JEEJAU SHIKSHAN SANSTHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule returnable forthwith. Both these writ petitions are taken up for final disposal. Heard finally by consent of the learned counsel for the parties.

(2.) In Writ petition No.1916/2010 the petitioner claims to be a trustee of respondent no.4 education society while in Writ Petition No.1261/2010 the employees of the school run by respondent no.4 education society have a grievance in the matter of transfer of management of the school to respondent no.5 society by the respondent no.4 society.

(3.) The learned counsel appearing for the petitioner in both writ petitions made the following submissions :-