GANESH TRIPATHI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Pradeep Kumar Pandey, learned counsel for the petitioner and learned counsel for the respondents.

(2.) The petitioners have preferred the present writ petition inter alia, with the prayer to quash the minutes of meeting No. E3051/GS dtd. 27/10/2017 held under the Chairmanship of respondent no 4/Chancellor, Sampurnanand Sanskrit Vishwavidyalaya, Varanasi, Raj Bhawan, Lucknow regarding Advertisement No. 2 of 2016. Insofar as the other reliefs sought in the writ petition are concerned, the same is also relates to orders passed pursuant to the minutes of meeting dtd. 27/10/2017.

(3.) Initially, the present petition was filed by two petitioners viz. petitioner no. 1-Ganesh Tripathi, and petitioner no. 2-Dr. Rani Dwivedi and by order dtd. 29/5/2025 passed by this Court, the case of petitioner no. 1 was dismissed, the matter has been heard and decided only in respect of petitioner No.2.