NARINDER SINGH Vs. STATE

JUDGEMENT

(1.) THROUGH this batch of writ petitions filed under Article 226 of the Constitution of India, read with section 103 of the Constitution of Jammu and Kashmir, selection of respondents 4 to 218 to the Bechelor of Engineering Course in the Regional Engineering College, Srinagar, for the academic year 1984 -85, has been called in question. The challenge in the petitions as also the facts and points of law being similar, we propose, to dispose of the same by this common judgment. On the 20th of March, 1985, we delivered a short order and now we proceed to give the detailed reasons.

(2.) BEFORE adverting to the challenge to the selection, we propose to give a little background about the college and its govern ­ment.

(3.) THE Regional Engineering College, Srinagar, is a society registered under the Provisions of the Jammu and Kashmir Registration of Societies Act and is one of the 15 Regional Engineering Colleges set up in the country sporsored by the Government of India. The administration and management of the Regional Engineering College for short "the college" is correct on by a Governing Board. The College -dimparts strious disciplines of Engineering. The candidates are selected from the State of Jammu and Kashmir and Himachal Pradesh both for this College and for nominations to other Regional Engineering College outside the Slate on reciprocal basis. The Society which administer the College is governed by Memorandum of Association and by the Rules framed there under.