SUNITA CHANDRA (NOW S/S) Vs. U O I THRU SECY MINISTRY OF HUMAN RESOURCE DEVELOPMENT &
LAWS(ALL)-2019-4-90
HIGH COURT OF ALLAHABAD
Decided on April 17,2019

Sunita Chandra (Now S/S) Appellant
VERSUS
U O I Thru Secy Ministry Of Human Resource Development And Respondents

JUDGEMENT

Irshad Ali - (1.) Heard Sri S.K. Kalia, learned Senior Advocate assisted by Sri Sameer Kalia, learned counsel for the petitioner who concluded the argument finally, Sri Anil Tiwari, learned Senior Advocate assisted by Dr. V.K. Singh, learned counsel for the respondents and Sri Amit Bose, learned counsel for the respondent No.5.
(2.) The Petitioner while working as Deputy Registrar on a substantive post in Banaras Hindu University (BHU) applied for being appointed as Registrar in Babasaheb Bhimrao Ambedkar University, Lucknow (for short, 'BBA University') and was accordingly selected and appointed on tenure basis.
(3.) There are certain undisputed facts therefore, it would be appropriate to set-out the same before this Court proceeds to deal with the arguments advanced on the issues raised in this petition. The post of a Registrar is that of an Officer of the University as defined under Section 10 (5) of the Babasaheb Bhimrao Ambedkar University Act, 1994 (for short, "Act of 1994").;


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