RAVINDRA UTTAMRAO WAGH Vs. ABHAY YUWA KALYAN KENDRA

JUDGEMENT

(1.) The order passed by the University and College Tribunal at Aurangabad on 26.2.2001 in Miscellaneous Application Nos. 40 of 2000 and 41 of 2000 is quashed and set aside.

(2.) Both the matters are remitted back to the University and College Tribunal for deciding the same afresh.

(3.) Parties shall appear before the University and College Tribunal on 8th June, 2017, at 11.00 a.m.