DR. U.N, ROY Vs. HIS EXCELLENCY, SRI G. D. TAPASE (THE EX
LAWS(ALL)-1980-10-67
HIGH COURT OF ALLAHABAD
Decided on October 10,1980

Dr. U.N, Roy Appellant
VERSUS
His Excellency, Sri G. D. Tapase (The Ex Respondents

JUDGEMENT

J.M.L.Sinha, J. - (1.) This petition has been filed by Dr. U.N. Roy, herein after called the 'petitioner', under Article 226 of the Constitution praying for the issue of a writ in the nature of certiorari to quash the order of the Chancellor dated 28th February, 1980 as also the proceedings of the Executive Council dated 13th January, 1980.
(2.) The facts giving rise to this petition are a little vexed and require being mentend in some detail.
(3.) The University Grants Commission, by its letter dated 10th of September, 1971, notified the creation of some posts in the Allahabad University, including the post of a reader in the Department of Ancient History, Culture and Archaeology. In the year 1979, after the sanction of the State Government was obtained, an advertisement was issued in order to fill that post. The University constituted a selection committee, which consisted of : (i) The Vice-Chancellor. (ii) The Head of the Department Dr. G.R. Sharma. (iii) Sri B.S. Upadhyay (iv) Sri B P. Panthari - Experts. (v) Sri A.B.L. Awasthi;


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