- (1.) Leave granted.
(2.) The appellant has challenged the order of the Allahabad High Court, by which the High Court has set aside the order of the Chancellor dated 13th March 2007 passed under Section 31(8)(a) of the U.P. State Universities Act, 1973 (hereinafter referred to as the 'Act'). By the said order, the Chancellor had approved the appointment of the appellant by holding that the appellant possessed the prescribed and required qualification for the post of Professor of Physics (Specialization in Experimental Solid State). The Chancellor had passed this order on a reference made under Section 31(8) (a) of the Act.
(3.) The appellant was selected by the duly constituted Selection Committee consisting of the Vice Chancellor, Lucknow University, three experts in the field of Physics appointed by the Chancellor, the Head of Department, Physics, Lucknow University, the Registrar, Lucknow University and two other members as representatives of the SC/OBC. The Selection Committee unanimously resolved to recommend the appellant's name for the aforesaid post to the Executive Council, Lucknow University under Section 31(4) of the Act.;