SHARDA SHARMA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) PETITIONER is working as a Professor in the Department of Sanskrit of the respondent no.1-University of Delhi. By this writ petition, petitioner seeks the relief that she should be appointed as Head of the Department of Sanskrit in the respondent no.1-University. Petitioner claims this entitlement on the ground that petitioner will now be the senior most person in the Department of Sanskrit.

(2.) ADMITTEDLY , the relevant provisions with respect to appointing of Head of the Department of Sanskrit are Statute 9 (2) (d) and Ordinance XXIII which read as under:-

(3.) IN my opinion, the contention raised on behalf of the petitioner that only the senior most person can be appointed as the Head of the Department is misconceived because the provision of Ordinance XXIII gives entitlement to the Vice-Chancellor to appoint any person, provided the principle of rotation is observed i.e one person cannot be re-appointed unless there is no other person available and qualified for being appointed as Head of the Department.