Asok Kumar Ganguly, J. - (1.) Leave granted.
(2.) Maharashtra University of Health Sciences through its Registrar and its Grievance Committee and Management Council as appellants impugn the judgment dated 8.6.07 rendered by the Nagpur Bench of Bombay High Court on several writ petitions filed by the Management Council and the employees.
(3.) The basic facts of the case are as under: The appellant No. 1, the Maharashtra University of Health Sciences has been constituted under Maharashtra University of Health Sciences Act, 1998 (for short 'the said Act'). The 2nd appellant is the Committee constituted under Section 53 of the said Act and the 3rd appellant is the Management Council of the appellant No. 1 and also constituted under the said Act. ;