LAWS(DLH)-2018-1-500

RAMBIR Vs. JAWAHARLAL NEHRU UNIVERSITY AND ANR

Decided On January 24, 2018
RAMBIR Appellant
V/S
Jawaharlal Nehru University And Anr Respondents

JUDGEMENT

(1.) Petitioner is a Professional Assistant in respondent-University, who had sought promotion to the post of Assistant Librarian and as per recommendation of Departmental Promotion Committee (for short 'DPC') of 14th September, 2017 (Annexure P-1), petitioner was not considered for promotion for the reason that he did not fulfil the eligibility criteria.

(2.) Petitioner claims to be a Scheduled Caste candidate and according to petitioner's counsel, one post of Scheduled Caste category is still vacant, but is likely to be filled up soon by convening a DPC without any notice to petitioner. Learned counsel for petitioner submits that petitioner is eligible to be considered for promotion to the post of Assistant Librarian. Attention of this Court is drawn to the Rules relating to Recruitment to Non-Teaching post (Annexure P-2) to assert that petitioner is having equivalent qualification and claims to parity with Smt. Mamta Rani, Smt. Ganga Thapliyal and Smt. Shashi Bala Saini. In this regard, attention of this Court is drawn to RTI information (Annexure P12). Learned counsel for petitioner submits that Representation (Annexure P-15 colly.) was made on 15th November, 2017, but no response has been received.

(3.) Upon hearing, I find that petitioner's Representation (Annexure P15 colly.) is in form of a complaint and RTI reply (Annexure P-15 colly.) does not disclose as to how petitioner is not eligible for being promoted to the post of Assistant Librarian.