ANITA MEHROTRA Vs. MIRANDA HOUSE

JUDGEMENT

(1.) I may note that there were two petitioners in this writ petition. Petitioner no.2 had withdrawn her petition and the case is now being argued only by petitioner no.1 for the reliefs claimed in the writ petition.

(2.) PETITIONERS were appointed as ad hoc Lecturers with the respondent no.1/Miranda House. Petitioners participated in the selection process for appointment to permanent posts as per the advertisement dated 29.5.2007. Petitioners however were not successful as other candidates were selected by the Selection Committee. This writ petition is therefore filed seeking relief of regularization and for challenging the Selection Committee's decision dated 30.5.2008 not selecting the petitioner no.1.

(3.) SINCE the appointment of the petitioners was only as ad hoc Lecturers, and was not regular employment against any sanctioned posts, relief of regularization therefore cannot be granted.