M.Katju, J. - (1.) This writ petition has been filed for a writ of certtorari to quash the impugned order dated 24.5.1999 Annexure-1 and the letter dated 25.5.1999 Annexure-15 to the writ petition.
(2.) We have heard the learned counsel for the parties.
(3.) It is alleged that in pursuance of the advertisement dated 8.6.1997 copy of which is Annexure-2 to the writ petition, a post of Professor in Bio-Technology in Plant Science in M.J.P.. Rohilkhand University (hereinafter referred to as 'the University') was advertised. In paragraph 5 of the petition. It is alleged that on 22.1.1998, a meeting was held at University Grant Commission (hereinafter called as 'the U.G.C.). New Delhi in which a decision was taken for creation of a post of Professor in Bio-Technology in the University. True copy of the minutes of the meeting of the U.G.C. is Annexure-3 to the petition. According to the rules of the U.G.C. when the U.G.C. approves the creation of a post in the University, it pays salary to the teacher for five years but approval has to be taken from the State Government because after the aforesaid period of five years, the U.G.C. stops paying the salary and it becomes the liability of the State Government to pay salary thereafter. It is alleged in paragraph 7 of the petition that the State Government Issued a G.O. dated 23.7.1994 that after the completion of the plan period. the State Government will take over the liability for payment of salary. True copy of the G.O. dated 23.7.1994 is Annexure-5 to the writ petition.;