VINAY SHANKAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) We have heard Shri R.N. Singh, Senior Advocate assisted by Shri G.K. Singh for the Petitioner. Learned Standing Counsel appears for the State Respondents. Shri Neeraj Tripathi appears for Chancellor, Mahatma Gandhi Kashi Vidyapeeth, Varanasi. Shri Ajit Kumar Singh appears for the University.

(2.) All the Petitioners are working as Readers in the Commerce Department, Mahatma Gandhi Kashi Vidyapeeth, Varanasi. By this writ petition they have prayed for setting aside the order dated 23/28th December, 2010 passed by the Chancellor, Mahatma Gandhi Kashi Vidyapeeth, Varanasi, in so far as it relates to the Petitioners and by which he has accepted the disagreement of the Executive Council of the University to the selections of the Petitioners as Professors under the Career Advancement Scheme (in short CAS). The Executive Council found that the selection committee did not meet for consideration of promotion of the Petitioners under the CAS, nor a request was made to nominate the subject experts from the panel of experts by the then Vice Chancellor from the Chancellor. The Vice Chancellor unauthorisedly used the panel sent for promotion of Dr. Kripa Shankar Jaiswal for considering the promotions of the Petitioners under the CAS.

(3.) The Chancellor has by the impugned order dated 23/28.12.2010, accepted the disagreement and has cancelled the selections.