ASHOK KUMAR Vs. JAMIA MILLIA ISLAMIA

JUDGEMENT

(1.) This petition has been filed by the petitioner with the following prayers:

(2.) In substance, the challenge of the petitioner is to an order dated April 16, 2018 whereby the representation of the petitioner dated January 11, 2018 was considered by the respondent University in terms of the directions given by this Court on 5/3/2018 in W.P.(C) 2014/2018 titled Ashok Kumar v. Jamia Millia Islamia and Ors. for his appointment as Reader in the respondent University from November 2006 instead of October 2009 and also for cancellation of promotion granted to respondent No. 2 Ms. Shikha Kapur as Lecturer (Selection Grade) w.e.f 24/9/2006 was rejected.

(3.) The facts as noted from the petition are, respondent No.2 Ms. Shikha Kapoor was appointed as Lecturer in the respondent University in the month of September, 1994. She was appointed as Senior Lecturer in September, 2000. On September 24, 2006, respondent No. 2 became eligible for promotion to Lecturer (Selection Grade). It is the case of the petitioner that in the Selection Committee meeting held on 27/11/2006, respondent No.2 was not recommended for promotion to the post of Lecturer (Selection Grade). In the year, 2006, an advertisement to the post of Reader in the Department of Adult and Continuing Education was issued by the respondent University. The petitioner who had applied against the advertisement referred to above was selected to the post of Reader in the year 2006. The respondent No.2 subsequently went on study leave for a period of three years. In the year 2008, petitioner filed a writ petition in this Court bearing W.P.(C) 1202/2008 seeking a direction for his appointment as Reader in the respondent University.