Kamleshwar Nath, J. - (1.) This petition under Article 226 of the Constitution of India is for issue of writ of certiorari to quash orders dated 25.6.83, Annexures - 33 and 34, order dated 29.6.83, Annexure - 35, order dated 14.3.83, Annexure - 29 passed by the Vice-chancellor of the Lucknow University, opposite party No. 3, as also resolution dated 9.3.83 of the Executive Council of the University. Mandamus is also sought for implementation of report dated 12.5.82, Annexure - 22 and for confirmation of the petitioner on the post of Superintendent of the Central Accounts Officer of the Lucknow University with effect from 1.3.80.
(2.) The dispute principally concerns the position of the petitioner Harish Chandra Saxena who is working as Superintendent, Central Accounts Office of the Lucknow University as against opposite party No. 6 R. S. Gupta who has been appointed to be a Superintendent but senior to the petitioner.
(3.) Counter-affidavits have been filed on behalf of the opposite parties; there is also the petitioner's rejoinder.;