(1.) Heard Mr. Manish Kumar, learned counsel for the petitioners, learned Chief Standing Counsel for the State and Mr. Lalit Shukla, learned counsel for respondent no.2.
(2.) By means of Writ Petition No.30065 (SB)of 2016, the petitioners have assailed the order dated 23.09.2016 passed by opposite party no.1, Principal Secretary, Uttar Pradesh Technical Education, whereby in place of Vice Chancellor of Dr. A.P.J. Abdul Kalam Technical University, Sultanpur, Prof. Irshad Hussain, Retired Professor, Civil Engineering Department, was appointed as Chairman of the Selection Committee.
(3.) As per version narrated in the writ petition, the Kamla Nehru Institute of Technology (for short 'KNIT'), Sultanpur, is an institution which is financed by the State Government and it is having its own bye-laws. Bye-law no.4 deals with the selection committee for filling various posts other than the Director including the post of Professor, Associate Professor, Assistant Professor etc. and Clause 4(A) (i) provides that the Vice Chancellor of the University to which the institute is affiliated or an eminent academician appointed by the Government shall be the Chairman. Since KNIT, Sultanpur, is affiliated to petitioner no.1 i.e. Dr. A.P.J. Abdul Kalam Technical University, Lucknow, and as such, by virtue of bye-laws of the institute itself, it is the Vice Chancellor of the University to which the institute is affiliated, shall be the Chairman of the selection committee for the post of Professor, Associate Professor, Assistant Professor etc.