SUNITA RANI Vs. UNION OF INDIA

JUDGEMENT

(1.) Delhi Energy Development Agency, since renamed as Mahatma Gandhi Institute of Integrated Rural Energy Planning and Development, an autonomous body functioning under the control of erstwhile Delhi Administration and now the Government of NCT Delhi issued an advertisement on 29.7.1989 inviting applications from eligible candidates for two posts of library attendant. It was clearly indicated in the advertisement that the posts are temporary but are likely to continue. Petitioner, Ms. Sunita Rani applied for the post in response to the advertisement and after processing her application and forming an opinion that she was eligible for being considered for appointment to the post in question was issued a letter informing her to be present on the date notified for being interviewed. She appeared before the selection panel. A select panel was prepared. Respondent No.7 was placed at serial No.1 of the select penal. Petitioner was placed at serial No.2. Respondent No.8 was placed at serial No.3.

(2.) Since only 2 posts were notified for being filled up, petitioner and respondent No.7 were issued a letter of offer requiring them to accept the same and join service under the employer as a library attendant.

(3.) Respondent No.7 responded to the letter of offer. It was accepted and pursuant thereto respondent No.7 joined as a library attendant.