SHISODE YOGESHWAR DNYANDEO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties heard finally.

(2.) The petitioners are Primary Teachers. The petitioners in Writ Petition No.8449 of 2022 are working with Zilla Parishad, Aurangabad and petitioners in Writ Petition No.6387 of 2022 are working with Zilla Parishad, Ahmednagar.

(3.) The petitioners in Writ Petition No.8449 of 2022 have put forth prayer Clauses 'B', 'C' and 'D' as under :-