BANARAS HINDU UNIVERSITY Vs. ALOK KUMAR

JUDGEMENT

(1.) Special Appeal No. 17 of 2023 and Special Appeal No. 18 of 2023 are against the judgment and order dtd. 2/9/2022 of the learned Single Judge allowing Writ Petition No. 4963 of 2011 filed by Dr. Alok Kumar whereas Special Appeal No. 19 of 2023 is against the judgment and order of the same date in Writ A No. 45120 of 2013 dismissing the writ petition filed by Dr. Rashmi Ranjan as infructuous in light of the judgment and order in Writ A No. 4963 of 2011. As common questions of law and facts arise for consideration in these three appeals, with the consent of learned counsel for the parties they were heard together and are being decided by a common judgment and order. FACTS

(2.) Writ A No. 4963 of 2011 was filed by Dr. Alok Kumar (the respondent) seeking following reliefs:-

(3.) The case of the writ petitioner (Dr. Alok Kumar) in a nutshell was that the Banaras Hindu University, Varanasi (for short 'University') issued an advertisement inviting applications for various posts including that of Assistant Professor in Sociology (Post Code 3712). The last date for receipt of application form to participate in the selection process was 21/9/2010. The advertisement specified that: