MAHENDRA HIRAMAN CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These group of writ petitions are filed by the employees against the management challenging orders of termination.

(2.) We have heard Mr. Sagar Killarikar, learned Counsel for the petitioners and Mr. Hon, learned Senior Advocate for the respondents.

(3.) After hearing the matter for some time, the deliberation took place as to whether the management would withdraw the orders of termination and the petitioners would waive back- wages to some extent.