(1.) Draft amendment is granted. To be carried out forthwith.
(2.) By way of this Petition under Article 226 of the Constitution Of India the Petitioner has prayed that the Petitioner be reinstated as an Assistant Professor (Class-III) after quashing and setting aside the order dtd. 11/11/2021 and grant benefits of continuity of service and back-wages.
(3.) By the amended petition the petitioner has also challenged the communication dtd. 2/3/2022 by way of which his representation to be reinstated is rejected. The rejection is on the ground that the conviction in the pending Appeal before this Court is not stayed hence the Petitioner cannot be reinstated.