VINAYAK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard by consent.

(2.) All the petitioners in these petitions challenge the action of the respondent No.2 -Search Committee, inasmuch as, the said Committee has not called the petitioners for interview/presentation before it, for the post Vice Chancellor of the respondent No.3 University.

(3.) Since the issues involved in the petitions are identical, the same are being finally disposed of by this common judgment.