- (1.) BY the Court. Heard Sri Gulab Chandra, learned counsel for the petitioner, Sri Ravi Kant, Sri J. Nagar, Sri Amit Negi, Sri Yashwant Verma for respondents 1, 2 and 3 and Sri B.N. Singh for the Union of India.
(2.) A series of writ petitions have been filed in this Court against the Allahabad Agricultural Institute, Allahabad, its Vice Chancellor and other officials, which have all been dismissed by this Court. In our opinion these are nothing but blackmailing tactics and publicity interest litigation rather than public interest litigation. Writ Petition No. 44533/2002, Ram Narain Pande v. Dr. Rajendra B. Lal and others and Writ Petition No. 44534/2002, Ram Gopal Tripathi v. Dr. Rajendra B. Lal, were filed for issuing a writ of quo -warranto restraining Dr. R.B. Lal from functioning as Vice -Chancellor, Allahabad Agricultural Institute (Deemed University). These writ petitions were dismissed on 21 -10 -2002 by the following orders: The petitioner is challenging appointment of respondent No. 1 as the Vice -Chancellor of Allahabad Agricultural Institute which has been declared to be a deemed University. We find no illegality in the appointment of respondent No. 1. Petition is dismissed. Sd/ -Hon'ble M. Katju, J. Sd/ -Hon'ble R. Tiwari, J.
(3.) THEREAFTER , Writ Petition No. 44536/2002, Ram Narain Pande v. Dr. S. Herbert and others and Writ Petition No. 44538/2002, Ram Gopal Tripathi v. Dr. S. Herbert and others, were filed for issuing a writ of quo -warranto restraining Dr. S. Herbert from functioning as Registrar, Allahabad Agricultural Institute, Allahabad (Deemed University). These writ petitions were dismissed on 21 -10 -2002 by the following orders: The petitioner is challenging appointment of respondent No. 1 as the Registrar of Allahabad Agricultural Institute which has been declared to be a deemed University. We find no illegality in the appointment of respondent No. 1. Petition is dismissed. Sd/ -Hon'ble M. Katju, J. Sd/ -Hon'ble R. Tiwari, J. ;