SHRADDHA POLYMATS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, returnable forthwith and heard finally, with consent of parties.

(2.) The petitioners have approached this court invoking its jurisdiction under Article 226 of the Constitution of India, seeking direction to respondents to issue Eligibility Certificate to them under the Package Scheme of Incentives, 1993 (hereinafter referred to as "The PSI" or "The Scheme") as contained in Resolution dated 7.5.1993 issued by the Government of Maharashtra.

(3.) The petitioners in this group of petitions have contended that the communications dated 09.08.2005 and 10.02.2010 are arbitrary, invidiously discriminatory, violate Article 14 of the Constitution of India and capriciously decline benefits which are legitimately available and due to them under the PSI.