PANDURANG TULSHIRAM PAIGHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Miss Udeshi, Advocate for the petitioner and Mrs. Dangre, APP for the respondents.

(2.) RULE. By consent, rule is made returnable forthwith.

(3.) THIS is a petition filed for release of the petitioner on furlough leave for a period of two weeks and for quashing and setting aside an order dated 7-2-2003 rejecting the application for grant of furlough leave.