RAJESH SINGH CHAUHAN,J. - (1.) Heard Dr. V.K. Singh, learned counsel appearing for the petitioner, learned Standing Counsel representing the State- respondents, Sri Sameer Kalia, learned counsel representing Chancellor of Lucknow University and Chhatrapati Sahu Ji Mahraj University, Kanpur and Sri Savitra Vardhan Singh, learned counsel representing the University of Lucknow and Chhatrapati Sahu Ji Mahraj University, Kanpur.
(2.) The present proceedings instituted under Article 226 of the Constitution seek to question the validity of the order dated 6.10.2017 passed by the Chancellor whereby the decision of the Executive Council of the Lucknow University taken in its meeting dated 12.4.2017 constituting a disciplinary committee to conduct a disciplinary inquiry against the respondents no. 6,7 and 8 has been partially modified to the extent that the disciplinary committee constituted by the Executive Council has been scrapped and in its place a new disciplinary committee, with the same mandate of conducting the departmental inquiry against respondents no. 6,7 and 8 has been constituted.
(3.) The other prayers made in the writ petition are that the respondent no. 3 to 5 may be directed to take appropriate departmental action against the respondents no. 6 to 8 and that respondents no. 2 to 5 may also be directed to initiate criminal proceedings against the respondents no. 6 to 8 in view of the recommendations made in the vigilance inquiry report dated 9.2.2016.;