LOTIKA VARDARAJAN Vs. HAWAHAR LAL NEHRU UNIVERSITY

JUDGEMENT

(1.) This Civil Writ Petition calls in question the orders dated April 21, 1987 issued by Jawaharlal Nehru University terminating the services of Dr. Lotika Varadarajan (petitioner No. 1) and Dr. Lolita Nchni (petitioner No. 2) both Associate Professors in its school of Arts and Aesthetics, while they were still on probation.

(2.) The relevant facts giving rise to this writ petition are By letter dated February 3" 1986 the petitioner No. 1 was offered the post of Associate Professor in the School of Arts and Aesthetic's cf the University, respondent No. 1 which indicates that the petitioner was put on probation for a period of 12 months from the date of joining which could be extended upto a maximum period of 24 months. The petitioner was eligible for confirmation to the post after the satisfactory completion of the probationary period. The petitioner accepted the offer and joined the post on the same date viz February 3, 1986.

(3.) Similar offers were made to petitioner No. 2 and Dr. Geeta Sen, originally a petitioner in the writ petition. whose request for deletion of her name from array of parties was accepted by order of the Court dated July 26. 1990. Pursuant to the offers the petitioner No. 2 and Ms. Sen joined the university on February 21, 1986 and April 1, 1986 respectively.