VIDARBHA MADHYAMIK SHIKSHAKSANGH Vs. STATEOF MAHARASHTRA

JUDGEMENT

(1.) HEARD Shri. Jibhkate, the learned counsel for the Petitioner, and Shri. Mujumdar, learned A. G. P. for the respondents No. 1 to 3.

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

(3.) THE petitioner is a Society registered under the Maharashtra Societies Act, as well as Bombay Public Trusts Act. It is stated in the petition that the petitioner has been brought into existence for welfare of the teachers and to voice collectively, the legitimate grievance of its members.