TASKEENA FAZIL Vs. UNIVERSITY OF KASHMIR

JUDGEMENT

(1.) THROUGH this Letters Patent Appeal, petitioner has challenged the Judgement of Single Judge dated April 08,1997, whereby her petition has been dismissed. Material facts, giving rise to this Appeal, may be narrated.

(2.) PETITIONER became Research Associate in the University of Kashmir, Directorate of Iqbal Institute on November 16,1984. While working in this capacity, respondents advertised a post of Lecturer in Iqbal Institute. She applied for this post and was selected out of many candidates including respondent -6 vide Order No. F.10(App/Gen -175)Adm. dated November 14, 1989. This appointment was in the pay scale of Rs. 2200 -4000 on probation for a period of one year which she completed satisfactorily and was confirmed against this post.

(3.) THROUGH advertisement dated February 20, 1995, respondent -4 invited applications for various posts available in the University of Kashmir, among them was one post of Reader in the Iqbal Institute, Srinagar. Only those candidates, who possessed the following qualification, were eligible to apply for this post: