NAILA KHANDAY Vs. ISLAMIC UNIVERSITY

JUDGEMENT

(1.) THE instant appeal has been filed to seek reversal of the judgment dated 19th May, 2010, hereinafter as impugned judgment, inasmuch as it upholds the stand of the Respondent -University to exclude the appellant from being selected for the post of Lecturer in Business Studies. The appellants believes and portrays the impugned judgment as bad in law, therefore, has come in appeal.

(2.) TO see the appeal in context a brief retook of the controversy requires to be made, thus:

(3.) THE Advertisement Notice was followed by Addendum which reads as under: