SAMBHAJI RAJE SADASHIV DAHATONDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule. Rule is made returnable forthwith and by consent of parties, taken up for hearing.

(3.) The petitioners herein challenge the advertisement dated 15th September, 2010 published in Daily Kesari by the respondent No.5 trust for recruitment of certain employees. The petitioners also pray for directions restraining respondents No.6 to 15 from taking any policy decision, including recruitment over the Respondent No.5 trust. They also seek directions to respondent No.4 to conclude the Inquiry No. 28/2010 expeditiously, as also directions to respondents No.3 and 4 to take over the management of the trust till next body of trustees is selected. Besides the aforesaid main prayers, the petitioners have made other prayers also.