LAWS(ALL)-2026-2-45

PYARE LAL PANDEY Vs. STATE OF U.P.

Decided On February 25, 2026
Pyare Lal Pandey Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) This is second round of litigation. The petitioners (Research Assistants) have earlier approached this Court by way of filing Writ A No. 21714/2018 with a claim of their upgradation on the post of Professors as it was rejected vide an order dtd. 24/8/2018 passed by Additional Chief Secretary, Higher Education, U.P. Lucknow.

(2.) Aforesaid writ petition was partly allowed vide an order dtd. 18/9/2024 and for reference, relevant part of it is quoted below :-

(3.) In aforesaid circumstances, claim of petitioners was reconsidered, however, by impugned order dtd. 23/5/2025, it was also rejected by respondent-2 (Secretary, Department of Higher Education, U.P. Lucknow) and for reference, said order is quoted below in its entirety :-