KAILASH CHANDRA PANERU Vs. VICE CHANCELLOR OF GOVIND BALLABH PANT AGRICULTURE AND TECHNOLOGY UNIVERSITY PANT NAGAR AND OTHERS

JUDGEMENT

(1.) Since common issues are raised in these appeals, we dispose of the same by this common judgment.

(2.) Special Appeal No. 203 of 2014 is filed by the party respondent in Writ Petition (S/S) No. 49 of 2011 challenging the judgment rendered by the learned Single Judge. In fact, the learned Single Judge had clubbed together Writ Petition (S/S) No. 49 of 2011, Writ Petition (S/S) No. 949 of 2013 and Writ Petition (S/S) No. 1274 of 2013 and pronounced a common judgment. Special Appeal No. 227 of 2014, as also, Special Appeal No. 193 of 2014 are filed by the writ petitioners in Writ Petition (S/S) No. 949 of 2013. There are two appellants in Special Appeal No. 227 of 2014, who are petitioner nos. 8 and 4 respectively in Writ Petition (S/S) No. 949 of 2013. The rest of the writ petitioners in Writ Petition (S/S) No. 949 of 2013 are the appellants in Special Appeal No. 193 of 2014. As against Writ Petition (S/S) No. 1274 of 2013, there is no appeal. Writ Petition (S/S) No. 49 of 2011 was filed by the Pantnagar Vishwa Vidhlaya Accounts Forum. The reliefs sought therein are as follows:

(3.) Writ Petition (S/S) No. 949 of 2011 was filed by the persons, who were working in the Krishi Vigyan Kendra. The reliefs sought therein are as follows: