MANISHA PRIYADARSHINI Vs. SRI AUROBINDO COLLEGE

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks directions thereby quashing the impugned letter of termination dated 29.05.2019 issued by the respondent No. 1-college and direct the respondent No. 1 to reinstate the petitioner to the post of Assistant Professor on Ad-hoc basis from 20.03.2019.

(2.) Case of the petitioner is that he has been employed by the University of Delhi on Ad-hoc basis since 2013. She has completed tenure of more than 5 years with the University of Delhi of which tenure of four and a half years are at Sri Aurobindo - Evening College.

(3.) The petitioner was appointed on 07.08.2013 on Ad-hoc basis as an Assistant Professor, Department of English in Miranda House, University of Delhi for a period of 4 months. On 07.01.2014, the petitioner was further employed as an Assistant Professor, Department of English, on Ad-hoc basis in Janki Devi Memorial College, University of Delhi for a period of 1 month 17 days. On 25.04.2014, the petitioner was further employed on Ad - hoc basis as an Assistant Professor, Department of English in Kamala Nehru College, University of Delhi for a period of 2 months 5 days. On 20.08.2014, the petitioner was then employed on Ad-hoc basis as an Assistant Professor, Department of English in the respondent-college and continued to work on Ad-hoc basis till 21.01.2019 when she proceeded to go on her maternity leave, after which the college in a wholly illegal and mala fide manner sought to remove the petitioner from the rolls of the college.