RACHANA KAPILA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) Rule.

(2.) With the consent of learned Counsel for the parties, the Petition is now taken up for final hearing.

(3.) The facts of the case are as follows: On 10.10.1994, the Petitioner was appointed as ad hoc Lecturer in the Department of Microbiology with effect from 17.10.1994 to 23.12.1994. The letter mentions that the appointment is terminable at any time and that it was subject to the approval of the Governing Body. By letter dated 9.1.1995, this ad hoc appointment continued on the same terms & conditions with effect from9.1.1995 to 24.3.1995. Thereafter, Respondent No. 2, Institute of Home Economics, University of Delhi, issued an Advertisement dated 15.1.1995 inviting applications on the prescribed Form for the post of Zoology-1 (part-time, permanent, Rs. 1500/- fixed). Memorandum dated 21.3.1995 was issued prior to the expiry of the second year of contractual service informing the Petitioner regarding her offer of Appointment as Lecturer in Zoology on ad hoc basis. Reliance has next been placed by the Petitioner on the letter dated 25.5.1995 which reads as follows: