RAGHUNATH RAMKISAN JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The learned counsel for the petitioners and respondents are ad idem that the petitioners are similarly situated with the petitioners in Writ Petition No.1954 of 2018 with connected writ petitions decided on 25.01.2019. In view of that we pass the same order.

(2.) Mr. Jadhavar, learned counsel accepts notice for respondent Nos. 2 and 3 and learned AGP accepts notice for the respondent-State.

(3.) We have heard learned counsel for petitioners, learned A.G.P. and learned counsel for the Zilla Parishad.