DINESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In this petition, the identically placed petitioners have put forth prayer clauses (B), (C) & (D), which read as under :-

(2.) We have considered the submissions of the learned advocates for the respective sides and have perused the series of orders passed by this Court in favour of similarly situated petitioners, which have been annexed to the petition.

(3.) We do not find any such circumstances, which would convince us to take a different view.