- (1.) The Teaching and Administrative Staff Association, Moti Lal Nehru Regional Engineering College, Allahabad, through its Vice-President challenges the constitution of the Selection Committee, convened for interviewing those applying for the post of the Professors, Readers and Lecturers, in the various subjects within the Faculty of Engineering. The contention is, to the effect, that the Selection Committee as constituted with special reference to three experts, referred to in the bye-laws, there, is a stipulation that one of them will be from outside the State and the .panel of experts would be drawn by the Board of Governors selected by the Principal. The context of this is referred to in Clause 3, sub-Clause 4(a)(6). It reads : (6) Three experts one of which should be from outside the State from the panel of experts drawn by the Board of Governors to be selected by the Principal preferably in rotation : Provided that the Selection Committee shall not be deemed to be duly constituted unless all the experts have been given due notice of the meeting and at least two of them are present : Provided also that the Selection Committee shall not be deemed to be unconstitutional if more than the required number of experts attend a particular Selection Committee.
(2.) On this it is pointed out that the experts who were to be on the Selection Committee are the Professors from the G. B. Pant Mechanical Engineering Department, G. B. Pant University of Agriculture and Technology Pant Nagar, Mechanical Engineering Department, Institute of Engineering and Technology, Lucknow and two from the Department of Civil Engineering, University of Roorkee.
(3.) The contention is that as there is no expert from outside the State of Uttar Pradesh, the Selection Committee is irregularly constituted and the selections which may be made of teachers by such a Selections Committee will also be vitiated.;