- (1.) Special leave granted.
(2.) The appellants filed writ petitions in the High court of Judicature at Allahabad praying that they be granted substantive appointments as lecturers in the Hemwati Nandan Bahuguna Garhwal University (for short "the University") in terms of the Uttar Pradesh State Universities (Second Amendment) Ordinance (44 of 1991 which was later passed as Act 1 of 1992 by the U. P. Legislature called the U. P. State Universities (Amendment) Act, 1992 (for short "the amending Act"). The amending Act amended the U. P. State Universities Act, 1973 (for short "the Principal Act"). A division bench of the High court, however, did not find any merit in the writ petitions and dismissed the same by judgment dated 20/8/1993. Aggrieved, the appellants have come to this court.
(3.) Originally there were eight appellants. Appellants Y. S. Rawat, G. P. Sharma and J. P. Madhwal are stated to be no longer interested in pursuing their appeals. The appellants before us are now Dr L. P. Lakhera, Shri R. S. Negi, Dr M. S. Sati, Shri Ajay Pal Singh and Dr Surendra Joshi.;