GURU NANAK INSTITUTE OF ENGINEERING Vs. GRIEVANCE COMMITTEE

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. By consent of learned Counsel appearing for the parties, the matter is taken up for final hearing at the stage of admission.

(3.) The petitioner-institution is aggrieved by two interim orders, both dtd. 06/05/2023, passed by the Grievance Committee, Rashtrasant Tukadoji Maharaj, Nagpur University, Nagpur (hereinafter referred to as the "Grievance Committee") in favour of respondents No.3 in the both petitions in Grievance Petition Nos. 10/2022 and 11/2022 in favour of respondents No.3 in the both petitions.