SHRIRAM EDUCATION SOCIETY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In Writ Petition (L) No. 2197 of 2006 and Writ Petition No. 2564 of 2006, leave to amend in terms of the drafts tendered, taken on record and marked "X" for identification with today's date.

(2.) The amendments are to be carried out by Monday, 7/8/2023 without need of reverification. They are only to add a prayer. A copy of the amendment is to be given to Mr Walimbe, learned AGP appearing on behalf of the State Government.

(3.) Writ Petition No. 5909 of 2008 is by teachers and teaching staff of the society that is the Petitioner in Writ Petition No. 2197 of 2006. Writ Petition No. 2564 of 2006 is by another society.