RAJENDRA SINGH Vs. CHANCELLOR KASHI VIDYAPITH VARANASI

JUDGEMENT

(1.) In this writ petition, in which there are 28 respondents, still pending for its admission till today, following prayers have been made by the petitioner : (a) Issue a writ, order or direction in the nature of certiorari quashing the orders dated 18.1.1992 passed by Executive Council (Annexure-17), order dated 31.8.1992 passed by Chancellor (Annexure-22), order dated 20.4.1993 passed by Executive Council (Annexure-24) and order dated 7.10.1993 and 30.9.1994 passed by Chancellor (Annexure-26) to this writ petition ; (b) issue a writ, order or direction in the nature of mandamus commanding the respondents to regularise the services of the petitioner w.e.f. 22.11.1991 ; (c) issue a writ, order or direction in the nature of mandamus directing the respondents not to interfere with the functioning of the petitioner as lecturer and pay him salary of lecturers w.e.f. 22.11.1991 as well as current salary ; (d) issue a writ, order or direction in the nature of mandamus not to implement the order dated 20.4.1993 and restrain the respondent Nos. 1 to 4 to consider and appoint respondent Nos. 25 and 26 on the vacant post of lecturer of psychology ; (e) Issue a suitable writ, order or direction which this Hon'ble Court may deem fit and proper under the circumstances of the case ; (f) award the cost of the writ petition to the petitioner."

(2.) Many typed and Xe-rox copy of documents attached to this writ petition as Annexures-22. 25, 27 and 28 are either incomplete or blurred as a result of which we cannot read them in their entirety.

(3.) We find that out of 28 respondents only respondent Nos. 1 to 4 were granted time on 10.1.1994 to file counter and thereafter counters and rejoinders thereto and amendment petition and counters thereto were filed by these respondents and the petitioner only. No notice was even issued to the remaining respondents ever.