JAYASHREE BIJWE Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, was taken as a Senior Scientific Officer Grade-11 by the Indian Institute of Technology, (IIT for short), for the Centre known as I.T.M.M.E.C. Centre pursuant to an advertisement being No.7/86. The petitioner pleads that she held at the time a degree of M.Tech in Modem Methods of Chemical Analysis and Control from IIT, Delhi, and. that in the advertisement, referred to above, following areas for which appointment was supposed to be considered were indicated:

(2.) The petitioner contends that this advertisement did not indicate that the post was of a temporary nature, and accordingly in terms of the statute of the IIT it was deemed to be in respect to a permanent post, and on that sumption, the petitioner applied, and after due selection process by a statutory Selection Committee, was selected for the aforesaid post, and was offered the same by letter dated 31.12.86.

(3.) While stating, however, that this offer of appointment did indicate that the appointment would be on a temporary basis for a period of one year in the first instance; she contended that this being at variance to the terms advertised, the appointment was to be treated as on permanent basis.