WING COMMANDER J KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The main grouse of the petitioner whom we have heard in person is that respondents 4 and 5, against whom the appeal is mainly directed, are members of the Selection Board which is meeting tomorrow and which is to interview him, We are told by learned Counsel for the Union of India that no minimum number of members is required to form the Board and that even if couple of members out of the strength of present nine stay away the proceedings of the Board would not be invalidated. In the circumstances we direct that respondents 4 and 5 shall not take part in the proceedings of the Board at its meeting to be held tomorrow and the day after in so far as selection for promotions to the posts of Group Captains are concerned. Except for this no relief is granted to the petitioner. The order made by this Court on the 28th Oct., 1980 shall remain valid and binding.