Dr. (Smt.) Sneha Singh Munda vs Vasanta College For Women,Thru ...
2013 Latest Caselaw 5172 ALL

Citation : 2013 Latest Caselaw 5172 ALL
Judgement Date : 22 August, 2013

Allahabad High Court

Dr. (Smt.) Sneha Singh Munda vs Vasanta College For Women,Thru ... on 22 August, 2013

Bench: Rajes Kumar, Manoj Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 
Case :- WRIT - A No. - 44720 of 2013
 
Petitioner :- Dr. (Smt.) Sneha Singh Munda
 
Respondent :- Vasanta College For Women,Thru Principal And 2 Ors.
 
Counsel for Petitioner :- Dr(Smt)Sneha Singh Mundal
 
Hon'ble Rajes Kumar,J.

Hon'ble Manoj Misra,J.

The Advocates are on strike.

The petitioner appears in person. She submitted that in pursuance of the advertisement dated 19-25 May, 2012, which is Annexure-1 to the writ petition, the petitioner applied for the post of Assistant Professor Psychology (S.T.) Category. She has been selected and appointment letter dated 6.9.2012 has been issued which is Annexure-7 to the writ petition. She contended that in pursuance of the appointment letter, she appeared before the concerned authority and submitted all the original documents and she has been asked to wait for some time as the documents require verification. It is also submitted that in the month of December, 2012 she has been awarded Ph.D. Degree and she is fully qualified for the post of Assistant Professor Psychology (S.T.) Category. However, in stead of giving appointment to the petitioner, a fresh advertisement has been issued on 20.26 April, 2013, which is Annexure-10 to the writ petition, for the same post of Assistant Professor Psychology (S.T.) Category and in pursuance of such advertisement an interview is fixed on 23.8.2013.

By means of the present writ petition, the petitioner is seeking a direction for quashing of the advertisement dated 20-26 April, 2013 and further seeking a mandamus for postponing the interview in pursuance of the advertisement dated 20-26.2013 and further mandamus for permitting the petitioner to join in pursuance of the appointment letter dated 6.9.2012.

We are of the view that the matter requires consideration.

The petitioner may take steps to serve the respondents by registered post as well as by dasti summon. The respondents are directed to file counter affidavit within two weeks.

List on 16.9.2013. As an interim measure, any appointment made in pursuance of the advertisement dated 20-26 April, 2013 shall be subject to the result of the writ petition.

Order Date :- 22.8.2013