental promotion were also invited and the written test held was common for both routes. The counsel however fairly admits that the Petitioner was not eligible for appointment through the process of departmental promotion and accordingly had not applied for the same. The allegation is that the selection criteria for promotion through the route of departmental promotion, has been changed after the selection process had begun.