SAYYED HINABANU SHARFODDIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) We have heard Mr. Thombre, learned counsel for the petitioners and Mr. P. . Kutti, learned AGP for the respondents.

(3.) Petitioners in these two writ petitions are nurses having qualifed in G M course. They are registered with the Maharashtra ursing Council. Without entering into the details as set out in the two writ petitions, we may refer to the identical prayers made which are as under: