MEERA SOOD Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) CM. No. 27732/2021 (for exemption)

(2.) It is contended by Mr. M. Dutta, learned counsel appearing on behalf of the petitioner that petitioner worked in respondent No.2 / Vivekananda College, University of Delhi as a Director of Physical Education ('DPE' for short) from July 17, 1981, to July 15, 1983, and further on an ad hoc basic from July 18, 1983, to August 29, 1983. Thereafter, respondent No.2 / College came out with an advertisement for the post of DPE. In pursuance to the said advertisement, the petitioner, on July 13, 1983, applied for the said post with respondent No.2 / College.

(3.) Consequently, the petitioner herein was appointed to the post of DPE on a permanent and substantive basis. An agreement of service dated August 30, 1983, was also executed between respondent No.2 / College and the petitioner.