DINESH KUMAR Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The instant petition has been filed by the petitioner under Article 226 of the Constitution of India, impugning the order of Respondent No. 2 dtd. 17/10/2006 notifying therein the termination of services of the petitioner as Caretaker. By way of the instant petition, the petitioner has prayed for the following reliefs:

(2.) The brief facts that are crucial for adjudication of the case, and that have emerged from a conjoint reading of the petition, counter affidavit and the rejoinder thereto, as well as upon the perusal of earlier order of this Court dtd. 22/9/2006 in WP (C) No. 153/2005 filed by the petitioner for regularisation of his services as Caretaker, are delineated hereinbelow:

(3.) Learned counsel appearing for the petitioner submitted that on 26/3/1997, the respondent College issued an advertisement in the Times of India, inviting applications for filling up various teaching and non-teaching posts including that of Caretaker. It is submitted that the petitioner, in compliance with all the requirements of the post of Caretaker, including that of being a candidate from the scheduled caste, mentioned in the advertisement and accordingly, applied for the same, vide his application dtd. 2/4/1997.