DINESH CHANDRA SHUKLA Vs. STATE OF U.P.

JUDGEMENT

(1.) Aggrieved by the dismissal of his writ petition seeking to quash an order of the Chancellor of the Mahatma Gandhi Kashi Vidyapeeth University (hereinafter referred to as 'the University'), rejecting his request to be appointed as Lecturer (Karm Kand), the appellant is before this Court.

(2.) We have heard the learned counsel for the appellant, the learned counsel appearing for the Chancellor of the University, the learned counsel for University itself and the learned standing counsel for the State.

(3.) The brief facts necessary for the disposal of the above appeal are as follows:­