- (1.) Heard Sri R.K.Ojha, learned Senior Advocate assisted by Sri Sant Ram Sharma, Advocate on behalf of the petitioner, Sri L.P. Singh, Advocate and Sri Brijesh Singh, Advocate on behalf of respondent no.5, Sri Ved Vyas, Advocate on behalf of respondent no.2 and 3 and Learned Standing Counsel on behalf of respondent no.1 and 4.
(2.) Counsel for the parties agree that the writ petition be disposed of at this stage without calling for any further affidavit specifically in view of the order proposed to be passed today by the Court.
(3.) Sri Mannu Lal Sanskrit Mahavidyalaya, Atarra, District Banda is a Post Graduate Degree College (hereinafter referred to as "College") affiliated to Sampurnanand Sanskrit Vishwavidyalaya, Varanasi (hereinafter referred to as "University"). Post of Principal of College was advertised by the Management on 06.07.2012. One of the eligibility condition mentioned in the advertisement was five years of teaching experience in a recognized Degree College. The respondent no.5 applied in pursuance to the advertisement. He was selected on the recommendation of the Selection Committee, papers were forwarded to the Vice Chancellor for approval. The Vice Chancellor vide order dated 17.01.2014 approved the selection. In pursuance thereof the Committee of Management of the College offered appointment to respondent no.5 as Principal on probation for a period of one year at the first instance. Copy of letter of appointment dated 16.06.2014 is enclosed as Annexure 2 to the present writ petition.;