ANJALI VITHALRAO JUKTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave to add the Competent Validity Committee as Respondent No. 4. Addition be carried out forthwith. The learned AGP causes an appearance on behalf of the added Respondent.

(2.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(3.) The Petitioner has put forth prayer clause A as under:-