(1.) THIS petition under Article 226 of the Constitution has been filed for quashing the resolution dated December 7. 1999 of the Executive Council of Allahabad University, the order dated December 8, 1999 of the Registrar of the University and also the order dated January 28, 2000 of the Vice Chancellor. The parties have exchanged affidavits and with their consent, the writ petition is being disposed of finally at the admission stage.
(2.) 07. An employee of the University aggrieved by an order referred to in Statute 2.06 may prefer an appeal (through the Registrar) to the Disciplinary Committee constituted under Statute 8.10, within fifteen days from the date of service of such order on him. The decision of the Committee on such appeal shall be final.