MANISHA SANTOSH BHORDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Interim Application No. 14577 of 2023 seeks the following reliefs:

(2.) We permit the amendment. It is to be carried out without need of reverification by Friday, 1/9/2023.

(3.) Prayer clause (b) can also be considered immediately in light of the amendment. That amendment adds the Sub Divisional Officer ("SDO") as Respondent No. 4 and what is now sought is a direction to him to decide the representation in the letter dtd. 9/6/2023 within a reasonable period of time. We believe such a relief should indeed be granted.