DNYANESHWAR VISHNU DEVKATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule in all these petitions. It is made returnable forthwith.

(2.) The learned AGPs and the learned advocate Mr. Nikam for respondent - Maharashtra State Council of Examinations (Examination Council) waive service. At the joint request of the parties, all these matters are heard together and are being disposed of by this common judgment to avoid rigmarole, since, with little variations of facts, all these petitions raise a common grievance.

(3.) We have also heard learned advocate, Mr. Dhakne, for intervenor in Writ Petition No. 10821 of 2024.