LAWS(DLH)-2014-2-241

MANJU JAIN Vs. KIRORI MAL COLLEGE

Decided On February 13, 2014
MANJU JAIN Appellant
V/S
KIRORI MAL COLLEGE Respondents

JUDGEMENT

(1.) BY this writ petition, the only relief that the petitioner seeks is, that a direction be issued to the respondents for appointing the petitioner to the post of Administrative Officer (Unreserved), in the background of the fact that, the Selection Committee, at its meeting held on 15.12.2011 had empanelled her at second position in the order of merit, and since, the candidate empanelled at first position has expressed his dis -interest in being recruited, she should be appointed to the said post.

(2.) THE writ petition has been filed in the background of the following broad facts : -

(3.) MR . Bansal, who appears for respondent no.1 college says that, the delay in issuing the letter to Mr. Rakesh Kumar, resulted in a situation, whereby he finally expressed his lack of interest in being recruited as an Administrative Officer. Mr. Bansal says that, the circumstances seem to suggest that the petitioner was hand -in -glove with the then, Principal Dr. Bhim Sen Singh and, therefore, the entire selection process was vitiated.