NAMITA SINGH Vs. UNIVERSITY OF DELHI & ORS

JUDGEMENT

(1.) The present appeal has been filed against the judgment dated 01.12.2016 passed by a learned Single Judge of this Court.

(2.) The necessary facts to be noticed for the disposal of this appeal are that the appellant applied for the post of Assistant Professor, Department of History with the respondent No.2/College on 17.02.2014. The advertisement was republished on 28.04.2015. Post the subsequent publication of the advertisement, the respondent No. 2 published a list of candidates who were shortlisted along with the schedule for the interview on 24.07.2015.

(3.) The appellant admittedly appeared for the interview on 01.08.2015 and secured the first position for being selected to the post of Assistant Professor, Department of History. It is the case of the appellant that she was issued an appointment letter on 05.08.2015. Thereafter, the appellant completed the mandatory process and submitted her joining report on 08.08.2015. It is also the case of the appellant that her appointment was cleared in the General Body Meeting No. 167 and 168 of the Governing Body. It is also submitted before us that post 10.08.2015; the appellant started attending the college. By a communication dated 17.09.2015, the appellant called upon the respondent to release her salary, however, she was informed by a letter dated 22.09.2015 that the appointment made was subject to verification of documents and since no appointment letter was issued, the question of release of salary did not arise.