- (1.) Leave granted.
(2.) With the consent of the learned counsel for the parties, the appeal is heard finally.
(3.) A dispute arose as to continuance in the Office of Vice-Chancellor of university of Allahabad in view of the incumbent holding the office having crossed the age of 65 years. Respondent 3 herein filed a writ of quo warranto which was dismissed by the High Court. The special leave petition under article 136 of the Constitution preferred by Respondent 3 has also been dismissed.;