- (1.) PARITOSH K. Mukherjee, J. In the present writ petition the writ peti tioner, Dr. B. S. Goel, inter alia, challenges the order passed by the Vice Chancellor, Meerut University, Meerut, dated 21st. February, 1981, set out in Annexure 18 to the writ petition.
(2.) IT is really unfortunate that when this writ petition was moved before Hon'ble S. D. Agarwala, J. on 21- 9-1981, his Lordship having heard learned counsel for the parties was of the opinion that no case had been made out for grant of an interim order and rejected the prayer for stay which- included the consequential benefit in favour of a third person, Arun Kumar, who has not been made respondent in this writ petition. From the plain reading of Annexure 18 it appears that Prof. R. L. Singh, Vice Chancellor of Meerut University purported to review his earlier order by factually disapproving the termination of the services of the petitioner. Although Sri Salil Kumar Rai Holding brief of Sri A. K. Yog led by Sri A. K. Yog, appearing for the respondent University however submitted that this order cannot be construed for grant of disapproval of the termination order initially a preliminary objection has been raised by the learned Advocate, Sri A. K. Yog, for the respondent University that. since Arun Kumar has not been impleaded as a party in the writ petition, the writ petition is not maintainable in its present form.
(3.) IN reply to this Mr. Budhwar, learned counsel appearing for the petitioner, submitted that an illegal order has bean passed by the Vice Chancellor and pursuant to the said order the University caused injustice to the petitioner by appointing a third party. Be that as it may as it may Mr. Budhwar submits two points before us for our consideration. Firstly he contended that the Vice Chancellor not being a quasi judicial authority and having no express power of review 9nnot exercise such power of review which is persona designate.;