MAMTA SHARMA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The facts necessary for the disposal of the writ petition could be narrated thus: The second respondent, college, issued an advertisement in 'The Hindustan Times' on the 27th of August, 1996 calling for applications for the posts mentioned in the advertisement, including Scientific Assistant. It is stated in the advertisement that the post of Scientific Assistant is permanent. The petitioner applied for being appointed as Scientific Assistant. On the 15th of February, 1997, the Selection Committee for the Post of Scientific Assistant recommended the following candidates:-

(2.) By proceedings dated 17.2.1997, the Principal of the second respondent, college, appointed the petitioner on temporary basis. On the 17th of July, 1998, the petitioner made a representation to the Principal of the second respondent, college, for regularisation of her services on the footing that she was appointed to a permanent post, and she was given the assurance that she will be made permanent. She had also referred to her application dated 6.2.1998, wherein she requested for confirmation. On the 12th of August, 1998, the third respondent, college, issued another advertisement inviting applications for the same post.

(3.) On the 21st of August, 1998, the writ petitioner has filed the writ petition claiming the following reliefs:-