M.Katju, A.C.J., Sunil Ambwani and K.N.Ojha, JJ. - (1.) This Full Bench has been constituted in pursuance of the reference made by a Division Bench dated 22.4.2002 since the Division Bench felt that there was a conflict of opinion between two earlier Division Benches in A.K. Kalia v. Chancellor, Lucknow University, 1995(2) AWC 832 and M.P. Joshi v. University of Kumaon, Nainital, (2000) 3 UPLBEC 2459.
(2.) We have heard learned Counsel for the petitioner and Shri G.K. Singh, learned Counsel appearing for the respondents.
(3.) The question in this case is about interpretation of the clause (7) of Statute 11.12-B of the 1st Statute of Gorakhpur University. Clause (7) reads as follows : "Personal promotion on the post of Reader or Professor as the case may be shall take effect from the date of taking over charge of the said post.";