VEENA GAUR Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The four petitioners, before me are aggrieved by the fact that even though they are eligible and had worked as Assistant Professors in the Department of Buddhists Studies for several years; albeit on ad-hoc basis, they were not considered for appointment to the said post against an advertisement issued in that behalf.

(2.) First and foremost, let me touch upon the qualifications of each of the petitioners to the extent they are relevant, as the curriculum vitae, appended to the writ petition otherwise is, quite exhaustive.

(3.) The University of Delhi on 11.01.2012, took out an advertisement for, filing up 50 posts of Assistant Professors in the pay scale of Rs.15,600- 39,100, in its various departments. One such department, was the Department of Buddhist Studies. Qua this department, 9 posts were advertised. Out of which, 5 were in the unreserved category, 2 in the OBC category, while 1 each, in the SC and ST category. In this petition, we are only concerned with the post advertised in the unreserved and OBC category. In this behalf, it is noted that Petitioner nos.1 and 2 had applied under the unreserved category, while petitioner nos.3 and 4 had applied in the OBC category.