IRSHAD ALI,J. - (1.) We have heard Sri Jitendra Kumar learned counsel for the petitioners; Sri Neeraj Tripathi for the University of Allahabad and the allied authorities (respondents no. 1 to 5); Sri Prashant Kumar Tripathi for respondent no. 7; Sri Vinod Kumar Pandey for respondent no. 8; Sri G.K. Singh, Senior counsel for respondents no. 9 and 10; Sri T.P. Singh, Senior counsel for respondent no. 9; Sri Shashi Nandan, Senior counsel for respondent no. 12; Sri Alok Mishra for respondents no. 14 and 16; Sri Nimai Das for respondent no. 15; and Sri Sushil Kumar Srivastava for respondent no. 17. Respondent no. 6 has retired and is a formal party who is not represented.
(2.) The two petitioners Manshyam Verma and Anuj Kumar Singh have filed this petition for quashing the resolution no. 2/32 dated 2.6.2015 of the Executive Council of the University of Allahabad; to consider the case of the petitioners for appointment, designation and payment of pay scale of Assistant Professor of the department of Ancient History, Culture and Archaeology of the Allahabad University; and for a direction to restrain respondents no. 6 to 17 from working as Assistant Professors in various departments of the Allahabad University and from claiming salary of the said posts.
(3.) The petitioners have filed an application for amending the writ petition so as to add additional relief for quashing of the resolution no. 32/12 dated 29.10.2009 passed by the Executive Council of the University. This amendment was moved after the petitioners were served with a counter affidavit enclosing the aforesaid resolution. The amendment application was never pressed by the petitioners and it had remained pending but we have referred to it so that nothing is left out from our consideration provided it is necessary.;