KAMALJIT KAUR Vs. PUNJABI UNIVERSITY, PATIALA AND OTHERS

JUDGEMENT

(1.) The petitioner prays for quashing of orders Annexures P-9 to P-12 and P-15.

(2.) The petitioner was initially employed on contractual basis with the Army Institute of Law, Mohali (hereinafter referred to as the Institute) on a consolidated salary of Rs.8000/- per month. On 22.5.2003, the Institute issued an advertisement inviting applications to fill up 5 posts of Lecturers in Law on a consolidated salary of Rs.15000/- per month. The qualifications prescribed were in accordance with the guidelines of the University Grants Commission.

(3.) The petitioner who holds a Gold Medal in LL.B. degree, has qualified the U.G.C. Net course of 1997 and also holds an LL.M. degree from the Panjab University, Chandigarh.