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Judgment
Sunil Gaur, J
Petitioner-Pooja had applied for the post of Assistant Professor (Physics) in pursuance to advertisement of 3rd February, 2015 issued by the
respondent-college while she was working on ad-hoc basis in the said college and she was not selected. She has impugned the selection of Assistant
Professors in Physics which was made on 3rd March, 2016. In the amended writ of 18th January, 2018, the selected candidates in the discipline of
Physics have been impleaded as respondent no: 7 to 11. Learned counsel for petitioners submits that petitioner-Pooja was duly qualified but
unqualified/ineligible candidates i.e. respondent no: 7 to 11 who had given false information and had submitted fake certificates have been selected.
Quashing of selection of respondent no: 7 to 11 and issuance of fresh advertisement is sought in the amended petition. Learned counsel for
respondents submits that in pursuance to impugned selection, not only respondent no: 7 to 11 but 19 candidates in the discipline of Physics have been
selected and they have already joined.
Learned counsel for petitioners submits that after results of all the selected candidates in the discipline of Physics were declared, RTI information
was sought towards the end of the last year but the details of it, are not referred to in the writ petition. It is submitted that petitioner-Pooja has not
made any representation to the Vice-Chancellor of the respondent-University to highlight the irregularities as pointed out in this petition.
Upon hearing and perusal of the material on record, I find that against the Selection Committee of which college Principal is a Chairman, there are
serious allegations of not following due procedure as provided in the Delhi University Rules and Regulations. Not only this, the allegations are far more
serious of respondent no: 7 to 11 being appointed on the basis of fake certificates and of selected candidates furnishing false information. Since
questions of fact are involved, therefore, it is deemed appropriate to dispose of this petition, while calling upon the Vice-Chancellor of respondent-
University to constitute an Independent Committee to look into the selection process in respect of respondent no: 7 to 11 which has been undertaken in
pursuance to the advertisement of 3rd February, 2015 and after due verification of the certificates/information submitted by the selected candidates
i.e. respondent no: 7 to 11, a reasoned conclusion be arrived at and the report of the Committee so constituted, be conveyed to Petitioner-Pooja and to
respondent no: 7 to 11, so that the aggrieved party may avail of the remedy as available in law, if need be. It is expected that the report of the
Committee so constituted, would be conveyed to petitioner-Pooja within a period of 12 weeks.
With aforesaid directions, this petition and the application are disposed of.