SWAPNIL BABAN SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present Writ Petition, the Petitioner has prayed for the following reliefs:

(2.) Briefly stated the facts are as under:-

(3.) Mr. Mendadkar, learned Advocate appearing for the Petitioner has submitted that the impugned orders be set aside and the matter be remanded back to the Committee for reconsideration. In support thereof, he has submitted as follows :