SOLAPUR UNIVERSITY Vs. RADHIKA NADHUKAR YELE

JUDGEMENT

(1.) These batch of Writ Petitions arise out of a common order dated 10.1.2012 passed by the Learned Presiding Officer, College Tribunal Mumbai. The learned counsel for the parties agree that common questions of fact and law arise in all these Petitions and that the petitions can be disposed of by this common Judgment.

(2.) Rule returnable forthwith. By consent of the learned counsel for the parties and at their request taken up for final hearing.

(3.) By these Petitions filed under article 226 and 227 of the Constitution of India the Petitioner Solapur University challenges the common Judgment and Order dated 1st November, 2012 passed by the Learned Presiding Officer, University and College Tribunal Solapur University (for short 'the Tribunal'). By the impugned orders the Tribunal has allowed the appeals preferred by the Respondent No. 1 in each of these Petitions. (for short 'the Respondents'). The Tribunal has quashed and set aside the order dated 10th January, 2012 issued by the Petitioner and has directed reinstatement in service of the concerned Respondents.