- (1.) Heard learned Counsel for the petitioner and Sri Dhananjay Awasthi, learned Counsel for the Banaras Hindu University.
(2.) The petitioner is claiming his entitlement of continuing to act as Dean, Sanskrit Vidya Dharam Vigyan Faculty. The contention of the petitioner is that the petitioner had been deprived of the parial tenure of 3 years not on account of his actions, but on account of the impediment created due to the action taken by the University. It is further submitted that in spite of the fact that the petitioner had already explained his conduct, yet he was not allowed to continue for the balance period where after he had to file Writ-A No.48824 of 2014, where a direction was issued on 11.9.2014 to decide his representation.
(3.) Thereafter, the petitioner had been again given charge as Dean for the balance period that still remained out of the total period of 3 years. The respondent No.4 has now been allowed to act as Dean and it is urged that since the petitioner had been denied the said benefit as per Statute - 9 of the Banaras Hindu University Statutes, an appropriate writ should issue to compensate the period that has been denied to the petitioner and also quash the order dated 14.7.2016.;