M.Katju, J. - (1.) Heard learned counsel for the parties.
(2.) The petitioner has challenged the impugned order of the Chancellor dated 5.10.1999 (Annexure-15 to the writ petition). We have carefully perused the impugned order and find no illegality in the same.
(3.) The petitioner was a senior Lecturer in the Department of English. Deen Dayal Upadhayay, Gorakhpur University, having been appointed on 27.4.1987. The post of Reader in English Department was advertised on 20.2.1998 and petitioner and respondent No. 4 applied for the same.;