MITHILESH GYANPRAKASH PANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The petitioners, who are the staff members of the respondent nos.5 to 7 - Institutes and Societies, have filed this petition, taking exception to the no objection given by the respondent no.4 - University to the proposal of the respondent nos.5 to 7 for closure of the College and the Institute.

(3.) According to the learned Counsel for the petitioners, the Academic Council did not examine the question of closure of the respondent no.5 - College from the viewpoint of possibility of transferring the management of college to another management. Reliance has been placed upon the provisions contained in Section 121 (3) of the Maharashtra Public Universities Act, 2016.