JANTA SHIKSHAN SANSTHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule in both the petitions. Learned counsel appearing for the respondents waives service. By consent of parties, both the petitions are heard finally.

(2.) Learned counsel for the parties jointly state that since the facts in both these petitions are identical, both these petitions be heard together and be disposed of finally by this common order. Statement is accepted. Both these petitions were heard together and are being disposed of finally by common order.

(3.) Parties before this Court have addressed this Court in Writ Petition No.12198 of 2019 and the facts in the said writ petition are summarised as under :-