DEVENDRA KUMAR UPADHYAYA,J. - (1.) We have heard Dr. L.P. Mishra and Sri Manish Kumar learned counsel appearing for the appellants and Sri R.C. Saxena learned counsel appearing for the respondent, both on the merits of the special appeal as also on the application moved by the appellants seeking amendment in the array of appellants.
(2.) We will first take up the issue relating to the amendment application. This special appeal seeks to challenge an order/judgment dated 23.10.2017 passed by Hon. the Contempt Judge in Contempt Petition No. 1449 of 2017 which has been filed by the respondent alleging disobedience, defiance and noncompliance of an order dated 18.11.2016 passed by the Hon'ble Single Judge in Writ Petition No. 27467(S/S) of 2016 as affirmed vide another order dated 13.4.2017 passed in the same writ petition, whereby it was provided that till further orders of this Court, status quo existing prior to 9.10.2016 shall be maintained.
(3.) In this special appeal, there are two appellants, (i) Vice Chancellor, Dr. A.P.J. Abdul Kalam Technical University and (ii) Deputy Registrar, Dr. A.P.J. Abdul Kalam Technical University, Lucknow. An application for amendment has been moved by the appellants seeking leave of the Court to permit the appellants to add the following two as appellants : (i) Professor Vinay Kumar Pathak, Vice Chancellor, A.P.J. Abdul Kalam Technical University, Lucknow; and (ii) A.K. Shukla, Deputy Registrar, A.P.J. Abdul Kalam Technical University, Lucknow.;