- (1.) Heard Sri Manoj Kumar Singh, learned counsel for petitioners, Sri Ashok Khare, learned Senior Advocate ssisted by Sri Siddharth Khare, Advocate for respondent no. 6, Sri R.K. Ojha, Senior Advocate assisted by Sri Seemant Singh, Advocate for respondent no. 5, Sri Anurag Khanna, Senior Advocate assisted by Sri Yash Tandon, Advocate for respondent no. 4, learned Standing Counsel for respondent nos. 1, 2 and 3 and perused the record.
(2.) Petitioners who are two in number, were already working as lecturer in Lajpat Rai Post Graduate college, Sahibabad, Ghaziabad, when respondent no. 6 was appointed in the institution under the letter of appointment dated 3rd January, 1983, enclosed at page 76 of the counter affidavit filed by the respondent no. 4, Chaudhary Charan Singh University, Meerut (hereinafter referred to as 'the University').
(3.) Petitioners seek writ of quowarranto requiring respondent no. 6 to demonstrate before this Court as to under what legal right he is holding the post. Writ of quowarranto is prayed for on the following facts:;