SANJAY KUMAR SAXENA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for petitioner and the learned Standing Counsel appearing on behalf of respondents no. 1, 2, 3 and 4.

(2.) No notice be issued to respondent no. 5 taking into consideration, the nature of order proposed to be passed. With the consent of learned counsel for the contesting parties, the writ petition is being finally decided.

(3.) By means of present writ petition the petitioner has prayed for quashing of order dated 24.08.2017 passed by respondent no. 1 as well as decision dated 06.10.2016 taken by the Committee so far as it relates to the petitioner, copies of which are Annexures 1 and 2 to the writ petition respectively. Further prayer is for a writ of mandamus commanding the respondents to regularize the services of the petitioner on the post of Lecturer in the Department of Physics in Shri Chitragupta Post Graduate College, Mainpuri and to make payment of salary to the petitioner to the post of Lecturer regularly each and every month.