PALLAVI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Advocate for the petitioners and the learned AGP.

(2.) The petitioners are challenging the invalidation. By order daed 11/7/2023, for the reasons recorded therein, we had quashed and set aside the order passed by the respondent no.2/Scrutiny Committee and had directed it to issue certificate of validity to the petitioners.

(3.) Since the Committee had expressed its intention to go for re-verification of the validities being relied upon by the petitioners, we had expressed that the certificates of validity of the petitioners would depend upon the decision/final outcome of the matters which the Committee had intended to re-open.