MAYA JOHN Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The appellants assail the order dated 3 rd July, 2013 passed by the learned Single Judge in WP(C)No.8419/2011 rejecting the prayer made by the petitioners.

(2.) In the year 2006, the Delhi University (respondent no.1 herein) came out with a scheme called the University Teaching Assistant Scheme 2006 ("UTA Scheme? hereafter). Under this scheme, candidates who had meritoriously completed their master degree course in the year under consideration or in the year prior thereto; had secured more than 55% at the under graduate and post graduate levels; were amongst the top 30 persons of the successful candidate in the university were eligible for appointment as "University Teaching Assistant?. The respondents had however prescribed for such departments where the total number of students was 10 12, only the candidates who had secured 60% marks in graduation and post graduation alone would be eligible to be considered.

(3.) As per the original scheme, the University Teaching Assistant would be paid a stipend of Rs.25,000/- per month (exclusive of HRA of Rs.6,900/-) as well as an annual contingency amount which varied depending on the subject discipline involved.