Sudhir Agarwal, J. - (1.) Heard Sri Ashok Khare, Senior Advocate assisted by Sri Kamlesh Kumar Yadav, learned counsel for petitioners, learned Standing Counsel for State of U. P. and its authorities and Sri S. P. Rai, Advocate holding brief of Sri Ajit Kumar Singh, learned counsel for respondents 2 and 3.
(2.) This writ petition under Article 226 has been filed by five petitioners, who were engaged as Lecturer for a tenure appointment of three years on 15.09.2009, 15.09.2009, 04.04.2009, 01.10.2009, respectively, and 01.10.2009 and thereafter have been allowed extension of five years by respondent 4, which has not been accepted by Vice Chancellor, Veer Bahadur Singh Purvanchal University, Jaunpur (hereinafter referred to as "V.C., University"). This order has been challenged by seeking a writ of certiorari for quashing the same. A writ of mandamus has also been prayed directing respondents not to interfere in the functioning of petitioners as Lecturers in Department of Education of Mariahu Snatkottar Mahavidyalay, Marihau, District-Jaunpur (hereinafter referred to as 'College').
(3.) Facts giving rise to present writ petition are that College is a Post Graduate College affiliated to Veer Bahadur Singh Purvanchal University, Jaunpur (hereinafter referred to "V.B.S. Purvanchal Unversity") and governed by the provisions of U. P. State Universities Act, 1973 (hereinafter referred to as "U. P. Act, 1973") and Statutes framed thereunder i.e. First Statutes of V.B.S. Purvanchal University (hereinafter referred to as 'First Statutes'). College was granted affiliation with V.B.S. Purvanchal University in 2002 for running Bachelor of Education Department under Self Finance Scheme. Subsequently, by Government Order (hereinafter referred to as 'G.O.') dated 05.02.2014, with academic session commencing from 01.05.2014, College has been taken in grant-in-aid.;