NISHA JAIN Vs. UNIVERSITY OF JAMMU

JUDGEMENT

(1.) HEARD learned counsel for the parties. In this writ petition prayer made by the petitioner is that she may be allowed to continue as Lecturer in Political Science as also to regularise her by restraining the respondents from terminating her services as Lecturer in Political Science.

(2.) COUNTER -affidavit has been filed on behalf of the respondents, on the affidavit of Registrar, University of Jammu.

(3.) PETITION is admitted and is taken up for final hearing at this stage.