AJABRAO MAHADEORAO CHOUDHARY Vs. PRINCIPAL KALA VANIJYA MAHAVIDYALAYA

JUDGEMENT

(1.) In both these petitions under Article 226 and 227 of the Constitution of India, challenge is to the judgment and order dated 25.09.2006 and 19.02.1999 passed by Presiding Officer, University and College Tribunal, Nagpur.

(2.) In writ petition No. 812/2007 by an order dated 01-02/04/2007, the learned Single Judge has passed the order, which is reproduced as under:-

(3.) As we have noted that the Division Bench (Coram:- R. M. Lodha and R. S. Mohite, JJ) while dealing with Clause (40) of Rule 18 in question, in Writ Petition No. 1983/2003, Shrememati Nathibai Damodar Thackersey (SNDT) Women's University & anr. ..vs.. Dr. (Mrs.) Nita S. Dodd & Ors.; passed an order on 06.04.2005, based upon the same rule and in para 2, to 6 observed as under:-