VINAY RUPRAOJI GUDADHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned counsel appearing for the parties.

(3.) The Government Resolution dtd. 29/10/2021 recently issued by the State is produced before this Court by the learned Addl.G.P., who appears for respondent Nos.1 and 2. It is taken on record and marked as document "A" for identification.