BHARATI VIDYAPEETH Vs. ULKA PRADEEP ADHAV

JUDGEMENT

(1.) This order will dispose of Writ Petition (St.) No.9486 of 2019, Writ Petition No.601 of 2019, Writ Petition No.873 of 2019 and Writ Petition No.4086 of 2019.

(2.) Heard Mr.Nitin Deshpande, learned counsel for the petitioners in Writ Petition (St.) No.9486 of 2019 and Writ Petition (St.) No.4086 of 2019; Mr.S.A.Rajeshirke, learned counsel for the petitioners in Writ Petition Nos.601 and 873 of 2019; Mr.I.M. Khairdi, learned counsel for respondent No.1 in Writ Petition Nos.601 and 873 of 2019; Mr.Prabhanjan Gujar, learned counsel for respondent No.1 in Writ Petition (St.) No.9486 of 2019 and Writ Petition No.4086 of 2019; Mr.N.C.Walimbe, learned AGP for the respondent-State in Writ Petition (St.) No.9486 of 2019; Mr.S.L.Babar, learned AGP for the respondent-State in Writ Petition No.601 of 2019; Mr.P.V.Nelson Rajan, learned AGP for the respondentState in Writ Petition No.873 of 2019; and Mr.C.D.Mali, learned AGP for the respondent-State in Writ Petition No. 4086 of 2019.

(3.) Subject matter of all the writ petitions pertains to inter-se seniority between two groups of teachers in secondary school and the consequential promotions to the post of Headmaster/ Headmistress.