- (1.) Heard Shri Shesh Kumar, learned counsel for the petitioner and Shri Neeraj Tiwari, learned counsel for the respondent-University. Learned Standing Counsel appears for State-respondent.
(2.) By means of present writ petition, the petitioner has prayed for following reliefs:- "i) issue a writ, order or direction in the nature of certiorari to quash the resolution no.1.14 of the Executive Council dated 16.2.2006 (Annexure-6 to the writ petition) terminating the services of the petitioner as Data Entry Operator; ii) issue a writ, order or direction in the nature of mandamus commanding the respondents not to interfere with the petitioner's working on the post of Data Entry Operator and to continue to pay him salary of the said post regularly on month to month basis; iii) issue a writ, order or direction which this Hon'ble Court may deem fit and proper in the nature and circumstances of the case; and iv) to award costs of the petition of the petitioner."
(3.) By order dated 27.1.2010 following prayers were also allowed to be added in the relief clause:- "v) issue a writ, order or direction in the nature of certiorari quashing the impugned termination order dt.31.8.2006 passed by respondent No.1 (Annexure No.1 to this affidavit). vi) issue a writ, order or direction in the nature of certiorari quashing the impugned government order dt.29.12.2005 (Annexure No.7 to the writ petition).";