- (1.) Leave granted.
(2.) This appeal has been preferred by the maharishi Dayanand University against the judgment of the Punjab and Haryana High Court dated 16.8.99 in CWP No. 9452 of 1999 allowing the writ petition filed by the 1st respondent College. The said College is a B. Ed. College affiliated to the appellant University.
(3.) The point in issue in this appeal is as to whether the 1st respondent College is right in adding to the Faculty, eight ad hoc Lecturers w. e. f. 1.5.99 recruited by a selection Committee not consisting of the representatives of the University and of the Director of Higher Education and whether the College could claim, on that basis, admission of 80 additional students.;