M THAHA Vs. NATIONAL INSTITUTE OF RURAL DEVELOPMENT

JUDGEMENT

(1.) These two writ appeals are directed against the common judgment of the learned single judge dated January 28,1992 in W.P.Nos.13270 of 1989 and 4812 of 1990, dismissing both the Writ petitions filed by the appellants herein.

(2.) The Government of India established two institutes in the year 1958, namely (1) the Central Institute of Study and Research in Community Development and (2) the Trainers Training Institute. These two institutes were merged in the year 1964 to form the National Institute of Community Development. It was accorded autonomous status in the year 1965. Following the adoption of integrated rural development approach, the institute was re-named in the year 1977 as the National Institute of Rural Development (hereinafter referred to as 'the Institute'). After registration of the Institute under the Societies Registration Act, it framed rules. The Institute consists of a General Council composed of all the 45, members of the Institute, presided over by the Minister-in-charge of the concerned Ministry, Government of India an Executive Council consisting of ten members, a Committee on Administration, an Academic Committee and a Director General. The powers and functions of the General Council, inter alia are to elect members of the Executive Council, to amend or modify the rules of the Institute and to frame bye laws for the regulation of the business of the institute in particular with reference to appointments, emoluments, terms and conditions governing scholarship, fellowship and deputation and other conditions of service of the staff of the Institute. One of the functions of the Executive Council is "to create such posts, appointment and control such staff other than those for whose appointment specific provision has been made elsewhere, as may be required for the efficient management of the affairs of the Institute and to regulate the requirement and conditions of their service" and "to appoint committees, with or without power to co opt for disposal of any business of the Institute or for advice in any matter pertaining to the Institute..."

(3.) The Committee on Administration is one of the two Standing Committees. It consists of the following six members including the Director General of the Institute, who is the Chairman of the Committee "