TANAJI RAMBHAU BORADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith. Heard finally with consent of the parties.

(2.) The petitioner is aggrieved by the judgment dated 03.08.2016 rendered by the Presiding Officer, University and College Tribunal, Aurangabad (Tribunal) in Miscellaneous Application 14/2010 in Appeal BAMU 22/2006, whereby the contempt petition preferred by the petitioner, is dismissed.

(3.) The petitioner is working as a Lecturer in Shankarrao Patil College, Bhoom, District Osmanabad, which is affiliated to Dr. Babasaheb Ambedkar Marathwada University.