ANITA PATHANIA Vs. H.P. UNIVERSITY

JUDGEMENT

(1.) THIS Letters Patent Appeal is directed against the judgment and order, dated 9th August, 2012, passed by the learned Single Judge in CWP No. 2075 of 2012, whereby the writ petition filed by the appellant -writ petitioner came to be dismissed (hereinafter referred to as "the impugned judgment").

(2.) AFTER hearing learned counsel for the parties and perusing the record, we are of the considered opinion that the impugned judgment is legal one and needs no interference for the following reasons:

(3.) PRECISELY , the case of the appellant -writ petitioner in the said writ petition was that the respondents be directed to declare the result of the appellant -writ petitioner and appoint her against the post of Assistant Professor/Lecturer in Education in ICDEOL, H.P. University, Shimla in terms of the interview held on 23rd September, 2010, by applying the qualifications contained in Annexures P -4 and P -7 instead of applying revised qualifications mentioned at Annexure P -8.