- (1.) Heard Sri Baldev Raj Advocate (appearing in person), Sri P.S. Bhaghel, counsel for the University and Sri Ravi Kiran Jain, Senior Advocate for intervenors Ravindra Pratap Singh and Vijai Kumar Sinha, Sri Sanjeev Singh for the Allahabad University Teachers' Association have also been heard as they have instructions from their clients in this matter.
(2.) Before dealing with the case it is desirable to give the background, which has given rise to this contempt application.
(3.) The University of Allahabad was established in November 1887. The system of governing the University was reorganized by the Allahabad University Act, 1921. Under Section 16 of the University Act, 1921, provision for the meetings of University Court was made.;