PRADEEP VINAYAKRAO PATIL Vs. ABHAY YUVA KALYAN KENDRA

JUDGEMENT

(1.) Rule made returnable forthwith and with the consent of the counsel for the parties heard finally at the stage of admission.

(2.) These petitions arise out of a common judgment andorder passed by the learned Presiding Officer, University and College Tribunal, Aurangabad in Misc. Application No. 1 of 2019 (in Appeal No. MMU-14/1998) and Mis. Application No. 2 of 2019 (in Appeal No. 16 of 1998) dated 01-12-2020. The writ petition Nos. 1113 of 2021 and 1114 of 2021 are preferred by the employers. The writ petition No. 307 of 2021 is preferred by the employees, who are contesting respondents in petitions preferred by the employers. Hence, all these petitions are decided by this common judgment.

(3.) The petitions arise in the backdrop of the following facts.