CHANDRAPRAKASH DATTARAO KHEDKAR Vs. HON BLE CHANCELLOR, MAHARASHTRA ANIMAL & FISHERY SCIENCES UNIVERSITY, HAVING OFFICE AT RAJBHAWAN, MALBAR HILLS

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent.

(2.) This writ petition challenges two orders, first is of the date of 12/05/2016 passed by the Hon'ble Chancellor, Maharashtra Animal & Fishery Sciences University (hereinafter referred to as 'the University' for short) and the second is of the date of 15/01/2014 passed by the Vice Chancellor of the said University.

(3.) The second order, dated 15/01/2014, terminates the services of the petitioner. The petitioner was an Associate Professor, Dairy Technology College, Pusad, run by the University, which is respondent No.