RITU SINGH Vs. UNIVERSITY OF DELHI

JUDGEMENT

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

(2.) The respondent No.1 is University of Delhi, a Central University regulated under the Delhi University Act, 1922 and rules and regulations thereto. Respondent No. 2 is an aided recognized College of respondent No.1. At the outset, I may note that vide Order dated November 4, 2020, respondent No.3 / Union of India was considered as a proforma party. It is also noted, vide order dated November 26, 2020, respondent No.1 adopted the counter-affidavit filed by respondent No.2 / College.

(3.) It is the case of the petitioner that an advertisement was issued by the respondent No.2 / College for making appointment to the two posts of Assistant Professor in Psychology / Commerce on ad-hoc basis. The appointment in the Psychology discipline was reserved for a SC candidate. The petitioner applied against the same, i.e., Psychology discipline under the reserved category. The petitioner, being found successful in the selection process, was appointed as Assistant Professor (Psychology) on ad-hoc basis with effect from August 05, 2019. The said appointment was for a period of four months till December 04, 2019. On her appointment, the petitioner was assigned duty roster and time table for delivering lectures on the prescribed syllabus of the subject.