D.S.Sinha, J. - (1.) Heard Shri C. P. Gupta, the learned counsel appearing for the petitioner, and Shri Sandeep Mookherji, the learned standing counsel of the State of U. P., representing the respondent No. 1.
(2.) Armed with the order dated 16th January, 1989, passed by the Vice-Chancellor of the Purvanchal University, Jaunpur (W.P. Annexure-4), the resolution dated 5th January, 1991 passed by the Executive Council of the University (W.P. Annexure-6), certificate dated 30th January, 1992, issued by the Registrar of the University (W.P. Annexure-5), the office order dated 8th February, 1991, issued by the Registrar of the University (W.P. Annexure-7), the order dated 14th May, 1992, passed by the Vice-Chancellor of the University (W.P. Annexure-8), and the communication dated 9th June, 1992, of the Registrar of the University (W.P. Annexure-9), the petitioner, a routine clerk Of the University, appointed vide ofder dated 25th May, 1989 (W.P. Annexure-3) on ad hoc basis and on one year's probation with effect from 1st June, 1989, clamorous to get himself treated as University Engineer and appointed on the said post, indirectly and clandestinely, with the unholy blessings of the high and mighty authorities of the University, and seeks assistance of this Court in furtherance and implementation of his surreptitious plan.
(3.) The order dated 16th January. 1989, passed by the Vice-Chancellor (Annexure-4) directs the Registrar to entrust to the petitioner all the engineering works with immediate effect,;