GRAM VIKAS EDUCATION SOCIETY Vs. UNIVERSITY GRANTS COMMISSION

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of the parties.

(2.) By the present Petition, the Petitioner-Society has challenged communication dated 20.06.2018 issued by the ViceChancellor of Respondent no. 4-University, as being contrary and in violation of Government Resolution dated 15.03.2011 issued by Respondent no. 2 i.e. Department of Higher Education, Mantralaya, Mumbai, inter alia, modifying the tenure of original appointment order dated 28.08.2013 in respect of Respondent no. 5. The Petitioner has also challenged the consequential order dated 10.08.2018 issued by Respondent no. 3 i.e. Joint Director, Higher Education, Nagpur Division, Nagpur pursuant to above communication dated 20.06.2018.

(3.) The relevant facts that will have to be appreciated for the purpose of deciding the present Petition are as follows :-