VISHAL GOVINDA DABADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and taken up for final hearing with the consent of the parties.

(2.) These group of Petitions raise identical issues and were taken up for consideration together. Common submissions were advanced and the petitions are being disposed of by this common judgment. For the order that we propose to pass, it is not necessary to venture into the facts of the each individual case. For factual clarity, with consent, Writ Petition No 6089 of 2025 is treated as lead petition and the facts therein are referred.

(3.) These Petitions impugns the order passed by the Joint Director of Higher Education, cancelling the earlier order granting approval to the transfer of the Petitioner from unaided post to aided post.