UROOS FATIMA RIZVI Vs. RANI DURGAWATI VISHWAVIDYALAYA

JUDGEMENT

(1.) Heard on the question of admission. The petitioner has filed this petition praying for following reliefs:-

(2.) Initially the matter was listed before the learned Single Judge wrongly, though all the matters relating to recruitment on the post of Guest Faculty in the Higher Education/University and Guest Teachers in schools are being listed before the Division Bench as per order of Hon'ble the Chief Justice. The learned Single Judge passed an interim order directing the respondents to continue with the selection process for the post of Guest Faculty Lecturers as per the advertisement dated 18.6.2019. In the meantime, it was also directed that the petitioner may not be replaced by any newly appointed candidate. Thereafter, the case was listed on 13.9.2019 and was adjourned for the next week. On 20.9.2019 the learned Single Judge directed the Registry to examine whether the matter is to be listed before the Division Bench or Single Bench and the case was directed to be listed after a week before the appropriate Bench. Thereafter, the office has listed this case today before the Division Bench for admission.

(3.) From the documents filed by the petitioner, specifically the document Annexure P/1, it appears that the petitioner has applied for engagement as Guest Faculty in the Management Department of RDVV.