ANWAR RAZA RAZVI Vs. JAMIA MILLIA ISLAMIA

JUDGEMENT

(1.) The selection and appointment of Mohammad Rehmat Ali (respondent No. 6) as Reader in Economics in the Jamia Millia Islamia, New Delhi, hereinafter referred to as "the Jamia", is challenged by the two petitioners in writ petitions Nos. 7 and 20 of 1972. Originally these two persons had jointly filed Civil Writ No. 7 of 1972 but on January 5, 1972, their counsel wa.s "directed to file a separate petition in respect of petitioner No. 2 Mohammad Sultan" who then filed Civil Writ No. 20 of 1972.

(2.) The petitioners in Civil Writ No. 1050 of 1971 have challenged the selection and appointment of respondents Nos. 5 and 6 as Readers in Education.

(3.) Some common questions of law arise in these petitions and. therefore, they are being disposed of by this judgment. We will first deal with Civil Writs Nos. 7 and' 20 of 1972. Civil Writs Nos. 7 and 20 of 1972.