PRAKASH PADIA,J. - (1.) Learned counsel for the petitioners is permitted to implead Vice Chancellor, Chaudhary Charan Singh University, Meerut as respondent no. 5 in the writ petition.
(2.) Heard Sri Ashok Khare, learned Senior Counsel assisted by Sri Bheem Singh, learned counsel for the petitioners, learned Standing Counsel accepted notice on behalf of respondent nos. 1 and 4, Sri Laxmi Kant Tripathi, learned counsel appearing on behalf of respondent no. 2 and Sri Tejaswi Mishra, Advocate holding brief of Sri Krishan Pahal, learned counsel for respondent no. 3.
(3.) The petitioner has preferred the present writ petition with the following prayers:- "(i) Issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 22.10.2019 passed by the impugned order dated 22.10.2019 passed by the respondent no. 3 as far as petitioner's College is concern (filed as Annexure No.-6 to this writ petition). (ii) Issue a writ, order or direction in the nature of mandamus commanding and directing the respondents not to interfere in the seniority list of Teachers of the College issued by the petitioner on 28/01/2017 (filed as Annexure No.-1 to this writ petition) in any manner whatsoever. (iii) Issue a writ, order or direction in the nature of mandamus commanding and directing the respondents (specially the respondent no.-3) not to pressurize the petitioners to make any change in the seniority list of Teachers of the College in any manner whatsoever." ;