SATISH LAXMAN MASKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The challenge in the Petition is virtually identical to the challenge in Writ Petition No. 3620 of 2023 and Writ Petition 3621 of 2023 filed before a Division Bench of this Court at Nagpur. On 14/6/2023, Division Bench of AS Chandurkar and Smt VV Joshi JJ passed the following order :

(2.) Accordingly, we adopt the same approach and pass the same order. The Petitioners are permitted to submit their applications on the clear understanding that their applications are subject to the outcome of the Writ Petition and that the Petitioners are not entitled to claim any equity on the basis that they have submitted the applications. The answering Respondents will permit the Petitioners to submit the application forms, if necessary, online. In other words, online submissions are not to be denied to the Petitioners.

(3.) Respondent Nos. 1 and 2 waive notice. Respondent Nos. 3, 4 and 5 are to be served. In addition to service through Court, private service including by courier and email is permitted.