D.S. Sinha, J. - (1.) Heard Shri Ashok Khare, learned Counsel appearing for the Petitioner. No body appears for the Respondents though the case has been taken on the revision of the cause-list.
(2.) The appointment of the Petitioner as Lecturer in the Department of Drawing and Painting of Guru Nanak Girls Degree College, Kanpur was disapproved by the Vice-Chancellor, Kanpur University, Kanpur and it was conveyed to the Principal of the College by the communication dated 22nd April, 1985, a copy whereof is Annexure '11' to the petition. The reference petition of the Petitioner under Section 68 of the Uttar Pradesh Universities Act, 1973 (hereinafter called the Act), against the disapproval of her appointment was rejected by the Chancellor of Kanpur University. The rejection was communicated to the Petitioner by the letter dated 13th January, 1986, a copy whereof is Annexure 'VI' to the petition. The disapproval by the Vice Chancellor and rejection of the reference by the Chancellor are under challenge in this petition under Article 226 of the Constitution of India.
(3.) The reference of the Petitioner has been rejected as barred by time.;