WASEEM BEGUM Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The petitioner is seeking a writ of prohibition against respondents 1 & 2, from allowing the respondent No.3 in any manner participating or interfering with the selection process for appointment to the post of Lecturer of Urdu in the respondent No.2. A further direction is sought enjoining the respondents 1 & 2 (hereafter compositely called "University") from permitting respondent No.4 to participate in the selection process.

(2.) The petitioner completed her post-graduation (M.A.) in the Department of Urdu of the University in 1988, in the first division. She also completed her M.Phil in 1990. The subject of her choice at that level was Classical Poetry. She enrolled in the Doctorate course and awarded a Ph.D. In Urdu in 1994. Thereafter, she worked for six months in Jamia Millia Islamia and subsequently as a Research Associate for two years in the University Grants Commission (UGC). During her academic career, the petitioner had undertaken work in Urdu Classical Poetry of 17th and 18th century A.D. It has also averred that the petitioner has a publication, of the year 1996 on the eighteenth century poet Mushafi, to her credit.

(3.) The University had, on 18.6.2001, advertised certain vacancies and invited applications from eligible candidates. Relevant extracts of the said advertisement reads as follows: