DOABIA, J. - (1.) THE appointment of private respondents as Lecturers in Environmental Sciences in the University of Jammu was the subject matter of challenge in a writ petition preferred in this court. This writ petition stands dismissed. The appellant has come in appeal.
(2.) APPLICATIONS for two posts of Lecturers in Environmental Sciences were invited by the Jammu University constituted under the Universities of Kashmir and Jammu Act 1969 (here -in after referred to as the Act). An advertisement notice was issued on 24 -01 -1995. The selection committee came to be constituted under section 36 of the Act.
(3.) THE appellant as well as the private respondents were interviewed. The selection came to be challenged on the ground that one Member of the Selection Committee i.e. respondent No. 3 was related to respondent No. 8 The fact that an expert in the Environmental Sciences was not associated was also made a ground for challenging the selection. It was also stated that the appellant had better merit. So far as the relationship of respondent No. 3 and respondent No. 8 is concerned, it is submitted that they are brother -in -law (married to two sisters). The aspect of the matter was high -lighted before a learned Single Judge of this court and has been high -lighted again. Reliance was placed on the decision given by the Supreme Court in the case of Ashok Kumar Yadav Vs. State of Haryana (AIR 1987 SC 454) and also on the decision given in case A.K. Karaipak Vs. State of J&K (1970 SC 150). This issue regarding the relationship was held to be of no importance. This was because this objection was taken after the selection and also because of association of one person when there were five other persons had have made no difference to the selection. This was because nothing was pointed out as to how one Member was able to influence the other Members.;