LAXMAN SHIVAJI GODSE Vs. ALL INDIA SHRI SHIVAJI MEMORIAL SOCIETY

JUDGEMENT

(1.) Rule. By consent of parties, made returnable forthwith and taken up for final hearing and disposal.

(2.) This Petition impugns the decision of the Grievance Committee passed by an Order dated March 11, 2022 and an Order dated October 30, 2023 passed by the University Tribunal (collectively, 'Impugned Order'), on the premise that the specific entitlements of the Petitioner have not been dealt with and the contentions of the Petitioner, specifically made in relation to the factual matrix of the case, have been ignored.

(3.) The factual matrix relevant for purposes of this Petition may be summarized thus :-