BAL KRISHNA AGARWAL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel for the parties.

(3.) This appeal involves the question regarding inter se seniority of the appellant-Dr. Bal Krishna Agarwal and respondents Nos. 4 and 5. Dr. Murli Manohar Joshi and Dr. P. K. Sharma as Professors in Physics in the Allahabad University (hereinafter referred to as the University). The Executive Council of the University by resolution dated July 16, 1978, declared respondents Nos. 4 and 5 as senior to the appellant. Writ Petition No. 15566 of 1988 filed by the appellant against the said resolution of the Executive Council was dismissed by the Allahabad High Court by judgment dated January 6, 1974 on the ground that alternative remedy of reference to the Chancellor under Section 68 of the Uttar Pradesh State Universities Act, 1973 (hereinafter referred to as the Act) was available to the appellant.