KUM.JYOTI SUDAM CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Returnable forthwith. Learned Counsel for the respondents waives service. By consent of the parties, writ petition is heard finally at the stage of admission.

(2.) The learned Counsel for the petitioners drew our attention to the decision of the Division Bench in the case of Chandrakant Bajirao Shinde Vs. State of Maharashtra and others; 2003(2) Mah.L.J.471 and the unreported judgment of this Court in Writ Petition No.2745 of 1988 (Raviprakash Babulasing Parmar Vs. State of Maharashtra and ors) decided on July 28, 2003.

(3.) The Scrutiny Committee in its judgment observed as under: