Surya Prakash Kesarwani, J. - (1.) Pursuant to the order dated 25.10.2017,Shri Shrey Sharma, learned counsel for respondent no.4 has produced today, the First Statute of the Rohilkhand University.
(2.) Heard Sri Manish Kumar Pandey, learned counsel for the petitioner, learned standing counsel for respondent Nos. 1,2 and 3 and Shri Shrey Sharma, learned counsel for the respondent no.4. Relief :
(3.) This writ petition has been filed praying for the following reliefs : "(i) issue a writ, order or direction in the nature of certiorari quashing the order dated 12.01.2015 (Annexure No.9) passed by the respondent no.2 in the Appeal under Clause 18.02(4) of the Statute of M.G.P. Ruhelkhand University, Bareilly filed by the respondent no.4 against the order dated 09.05.2014 passed by respondent no.3; (ii) issue a writ, order or direction in the nature of mandamus directing the respondent no.2 to pay the entire retiral benefits including the monthly pension, which is applicable, which became due when the petitioner was compulsorily retired by respondent no.4 on 27.07.2005; (iii) issue any other writ, order or direction, which this Hon'lble Court may deem fit proper under the facts and circumstances of the case; (iv) award the cost of petition in favour of petitioner." Submissions:;