AVINASH Vs. ZILLA PARISHAD, AKOLA

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and the learned Counsels for the parties agreed that the audio and visual quality was proper.

(2.) Rule, made returnable forthwith. Learned Counsels Shri Malokar and Shri Ukey waive service of notice for respondent Zilla Parishad, Akola and Buldana respectively. Heard finally with consent of the learned Counsels for the parties.

(3.) The matters seem to be covered by the decision of this Court rendered on 14/12/2018 in Writ Petition No. 5156 of 2018 and other connected matters. Hence, we dispose of these writ petitions on the same terms and conditions as are incorporated in the order dated 14/12/2018 passed by this Court, which is reproduced below :