ABDUL MOIN ,J. - (1.) Supplementary affidavit filed today is taken on record.
(2.) Heard learned counsel for the petitioner and Sri Manjiv Shukla, learned counsel appearing for respondent nos. 1 and 2.
(3.) By means of the present petition, the petitioner has prayed for the following main reliefs:- "(i) To issue a writ, order or direction in the nature of mandamus directing the respondent no.1 and 2 to allow the petitioner to rejoin on the post of Assistant Professor in parent respondent no.1 University, immediately after giving a proper opportunity to complete the notice period under respondent no.4. (ii) To issue a writ, order or direction in the nature of certiorari quashing the letter dated 30.03.2019 (Annexure No.11 to this writ petition) as well as Email dated 05.08.2019 (Annexure No.12 to this writ petition) through which the respondents no.1 and 2 have intentionally, malafidely and with bad intention cancelled/withdrawn the letter dated 26.04.2018 through which the two years further extension of lien was granted. (iii) To summon the entire records (including the records of executive council) related to the cancellation/withdrawal of letter dated 26.04.2018 through which the two years further extension of lien w.e.f. 29.04.2018 till 29.04.2020 was granted." ;