WOMENS EDUCATION SOCIETY A SOCIETY REGISTERED UNDER THE PROVISIONS OF THE SOCIETIES REGISTRATION ACT, 1860 Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule, made returnable forthwith. Heard finally.

(2.) This Court has, on 29th September 2017, issued notice after taking note of the fact that Principal of the petitioner No. 2-College superannuates on 31.10.2017 and hence the petitioners needed permission to proceed further to fill in that vacancy as per law.

(3.) While issuing notice on 29th September 2017, this Court also directed respondent No. 2-Joint Director, to consider the proposal seeking such permission submitted by petitioner No. 1 and annexed to Writ Petition as Annexure 'J' &'L' therein.