ABHAY MANOHAR SAPRE,J. - (1.) Leave granted.
(2.) This appeal is filed against the final judgment and order dated 16.12.2015 passed by the High Court of Judicature of Bombay Bench at Aurangabad in Writ Petition No. 8951 of 2015 whereby the High Court allowed the writ petition filed by the respondents herein and made the 'Rule ' absolute.
(3.) The controversy involved in the appeal, which due to subsequent events, remains confined to very narrow issues surviving for consideration. However to appreciate what is survived, few relevant facts need mention below.;