ADMINISTRATIVE COUNCIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the parties, the writ petitions are taken up for final disposal.

(2.) This is one of those matters where the parties are wrestling to continue/regain control of a body that is in-charge of control and management of the one of the finest engineering college of the State.

(3.) In Writ Petition No.14369 of 2022, the Petitioners are challenging the communication dtd. 4/10/2022 issued by Respondent No.1-State to Respondent No.4-Society and communication dtd. 4/11/2022 issued by Respondent No.5-University to Respondent no.4-Society, whereby Respondent Nos.1 and 5 have nominated their representative on the governing body constituted by Respondent No.4 to control and manage the Petitioner No.2-College. The Petitioners have further sought a relief in the nature of declaration that they be declared as being in control and management of affairs of the Petitioner No.2-College.