ANIL KUMAR KATIYAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri V.K. Singh, learned Senior Advocate assisted by Sri Mayank Singh, learned counsel for the petitioner in Writ - A No. 19750 of 2022, Sri Ajeet Singh, learned Advocate holding brief of Sri Indra Raj Singh, learned counsel for the petitioner in Writ - A No. 2932 of 2023, Sri Atul Tej Kulshrestha, learned Advocate appearing for the respective petitioners in Writ - A No. 21543 of 2022 and Writ - A No. 21585 of 2022, Sri Manoj Kumar singh, learned counsel for the petitioner in Writ - A No. 21223 of 2022, Sri P.K. Ganguly, learned Advocate appearing for the University namely Sardar Vallabh Bhai Patel University of Agriculture and Technology, Meerut, Sri Rakesh Kumar, learned Advocate appearing for Chandra Shekhar Azad University in the respective petitions, Sri Ashok Mehta, learned Additional Advocate General assisted by Sri Manoj Kumar Singh, learned Chief Standing Counsel and Sri P.K. Srivastava, learned Additional Chief Standing Counsel for the State respondents.

(2.) All these petitions since raise common question of law, therefore, have been heard together and are being decided by this common judgment and writ petition of Dr. Anil Kumar Katiyar and another being Writ - A No.- 19750 of 2022 is taken to be the leading petition and the documents of this petition have been referred to for reference purposes.

(3.) Petitioner No.- 1, namely, Dr. Anil Kumar Katiyar (Writ - A No. - 19750 of 2022) was appointed on 14/1/1995 as Assistant Professor (Soil Science) and was given posting at Krishi Vigyan Kendra, Badaun whereas petitioner No.- 2, namely, Madhvendra Singh was appointed as Assistant Professor Agricultural Engineering and was posted at Krishi Vigyan Kendra, Ghaziabad. For the purposes of reference the appointment order of Dr. Anil Kumar Katiyar is reproduced hereunder: