- (1.) 1. The prayer of the petitioners is to quash the orders dated 7.1.91 and 8.1.91 passed by the Munsif City , Gorakhpur (respondent no.2 ) as contained in Annexure 20 and 21 in misc. case no. 421 of 1990 arising out of Original Suit No. 2728 of 1989.
(2.) It appears that respondent No. 3, herein , filed the suit in question for grant of a decree of permanent injunction on his favour and against the defendants and for directing defendant No. 2 to 4 pay Dearness Allowance to him as well as to other part -time lecturers of LawDepartment of Gorakhpur University by Implementing Resolution no. 2 dated April 26, 1987 passed by the Executive committee of defendant no.2.
(3.) Mr. Dilip Gupta , the learned counsel appearing on behalf of the petitioners, contended that in view of the provisions of Section 69 of the State Universities act no such suit could be maintainable and any order passed therein shall be wholly without jurisdiction and thus this writ petition be allowed.;