IFAQAT ALI KHAN,JJ. - (1.) We have heard Sri Ashok Khare, learned senior counsel assisted by Sri Arvind Kumar Pandey, learned counsel for the petitioner, learned standing counsel for the State - respondent, Sri Neeraj Tripathi, learned counsel for respondent no. 2, Sri Avneesh Tripathi, learned counsel for respondent nos. 3 and 4 and Sri Seemant Singh, learned counsel for respondent no. 5.
(2.) Through this writ petition, the petitioner has prayed for issuing a writ of certiorari quashing the order dated 14.8.2017 passed by the learned Chancellor, Chaudhary Charan Singh University and the consequential order dated 21.8.2017 passed by the Registrar, Chaudhary Charan Singh University, Meerut (hereinafter referred to as the 'University').
(3.) Vide order dated 14.8.2017, the recommendation of the selection committee dated 4.2.2015 for appointment of the petitioner as Assistant Professor and the decision/approval of the executive council have been declared void by the learned Chancellor; whereas, by the consequential order dated 21.8.2017, the appointment and services of the petitioner on the post of Assistant Professor in Education Department of the University has been terminated by the Registrar of the University.;