NAMITA SINGH Vs. UNIVERSITY OF DELHI AND ANOTHER

JUDGEMENT

(1.) By this writ petition filed under Art. 226 of the Constitution of India, the petitioner questions the actions of the respondent no.2/college whereby the respondent no.2/college claims that the petitioner has not been appointed to the post of Assistant Professor (History) with the respondent no.2/college.

(2.) (i) Petitioner pursuant to the advertisements issued by the respondent no.2/college dated 4.2.2014 and 14-21.2.2014 applied for one of the post in the advertisement being the post of Assistant Professor (History). Petitioner after selection by the Selection Committee was given an offer of appointment for the post of Assistant Professor (History) in terms of letter dated 5.8.2015 of the respondent no. 2/college, and which letter reads as under:-

(3.) The case of the petitioner is that she joined the respondent no.2/college, but, the respondent no.2/college put on the notice board a notice dated 14.10.2015 stating that petitioner's entry into the college is banned because she was not appointed to the respondent no.2/college. This notice dated 14.10.2015 reads as under: