RAJEEV INDRAMANI JHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) There are two Petitions before us. Writ Petition No.7961 of 2022 is the one that we will use briefly for the purposes of today's orders. The canvas of both Petitions is broadly the same and indeed the Petitions are almost identical in their prayers.

(2.) Prayers (a), (b), (c) and (d) of Writ Petition No. 7961 of 2022 read thus:

(3.) The corresponding prayers in Writ Petition No. 7967 of 2022 at pages 45 to 46 are prayer clauses (a) and (b) which read as follows: