PROF. SABIHA HUSSAIN Vs. JAMIA MILLIA ISLAMIA

JUDGEMENT

(1.) At the outset I may state, vide this common order I shall decide, CONT. CAS(C) 602/2020, W.P.(C) 8532/2019, W.P.(C) 8454/2020, W.P.(C) 7864/2020, W.P.(C) 7928/2020, W.P.(C) 10702/2020 and respective applications connected therewith, as the issue raised in these petitions is similar and with identical facts, but narrated separately.

(2.) This Writ Petition has been filed with the following prayers:

(3.) As per the petitioner the respondent University is a Central University which is fully funded by the Ministry of Human Resource Development, Government of India, and is governed by its own Act, Statute and Ordinances. On February 16, 2000, the University Grants Commission ('UGC', for short and respondent No. 5 herein) approved the establishment of the Sarojini Naidu Women's Studies Centre ('Centre', for short) under the IX Plan with the respondent University. The petitioner who was earlier working as a Professor at Dr. K.R. Narayanan Centre for Dalit and Minorities Studies had, pursuant to an advertisement issued by the University on July 12, 2016, applied for the post of Director in the Centre. The petitioner was duly selected for the post and the selection was approved by the Executive Council ('EC', for short) of the respondent University vide the minutes dated March 10, 2017. Subsequently, she joined the tenure post of Professor/Director of the Centre for the period of the UGC's XII Plan or till the Scheme lasts.