VIJAY MAEDHUKAR RAUT Vs. DIRECTOR OF MUNICIPAL, ADMINISTRATION

JUDGEMENT

(1.) Heard.

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

(3.) The reply of the respondent No.3, the only respondent against whom, relief is claimed, admits that the petitioners are similarly situated to the petitioners in Writ Petition No.7407 of 2018 decided by this Court on 29/4/2019 and therefore, are covered by the view taken in that petition.