VMS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard finally.

(2.) By this petition filed under Article 226 of the Constitution of India, the petitioner has approached with the relief as under:-

(3.) Heard learned counsel for the petitioner and learned AGP for the respondent nos.1 & 2. Perused the report of the Medical Board.