JIWAN GUNWANT ADE Vs. SARASWATI SHIKSHAN PRASARAK MANDAL

JUDGEMENT

(1.) Heard.

(2.) Rule made returnable forthwith. The writ petitions are heard finally with the consent of learned counsel for the rival parties.

(3.) Since common issues arise in these writ petitions, they are being disposed of by this common judgment and order. The impugned judgments of the School Tribunal in these two writ petitions are separate, but the facts pertaining to the petitioners in the writ petitions are similar and for this reason common issues have arisen for consideration.