PUSHPA LATA SAXENA Vs. CHANCELLOR AGRA UNIVERSITY

JUDGEMENT

(1.) This Writ Petition which is of 1988 origin, comes up for final hearing before us in the presence of Sri L.P. Naithani, learned counsel for the petitioner and Sri S.N. Upadhyay, learned Advocate appearing for the Agra University.

(2.) By means of this petition, petitioner has prayed for issue of an order of injunction restraining the respondents from interfering with the petitioner's continuing in service as Lecturer in Hindi in Chitragupta Post Graduate College, Mainpuri. The petitioner has also prayed for issuing a mandamus to the respondents to the effect that no person be appointed on the said post by the Selection Committee during the pendency of the Writ Petition.

(3.) When this Writ Petition was moved before this Court, Hon'ble Y. Nandan J. and Hon'ble B.D. Agarwal, J. on November 16, 1980 issued notice and restrained the respondents from interfering with the petitioner's continuation in service as lecturer in Hindi in the said college until disposal of this application.