AMIN ZEHRA RIZVI Vs. JAMIA MILLIA ISLAMIA

JUDGEMENT

(1.) The petitioner has filed this petition under Article 226 of the Constitution of India before this court 'in which she has prayed that she be regularised on the post of Lecturer and be given benefit of seniority and all other consequential benefits. She has also prayed that the respondent be restrained from terminating her services.

(2.) On 19.12.1989, the petitioner has applied for the post of Lecturer in English in Jamia Millia Islamia University in pursuance to an advertisement. In the advertisement two vacancies were shown as permanent lecturers and one as temporary lecturer in English.

(3.) Further, the case of the petitioner is that her application was scrutinised by a Screening Committee as per the procedure and after interview by a duly constituted Selection Committee. The petitioner was .recommended for the post of Lecturer in the said university. In pursuance of selection, the proceedings of the respondent university indicate "After interview the committee recommended seven candidates including the petitioner, who figured at serial no.4 in order of merit.