- (1.) The Petitioner, Dr. Prem Lata, who appeared in-person, challenged the appointment of Mr. Rakesh Kapoor, Mr. C.K. Chaturvedi and Mr. S.N.A. Zaidi, the Respondent Nos. 4, 5 and 6 herein, as Presidents of different District Forums, by way of Writ Petition (C) No.178 of 2011 in the Delhi High Court. In addition she prayed that while quashing the appointments of the said three Respondents, a Mandamus should issue to the State Government to appoint her as President of one of the District Fora in Delhi, with effect from 1st December, 2010, with all consequential benefits.
(2.) The Petitioner is a member of the District Forum and, pursuant to advertisements published on 18th March, 2010, inviting applications for the post of President of five District Forums, had applied for appointment as President of one of the said five District Forums in Delhi. After interviewing 63 candidates, the Selection Committee prepared a panel in which the Petitioner was shown as the first candidate in the waiting list in respect of Shalimar Bagh District Forum with Mr. M.C. Mehra as the selected candidate. Mr. Rakesh Kapoor, Mr. C.K. Chaturvedi and Mr. S.N.A. Zaidi, the Respondent Nos. 4, 5 and 6 herein, were also shown as selected for the post of President for three of the remaining Districts. The panel was to be valid for a period of one year and, in case the candidates selected failed to join within 45 days of the offer of appointment, such offer would lapse and the second and third person, as the case may be, in order of preference, would be offered the appointment.
(3.) As indicated hereinabove, the Petitioner was the first alternative in case Mr. M.C. Mehra, who was selected, did not join as President of the Shalimar Bagh District Forum. It may be noted that Mr. Mehra did join, within 45 days of issuance of the appointment letter in his favour. Consequently, the Petitioner's chance of being appointed as President for the said District Forum came to an end.;