RAVINDRAPRASAD Vs. PRAKASH

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent heard finally.

(2.) These Writ Petitions take exception to the judgment and order dated 05.09.2013, passed by Additional Divisional Commissioner, Aurangabad Division, Aurangabad, in the Appeals preferred by the petitioners.

(3.) The relevant facts, leading to file the present petition as disclosed in this writ petition are as under: