MADHU RATHOUR Vs. V C DELHI UNIVERSITY

JUDGEMENT

(1.) This LPA has been preferred against the judgment dated 18.8.2004 delivered by learned Single Judge dismissing the writ petition of the appellant herein and another petition in which they both had claimed re-employment by the University of Delhi on the basis of being distinguished teachers.

(2.) Briefly the facts are that the petitioner served for about 33 years as teacher in Vivekanand College, Delhi. It is pleaded that she discharged her duties diligently, honestly and has an unblemished record of service. She has done doctorate in Hindi from Delhi University, is a law graduate, has done post doctorate research, got a scholarship, has teaching experience for a number of years under various positions, had been taking part in extra curricular activities of the College, helped in administration, and handled volatile situations created by students. She has also written four books.

(3.) The governing body of the College recommended her name for re-employment for three years after the date of superannuation. The said recommendation was to be approved by the Vice-Chancellor. The Vice-Chancellor declined the recommendation of the governing body of the College. It is alleged that the university guidelines were not followed. Her grievance is that other teachers who are not as qualified as she is, have been given re-employment after superannuation. She has alleged that her fundamental rights have been violated, under Article 14 of the Constitution of India. It is prayed that order dated 10.6.2004 passed by the Vice-Chancellor be set aside and a writ of mandamus be issued directing her re-employment for a period of three years.