STATE OF U.P. Vs. BIMAL JAISWAL

JUDGEMENT

(1.) Heard Shri Kuldeep Pati Tripathi, the learned Additional Advocate General assisted by Shri Nishant Shukla, the learned Additional Chief Standing Counsel appearing on behalf of the appellants, Shri Sandeep Dixit Senior Advocate assisted by Shri Nilaya Gupta Advocate, the learned Counsel for the respondent No.1 and Shri Anurag Kumar Singh, the learned Counsel for the University of Lucknow.

(2.) By means of the instant Intra Court Appeal filed under Chapter VIII Rule 5 of the Allahabad High Court Rules, 1952 the appellants - State of U.P. and Special Secretary, Department of Higher Education, have challenged the validity of a judgment and order dtd. 27/1/2025 passed by a Single Judge Bench of this Court in Writ-A No.913 of 2025.

(3.) The aforesaid Writ petition was filed by Prof. Bimal Jaiswal ' the respondent No.1 in this Special Appeal, challenging the validity of an Office Order dtd. 8/1/2025 issued by the State Government whereby the State Government has constituted a Committee for conducting an inquiry in relation to the allegations levelled in the complaint dtd. 3/12/2024 submitted by an Advocate against the appointment of the respondent No.1 made in the year 2005 on the post of Assistant Professor reserved for the candidates belonging to Other Backward Class (Non-Creamy Layer Category), irregularities committed by him in fixation of examination centers, in appointment of teachers, foul play/manipulation in awarding marks and exploitation of research scholars etc. The constitution of Committee is as follows: - <FRM>JUDGEMENT_29_LAWS(ALL)3_2025_1.html</FRM>