KU. SUNANDA TANBAJI SONTAKKE Vs. THE GRIEVANCE COMMITTEE

JUDGEMENT

(1.) None appeared for the petitioner and the respondents when the matter was called out in the morning session. The matter was kept back. In the afternoon session again none appeared for the parties. Mr. R.D. Bhuibhar, Advocate who was present in the Court, was requested to assist the Court. With the assistance of Mr. R.D. Bhuibhar, Advocate I have examined the documents placed on record of the petition.

(2.) The petitioner has challenged the decision of the Grievances Committee given as per Section 57 of the Maharashtra Universities Act, 1994 (for short "Act of 1994"). The claim of the petitioner before the Grievances Committee was that she had worked as a Contributory Lecturer in Sociology in the academic session 1997 - 1998 and then as a Contributory Lecturer in Home Economics in academic session 1998 - 1999, that the post of Lecturer in Home Economics was advertised on 12th May, 1999, the petitioner had submitted her application pursuant to which she was invited for interview, she was interviewed, however, giving a go-bye to her legitimate claim, respondent No.6 was appointed. The petitioner contended that the Selection Committee which conducted interviews was not constituted properly as per the guidelines issued by the University Grants Commission on 24th December, 1998 and that the petitioner was having better qualifications and experience than respondent No.6.

(3.) Section 57 of the Act of 1994 provides that the Grievances Committee shall deal with the grievances of Teachers and other employees of the Universities, Colleges, Institutions and recognized Institutions.