RUKMINI RAMAN SHUKLA Vs. STATE OF M.P.

JUDGEMENT

(1.) Regard being had to the similitude of the question involved, on the joint request of the parties, the matters are analogously heard and decided by this common order. W.P. No. 19750/2019 is filed by Rukmini Raman Shukla, Incharge Principal and Sudarshan Das Gupta, Chairman of the Managing Committee, whereas W.P. No. 22816/2019 is filed by Seth Raghunath Prasad Mahavidyalaya, Hanumana, through Chairman of the Managing Committee. The facts are taken from W.P.

(2.) No.19750/2019.

(3.) This petition under Article 226 of the Constitution of India is directed against the order dated 04.09.2019 (Annexure P-5) and 12.09.2019 (Annexure P-9), whereby the Additional Director, Higher Education, Rewa Division, Rewa has directed reinstatement of respondent No.4 as Incharge Principal of Seth Raghunath Prasad Mahavidyalaya, Hanumana.