SHAHSHI BHUSHAN Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The issue for consideration before us, in the present Letters Patent Appeal preferred against judgment dtd. 5/4/2024 passed by a learned Single Judge of this Court, is whether the appellant, who is a Scheduled Caste 'SC' candidate, was entitled to permanent appointment as Assistant Professor in the Kalindi College 'the College', University of Delhi 'the University'. The learned Single Judge has held that he was not so entitled. The appellant is now before us.

(2.) The appellant served as ad hoc Assistant Professor with the College from 21/7/2017 to 29/10/2023. During that period, the College released an advertisement on 10/12/2022, inviting applications from candidates seeking permanent appointment as Assistant Professor. The appellant applied, and was interviewed on 27/10/2023, for the post of Assistant Professor in Geography. Two SC seats were advertised. The results were announced on 30/10/2023. Ms Usha Rani and Mr Jitendra Rishideo were selected. The appellant was the first candidate in the waiting list.

(3.) Within a week of her recommendation, Usha Rani joined Shivaji College as Assistant Professor (Geography). The seat against which she had selected was thereby rendered vacant.