SMT. ARCHANA PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) This bunch of writ petitions assail an order dated 17th February, 2016 passed by the Registrar, Madan Mohan Malviya, University of Technology, Gorakhpur (hereinafter referred to as the University). The said order has been passed pursuant to a resolution dated 30.01.2016 (Item No.22 thereof) of the Board of Management of the University which, in turn, was passed on letters dated 15th July, 2013 and 06th October, 2015 written by the State Government to the University seeking cancellation of appointments made in the year 2009 by Sri B.B. Singh, the then officiating Principal of Madan Mohan Malviya Engineering College, Gorakhpur (hereinafter referred to as the Engineering College). The petitioners have also assailed the aforesaid resolution and letters. As the impugned order is common in all these petitions and as they raise common questions of fact and law, with the consent of the learned counsel for the parties, they were heard together and are being decided by a common order. For the sake of convenience, Writ - A No. - 8492 of 2016 is taken as the lead petition as parties have extensively exchanged their pleadings in the said petition.

(2.) Considering the grounds on which the impugned order has been assailed, this Court does not consider it necessary to notice facts of each case separately, accordingly, the facts which are relevant for deciding these petitions are being noticed in brief.

(3.) On the basis of the pleadings exchanged in the lead petition the relevant facts that emerge from the record are as follows: