Saral Srivastava, J. - (1.) Heard Sri Ashok Khare, learned Senior Counsel assisted by Sri Kamlesh Kumar Yadav, learned counsel for the petitioners and Sri V.K. Upadhyay, learned Senior Counsel assisted by Sri Vikram D. Chauhan, learned counsel for the respondents.
(2.) The petitioners in the present petition have mainly prayed for the following reliefs:- "(a). a writ, order or direction in the nature of certiorari quashing the ECR No.108 passed by Executive Council, Banaras Hindu University, Varanasi in its meeting dated 7.6.19, as circulated by circular dated 8.7.19, issued by Section Officer, Executive Council Cell (Annexure No.12). (b). a writ, order or direction in the nature of certiorari quashing the communications dated 13.9.19 and 16.9.19 issued by the Assistant Registrar (Administration-Teaching) and the Professor Incharge, Rajiv Gandhi South Campus, Barkaccha, Mirzapur respectively (Annexure Nos.13 & 14); (c). a writ, order or direction of a suitable nature commanding the respondents not to interfere in the functioning of the petitioners at Faculty of Education, Banaras Hindu University, Kamachha, Varanasi, and to pay the petitioners their regular monthly salary on the said post regularly every month."
(3.) The brief facts of the case are that Banaras Hindu University (hereinafter referred to as 'University') notified an advertisement bearing No.01/2009-10 in the newspaper namely 'Employment News' dated 30th May, 2009 inviting applications for a large number of teaching posts in different departments.;