GARIMA SINGH Vs. STATE OF U P AND 4 OTHERS
LAWS(ALL)-2018-5-203
HIGH COURT OF ALLAHABAD
Decided on May 30,2018

GARIMA SINGH Appellant
VERSUS
State Of U P And 4 Others Respondents

JUDGEMENT

Sudhir Agarwal, J. - (1.) The issues and subject matter in both these writ petitions are interconnected, therefore, same have been heard together and are being decided by this common judgment. Both writ petitions have been filed assailing order dated 14.8.2017 passed by Chancellor, Chaudhary Charan Singh University, Meerut (hereinafter referred to as 'Chancellor')
(2.) Writ Petition No. 39334 of 2017 has been filed by sole petitioner Dr. Garima Singh, challenging above order of Chancellor, whereby he has cancelled her appointment after declaring recommendation of Selection Committee dated 4.2.2015, and decision taken thereon by Executive Council in her favour, void and illegal.
(3.) Writ Petition No. 11105 of 2018 has been filed by Dr. Sanjeev Kumar who is aggrieved by same order of Chancellor insofar as it has rejected claim of Dr. Sanjeev Kumar for selection on the post of Assistant Professor in Department of Education, Chaudhary Charan Singh University, Meerut (hereinafter referred to as 'University').;


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