SUNIL SHRIRAM RAUT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Shri Patil, the learned Counsel for the petitioner, Shri Khubalkar, the learned A. G. P. for the respondents Nos. 1 and 2 and Ms. Gaikee, Advocate for the respondent No. 4.

(2.) RULE. By consent Rule is made returnable forthwith.

(3.) THE learned Counsel for the petitioner does not press the present petition for the petitioner No. 1 Sunil Raut, as he is already appointed as "shikshan Sevak".