NAGARATHNA J. - (1.) This appeal has been filed by the appellant being aggrieved by the judgment dated 8th February,2008, passed by the Division Bench of the High Court of Judicature at Allahabad in Civil Misc. Writ petition No. 20470 of 2007, by which the aforesaid writ petition was dismissed.
(2.) Succinctly stated the facts of the case are that the respondent-University which was established in the year 2001 was included in the List of Universities eligible to receive assistance from the Central Government under Section 12(b) of the University Grants Commission Act, 1956 ( 'UGC Act ' for short) and Rules framed thereunder, with effect from 20th May, 2003.
(3.) The respondent-University framed Statutes in the year 2002 providing for various faculties including Faculty of Social Science of which Political Science is a Department.;