MIRA SINGH DR Vs. JAMIA MILLIA ISLAMIA

JUDGEMENT

(1.) The petitioner applied for the post of Lecturer to the respondent, University. She was not selected and, therefore, she has approached this Court for relief.

(2.) According to the petitioner, she was working as a Research Associate in the University and she must have been continued by selecting her or she must have been regularised., The learned senior counsel, Mr. Madan Lokur put forth three points. First, the petitioner ought to have been regularised. Second, the Selection Committee was not constituted in accordance with law, and third, persons selected were not fully qualified and their selection was not valid. The learned senior counsel submitted that on the third point, the petitioner does not press the case against respondents 4 & 5 but the third respondent is not qualified to be appointed.

(3.) The main thrust of the argument of Mr.Lokur, Learned Senior Counsel for the petitioner, was that Statute 25 has not been followed in making the selection and, therefore, the whole selection is bad.