Delhi High Court - Orders
Monalisa Joshi vs Jawaharlal Nehru University Through ... on 24 August, 2020
Author: Jyoti Singh
Bench: Jyoti Singh
$~A-11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P. (C) 5476/2020 and CM 19743/2020
MONALISA JOSHI ..... Petitioner
Through Mr. Maanav Kumar, Advocate
versus
JAWAHARLAL NEHRU UNIVERSITY THROUGH
ITS VICE CHANCELLOR & ANR. ..... Respondents
Through Ms. Monika Arora, Standing Counsel
with Ms. Ankita Shah, Advocate
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 24.08.2020 Hearing has been conducted through Video Conferencing. Short Affidavit has been filed by Ms. Arora on behalf of Respondent No. 1/ JNU. Petition was listed today since the interview for appointment to the concerned post of Assistant Professors, in the Special Centre for National Security Studies, is scheduled for today.
During the course of hearing, Mr. Maanav Kumar learned counsel for Petitioner submits that certain facts and documents are essential for adjudication of the present Petition and thus it is necessary to file a rejoinder and seeks a period of two days to file the same.
Let the needful be done within 3 days from today. List the Petition on 31.08.2020.
JYOTI SINGH, J AUGUST 24, 2020/yg