DR ABDUL SATTAR Vs. JAMIA MILLIA ISLAMIA

JUDGEMENT

(1.) The Appellant who is working as an Evaluator (Urdu) in the Urdu Correspondence Course, Centre for Distance & Open Learning (CDOL) in Jamia Millia Islamia (Respondent) has challenged the order passed by learned Single Judge in W.P.(C) 10550/2018 dismissing his writ petition and thus consequently denying the Appellant's request to continue in service till attainment of 65 years of age. Factual Background

(2.) The Appellant was appointed to the post of Evaluator, Urdu Correspondence Course, in the pay scale of INR 5500-9000, on 22nd May, 2000. Initially, he was appointed on ad hoc basis for a period of 180 days w.e.f. the date of joining. Subsequently, it was extended from time to time. Pursuant to the recommendation by the Selection Committee, convened in terms of advertisement issued by the Respondent, Appellant was recommended for appointment to the post of Evaluator, Urdu Correspondence Course on regular basis. He joined the said post on 14th December, 2004, pursuant5 to the letter of appointment issued on 8th December, 2004.

(3.) According to the Appellant, since he was possessing the requisite qualifications of a Lecturer i.e. Masters "? Degree in Urdu and a Ph.D, he made a representation dated 22nd April, 2009 to the Vice Chancellor of the Respondent, requesting re-designation as a Lecturer in the Urdu Correspondence Course at par with the Instructor. The Appellant avers that his representation was considered and approved. However, no formal orders were issued in his favour.