VASANT DHONDOPANT DEO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr. Deshpande, learned counsel, for the petitioner and Mr. T. R. Kankale, learned A. G. P. , for the respondents.

(2.) INVOKING the jurisdiction of this Court, the petitioner has filed this petition under Articles 226 and 227 of the Constitution of India for the following reliefs : " (1) It is, therefore, prayed that this Honble Court be pleased to issue a Writ of Mandamus and

(3.) AFTER presentation of the petition, Rule was granted and ad interim relief in terms of prayer clause (2) was granted on 10. 4. 1987.