ANUPMA MEHROTRA Vs. MAHATMA JYOTIBA PHULE ROHILKHAND UNIVERSITY

JUDGEMENT

(1.) Under challenge in this writ petition is the order of the Chancellor, Mahatma Jyotiba Phule Rohilkhand University, Bareilly dated 06.08.2018 by which the representation of the petitioner filed under Section 68 of the U.P. State Universities Act (hereinafter referred to as "Act") has been rejected.

(2.) The dispute which was referred to the Chancellor under Section 68 of the Act was with regard to the validity/correctness of the order of the Vice Chancellor of the University dated 23.09.2016 in context to interse seniority of the petitioner qua contesting private respondents No. 8 to 11 who are all teachers in the Dayanand Arya Kanya Mahavidyalaya, Moradabad affiliated to the above university.

(3.) Admittedly, the petitioner was duly selected and recommended by the U.P. Higher Education Service Commission (hereinafter referred to as "Commission") on 28.01.1991 as Lecturer (Home Science) and was allotted the above institution. Consequently, the Committee of Management of the institution issued appointment letter to her and the petitioner joined services on 20.06.1991. Thus, she is holding a substantive post of Lecturer, Home Science at the institution w.e.f. 20.06.1991 after due selection by the Commission.