GRAMIN VIKAS SANSTHA HINGANGHAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Heard for final hearing forthwith by consent.

(2.) THESE petitions can be disposed of by this common judgment as the question involved is the same. A few facts :

(3.) WRIT Petition No. 3978/1998 : The petitioner runs two colleges. The first is R. S. Bidkar College at Hinganghat which was started in the year 1961. It has three faculties -Arts, Science and Commerce. It gets Government grant. The strength of the students exceeds 2,000. One Mr. D. N. Rao was the Principal of the said College. He retired on 30th june, 1996. Mr. S. D. Bidkar then came to be appointed as officiating Principal.