SECRETARY PRATIBHA SHIKSHAN PRASARAK MANDAL Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Rule with the consent of the parties made returnable forthwith and heard.

(2.) The above petitions filed under Article 226 of The Constitution of India takes exception to the common order dated 29-10-2010 passed by the College Tribunal, Nagpur, by which order the Appeals filed by the respondent No. 1 under section 59 of The Maharashtra Universities Act, 1994 came to be partly allowed and the petitioner-management, which was the respondent No. 1 in the Appeals was directed to conduct a fresh enquiry against the appellant i.e. the respondent No. 2 in each of the above petitions from the stage as was prevailing on 31-5-2006 i.e. after the application to allow cross-examination of the witnesses produced by the presenting officer.

(3.) The facts necessary to be cited for adjudication of the above petitions are stated thus.