RAM CHANDRA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The appellant has filed this appeal challenging the judgment and order dtd. 25/3/2014, passed by the Division Bench of the Allahabad High Court in the Writ Petition No. 17066 of 2014, whereby the said writ petition was dismissed.

(2.) The facts in brief giving rise to the present appeal are as under:

(3.) The Respondent-?Bundelkhand University (hereinafter referred to as "the University") had published an advertisement for making appointments to various posts of teaching faculty in the year 2002.