Irshad Ali, J. - (1.) Heard Sri S.K. Kalia, learned Senior Counsel assisted by Sri Rajat Rajan Singh, learned counsel for the petitioner and to the learned Standing Counsel on behalf of respondent No.1, Sri B.K. Shukla, learned counsel for respondent No.2, Sri I.P. Singh, learned counsel for respondent Nos.3 and 4.
(2.) By means of the present writ petition, the petitioner is challenging the orders dated 15.09.2016 contained as Annexure No.1 to the writ petition passed by the Director declaring the post of the petitioner and seven other persons as ex cadre post mentioning therein that no seniority or administrative post will be given and the Government Order dated 15.10.2010 contained as Annexure No.2 to the writ petition issued by the State Government declaring the post of eight Assistant Professors including the petitioner as ex cadre post in as much as the order dated 09.08.2018, passed by respondent No.3 contained as Annexure No. 21 to the writ petition.
(3.) Factual matrix of the case is that Advertisement No.22/2003-04 was published inviting applications against five posts of Assistant Professor in Clinical Immunology. Out of five posts, one post was for General Category Candidate, two posts for Scheduled Caste Category candidates and two posts for OBC Category candidates.;