SANJIVANI GRAMIN SHIKSHAN SANSTHA Vs. DIPESH BHAURAO PARDESHI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The petitioner is aggrieved by the judgment and order dated 29/02/2016 passed by the College and University Tribunal in Appeal No.5/2015.

(3.) Mr.Hon, the learned Senior Advocate appearing on behalf of the petitioner/Establishment has extensively canvassed his submissions, which can be summarized as under :-