ANJUL SHARMA Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) THE petitioner, Dr. Anjul Sharma has filed the present Writ Petition for appointment as Sr. Lecturer (PSTE) under DIET with State Council for Educational research and Training, Delhi (hereinafter referred to as SCERT, for short ). Petitioner had applied for the said post pursuant to advertisement no. 6/2004 issued by SCERT. The allegation made in the Writ Petition is that the said post was wrongly offered to one, Dr. Sangeeta Chaudhary who has been arrayed as respondent no. 4. It is stated by the petitioner that Dr. Sangeeta Chaudhary was on the waiting list whereas the petitioner in fact had been selected as Sr. Lecturer (PSTE) under DIET.

(2.) RESPONDENT no. 4 has filed counter affidavit virtually admitting all facts as stated by the petitioner. However, it is stated that offer of appointment was made by Director, SCERT to the respondent no. 4 and the offer of appointment was accepted by the said respondent.

(3.) SCERT has filed counter affidavit stating that three posts of Sr. Lecturer (PSTE) were advertised but one post was for reserved category. The Selection committee had recommended two candidates in General Category for appointment to the post of Sr. Lecturer (PSTE ). The first candidate was one, Dr. Lovely Puri and the petitioner was placed at serial no. 2 on the list of selected candidates. It is stated that accordingly the petitioner is entitled for appointment to the second post of Sr. Lecturer (PSTE) under DIET.