KONDIKIRI ARUN TUKARAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of the parties.

(2.) As the issues involved in these matters are common, the same are being disposed of by this common judgment.

(3.) The learned counsel appearing for the respective parties make statement that all the issues are covered by the judgment of Division Bench of this Court. Therefore, we are inclined to dispose of the aforesaid Petitions. Pursuant to order passed by this Court in M/s. Sandhya Laxman Ghosalkar Vs. The State of Maharashtra (Writ Petition No.5258 of 2012) and other connected matters, dated 12 September 2012 whereby, in similarly situated matters, this Court has observed as under: