- (1.) We have heard learned counsel for the petitioner, Sri Vivek Varma, learned counsel for respondent Nos. 2 to 4 and learned Standing Counsel.
(2.) By means of this writ petition the petitioner has prayed to issue a writ of certiorari quashing the order dated 17.04.2013 issued under the signature of Registrar, Dr. B.R. Ambedkar University, Agra.
(3.) Vide order dated 17.04.2013, the Registrar of the University intimated the petitioner that Executive Council of the University has refused to accept the recommendation of the Selection Committee to promote the petitioner on the post of Professor. It has also been observed that the conduct of the petitioner falls in the category of fraud being outcome of concealment of fact.;