VINOD NARAYAN WARHEKAR Vs. DNYANDEO KISAN SHEGOKAR

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the parties.

(3.) By this petition, the Petitioners are challenging the order passed by the Assistant Charity Commissioner, Buldhana in Inquiry No.1 of 2021 dtd. 22/3/2021. The Petitioners are also seeking directions to restrain the Respondent Nos.1 to 10 from taking any major policy decision so also from taking any action with reference to Administration of Mahatma Phule Vidyalaya, Shegaon (hereinafter referred as "the school") run by Mahatma Phule Shikshan Prasarak Mandal, Shegaon, including any action of proceeding with disciplinary enquiry against employee including Petitioner No.1, till decision of rival change reports.