- (1.) Heard Sri Rohan Gupta, learned counsel for the petitioner, learned Standing counsel for the Staterespondents, Sri Rohit Pandey, Advocate holding brief of Sri Neeraj Tiwari, learned counsel representing respondent nos. 2 and 3, Sri Dharmendra Singh, learned counsel representing respondent no. 5 and perused the material placed before us.
(2.) Notices were issued to respondent nos. 4 and 5 by order dated 25.5.2016, thereafter steps were taken and notices were dispatched on 31st May, 2016 fixing 20th July, 2016. Pursuant to the said notice, Sri Dharmendra Singh appeared for respondent no. 5, but no one has put in appearance on behalf of respondent no. 4, the Committee of Management. Service on respondent no. 4 is deemed sufficient in view of the office report that neither the registered packet nor the AD card have been received back and more than a month has passed since dispatch.
(3.) By means of this writ petition under Article 226 of the Constitution, the petitioner has prayed for quashing the order dated 10.9.2015 passed by the Vice Chancellor, Chhatrapati Sahuji Maharaj University, Kanpur, by which he has declined to grant approval to the selection and appointment of petitioner as Lecturer in Economics in Halim Muslim P.G. College, Kanpur Nagar (Annexure No. 24).;