MILINDKUMAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In both the Petitions, Rule. Rule made returnable forthwith. Heard finally with consent of parties.

(2.) The petitioners in both the petitions are working as Assistant Professors/Lecturers in Respondent No.7-Bapurao Deshmukh College of Engineering, Sevagram, Wardha. The College is being run by Respondent No.6-Yeshwant Rural Education Society, Wardha.

(3.) The respondent No.1 is the State of Maharashtra through its Secretary, Technical Education; Respondent No.2 is the Joint Director of Technical Education, Nagpur; Respondent No.3 is the Principal Secretary, All India Council for Technical Education, (AICTE); Respondent No.4 is the Chairman (Regional) AICTE; Respondent no.5 is the Registrar of Rashtrasant Tukdoji Maharaj Nagpur University; Respondent No.6 is the President, Yeshwant Rural Education Society; Respondent No.7 is the Principal, Bapurao Deshmukh College of Engineering, Wardha, Respondent No.8 is the General Secretary, Yeshwant Rural Education Society, whereas the Respondent No.9 is the Director of Technical Education.