1998 LAB. I. C. 335 ::1997 SriLJ 272 ::(1998) 1 SCT 113

Jammu And Kashmir High Court

Hon'ble Judge(s): Bhawani Singh Cj , C.J. AND R. C. Gandhi , J

(A) J. and K. Constitution (14 of 1996 Smvt.) , S.126— Writ petition - Maintainability - Challenge as to constitution of Selection Committee - Petitioner even though having participated in selection process - Has locus standi to file petition. (Para 6) (B) Kashmir and Jammu Universities Act (24 of 1969) , S.36— Constitution of selection Committee - Validity - Committee compris-ing of two experts amongst others - Experts co-opted member of Universities Board and enjoying benefits out of University - Their connection with University giving rise to likelihood of bias - Both of them are disqualified from being expert member of Selection Committee within meaning of S. 36. AIR 1967 All 101, Dissented from. (Para 8 9)