SUSHMA SURI Vs. JAMIA MILLIA ISLAMIA

JUDGEMENT

(1.) This writ petition raised a challenge to the appointments of Respondents 5 to 7 on the posts of Lecturer in the Department of Psychology, Jamia Millia Islamia, on the basis of recommendations made by the Selection Committee and for direction to continue the petitioner in the said post of Lecturer in that college.

(2.) It is urged by the learned counsel for the petitioner that Shri H.C.Ganguli and Prof.A.K.Sen were not competent to be members of the Selection Committee in view of Section 25 of the Jarmia Millia Islamia Act, 1988. We have perused the provisions of the said Section and find that the Selection Committee for making appointments to the post of Reader /Lectuter- is to comprise of : (i) Head of the Department concerned; (ii) One Professor to be nominated by the Shaikh-ul- Jamia (Vice-Chancellor); (iii) Two persons not in the service of the University, nominated by the Majlis-i- Muntazimah ( Executive Council) out of a panel of names recommended by the Majlis-i-Talimi (Academic Council) for their special knowledge of, or interest in, the subject with which the Reader/Lecturer will be concerned.

(3.) The contention raised is that name of Shri Ganguli was not out of the panel of names recommended by the Academic Council for being selected as members of the Selection Committee and thus, it was totally .illegal to have co-opted Shri Ganguli as member of the Selection Committee.