NIRMAL KUMAR SINGH Vs. UNIVERSITY OF JAMMU

JUDGEMENT

(1.) BOTH these cases involve common question of law and facts because what arises for consideration is the validity of selection of Dr. Subash Chander Sharma and Dr. Jigar Mohammad. the private respondents herein, as readers in the Department of History, University of Jammu.

(2.) THE facts of the case are that on January 30th, 1990 the University of Jammu through its registrar issued notice inviting applications for various teaching positions in different subjects including the post of the readers with specialisation in Modern India and medieval Indian History in the Department of History. The petitioners and the private respondents having applied for the post of reader in Modern History and Medieval History were interviewed by the selection committee constituted under section 36 of the Kashmir to Jammu Universities Act, 1969 (hereinafter Universities Act). However since petitioners were not selected, they challenge the selection and appointment of private respondents on the following grounds.

(3.) IT is proposed to deal with these grounds ad -seriatim.