SULOCHANA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) THIS writ petition is filed by the petitioner Ms. Sulochana seeking benefits of One Time Upgradation Movement (OTUM) Scheme of respondent No. 1/University of Delhi which is on the lines of Assured Carrier Progressive (ACP) scheme.

(2.) THE facts of the case are that petitioner was appointed as a Library Attendant with the respondent No.4 college/Shaheed Bhagat Singh College on 22.7.1968. Petitioner was granted her first promotion as Library Assistant on15.12.1973 w.e.f 1.12.1973. Petitioner got benefits of 4th and 5th Pay Commissions' Reports and ultimately petitioner's pay scale was revised to Rs. 4500 7000. Petitioner seeks benefit of OTUM Scheme/ACP Scheme stating that she is entitled to financial benefits/promotions of which the petitioner has been ignored. Petitioner superannuated from the respondent school on completing the age of 60 years on 31.12.2005.

(3.) IN the counter affidavit of the respondent Nos. 3 and 4/college it is also stated that the writ petition is barred by delay & laches because the scheme came into force in the year 1998 and whereas the present writ petition is filed in 2006. This aspect, I am not able to agree because petitioner is stated to have been making representations and, therefore, I do not think in the facts of the present case, delay and laches will hit the petitioner.