Sudhir Agarwal, J. - (1.) (under Chapter VII Rule 2 of Allahabad High Court Rules, 1952) - Pursuant to Court's order dated 16.08.2016 Mr. Rattan Lal Hangloo, Vice Chancellor, University of Allahabad is present and has produced photostat copies of documents which are taken on record but when called upon to produce original record none could be produced, and he states that whatever record is there i.e. only photostat copies and original is not available.
(2.) We have heard counsel for parties.
(3.) This writ petition under Article 226 of Constitution of India has been filed by Dr. Ram Sevak Dubey, working as Lecturer (Sanskrit) in Sanskrit Department of Allahabad University (hereinafter referred to as the "AU") challenging order dated 29.05.1998 (Annexure 4 to writ petition) issued by Registrar, AU, communicating to respondent 3 that Vice Chancellor of AU has regularised him as Lecturer in Department of Sanskrit, in pay scale of Rs. 22004000 w.e.f. 01.04.1989, in purported compliance of this Court's order dated 03.08.1995 passed in Writ Petition no. 8664 of 1993 (Dr. Sudha Kumar and others v. University of Allahabad).;