SAMAJ SHIKSHAN MANDAL Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The Petitioner in the first petition is the Educational Institution. Respondent No.4 is the Employee of the said Educational Institution, working as an Assistant Teacher. The second petition has been preferred by the same Employee against the same Educational Institution/ Employer. As such, for the sake of brevity, the litigating sides in these two petitions will be referred to as "the Management" and "the Employee Meena".

(3.) The learned Advocates for the respective sides have contended that both these petitions are interconnected and be taken up for decision together.