QAMRUNNISA BEGAM IKARAMUDDIN SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These writ petitions have been filed by the employees of Kohinoor Arts, Commerce & Science College, Khultabad, Dist. Chhatrapati Sambhajinagar, presenting before this Court an alarming state of affairs in respect of the functioning of the said college.

(2.) Six teaching staff and two non-teaching staff have filed writ petition Nos. 10771 of 2025, 10603 of 2025, 10790 of 2025 and 10834 of 2025, challenging the suspension orders issued against them by the Kohinoor Shikshan Sanstha, i.e. the management of the said college, signed by the respondent Asma Mazar Khan, who is the Secretary of the said Sanstha. Her husband Mazar Khan is the President of the said Sanstha.

(3.) Writ petition No. 10802 of 2025, is filed by 68 out of 75 employees of the said college praying for a direction to the respondent State Authority to appoint an Administrator on the said college and to transfer its management from the present office bearers. It is highlighted that several First Information Reports (FIR) have been registered against the office bearers, as also respondent No. 9 in the said petition. In all these petitions, the petitioners have sought urgent interim orders.