MAHARASHTRA RAJYA MADHYAMIK VA UCCHA MADHYAMIK SHALA KRUTI SAMITEE, DATTATRAY NARAYAN PATIL Vs. STATE OF MAHARASHTRA & ORS

JUDGEMENT

(1.) Leave granted.

(2.) The only issue which has been raised in the present appeals is that the High Court, by its impugned order dated 4 Oct. 2018, directed that the names of those of the members of the appellant, who reside within the jurisdiction of the Aurangabad Bench and the Nagpur Bench, shall stand deleted.

(3.) The petition was filed by the appellant in a representative capacity. The issue which has been raised in the writ petition relates to all the members of the appellant, irrespective of the place where they reside within the State of Maharashtra. Hence, it is appropriate and proper that the petition, which has been filed, in a representative capacity, be heard on that basis so as to bring finality to the dispute.