SHOBHA RAVINDRA CHAUDHARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith.

(2.) Learned AGP waives service of notice for respondent nos. 1 to 4, Mr. Vivek Dhage, Advocate waives service of notice for respondent nos. 5 and 6 and Mr. V. D. Hon waives service of notice for respondent nos. 7 to 9. At the joint request of both the sides, the matter is heard finally at the stage of admission.

(3.) The petitioner is invoking the powers of this court under Article 226 of the Constitution, and comes with following prayers:-