LAWS(BOM)-2022-5-78

ASHA DAGDU AKOLKAR Vs. HINDUSTAN EDUCATION SOCIETY

Decided On May 04, 2022
Asha Dagdu Akolkar Appellant
V/S
Hindustan Education Society Respondents

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned counsel for both the sides, heard finally at the admission stage.

(2.) Both the petitions are directed against the Judgment and order dtd. 9/3/2020 passed by the Presiding Officer, University and College Tribunal, Aurangabad in Appeal No. BAMU-02/2013.

(3.) It is necessary to have a glance on the factual scenario for deciding the petitions.