SHON Vs. VICE CHANCELLOR

JUDGEMENT

(1.) Heard Shri P. W. Wathore, learned counsel for the petitioners, Shri F. T. Mirza, learned counsel for the respondent Nos.2 and 3 and Shri Sandeep Marathe, learned counsel for the respondent Nos.1 and 4.

(2.) There is an objection taken by the learned counsel for the respondent nos.2 and 3 regarding non maintainability of this petition as there is available an alternate mechanism available for redressal of grievance made in this petition.

(3.) Shri Wathore, learned counsel for the petitioners submits that there may be available some alternate mechanism but, it would not preclude the petitioners for approaching this Court, especially when the petitioners are not being paid any salary. He further submits that in a similar petition being Writ Petition No.3236 of 2014, this Court by an order passed on 07 th July 2014, as an interim measure, directed the petitioners to pay an amount of Rs.15,000/- per month to the respondent No.4 therein, who was being deprived of the salary.