RAIS AHMED SIDDIQUI Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The petitioner has put forth prayer clauses "B, B-1, C and C-1" as under :

(3.) We have extensively heard the learned advocates for the respective sides, on 12/10/2021 and today. The learned advocate for the petitioner and the learned advocate for the University have tendered their brief written notes of submissions along with certain orders previously passed by the Labour Court / Industrial Court / the learned Single Bench of this Court.