VINOD KUMAR KANVARIA Vs. DELHI UNIVERSITY

JUDGEMENT

(1.) THE petitioner seeks a writ of mandamus directing the Delhi University to

(2.) IN response to an advertisement dated 27. 6. 2006, published in the national Dailies on 4. 7. 2006, for the post of Lecturer in Education with the respondent University the petitioner applied for the faculty position in the scheduled Caste category on 18. 7. 2006. Apart from requisite qualifications, the advertisement inter alia, indicated for seven vacancies for the post of lecturers out of which three were reserved for Scheduled Caste candidates. At the time of applying for the said post, the petitioner was working as a T. G. T. Mathematics Teacher with the Government Sarvodaya Kanya Vidyalaya, Naraina, New Delhi.

(3.) THE petitioner was interviewed on 7. 6. 2007 by the Selection Committee of the respondent University. The recommendation made by the Selection Committee for the posts in Scheduled Caste and Scheduled Tribe categories was approved by the Executive Council of the respondent University on 8. 6. 2007. The petitioner was also amongst those recommended. However, the petitioner has not been appointed till date.