SANDHYA MANOHAR WAGHCHOURE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave to amend in terms of the draft amendment tendered, taken on record and marked "X " for identification. Amendment to be carried out within one week from today without need of reverification.

(2.) We have heard Mr Pai, learned senior counsel for the Petitioner.

(3.) The challenge in this Petition - although only in a manner of speaking - is to a Government Resolution dtd. 17/12/2021 No. SRV-2021/C No.61/Office 12. A copy of this is at Exhibit "C " at pages 29 to 30 of the Petition paperbook.