RAJ KUMAR Vs. UNIVERSITY OF DELHI & ANR

JUDGEMENT

(1.) Vide the present petition, the petitioner has challenged notice/letter dated 19.07.2017 of respondent inviting for interview to fill the post on ad hoc basis for the post of Assistant Professor, in question.

(2.) The case of the petitioner is that in the year 2009, he joined Khalsa College, Delhi University as an ad hoc Assistant Professor (Zoology). He worked in said college till 21.05.2012. On 23.07.2012, he joined Deshbandhu College as Assistant Professor (Zoology) on ad hoc basis. The said appointment continued thereafter. Further, the case of the petitioner is that he has been engaged afresh at the start of every academic year. The certificate issued by the said college has established that the engagement of the petitioner in the month of July of each academic year. On 20.06.2017 Deshbandu College had issued an advertisement for making appointment on regular basis to various posts of Assistant Professor (Zoology). The petitioner applied against it.

(3.) The grievance of the petitioner is that a fresh advertisement has been issued on 19.07.2017 for making the appointment to the post of Assistant Professor (Zoology) on ad hoc basis. The petitioner having worked as an ad hoc Lecturer in Deshbandu College effective from 2012, a fresh advertisement for making ad hoc appointment is not tenable.