REKHA RAMCHANDRA RAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) We have considered the submissions of the learned Advocates/Addl. GP on behalf of the litigating parties before us. We have perused the extensive order passed by this Court [Coram : Smt. Ranjana Desai (as Her Ladyship then was) and A.A. Sayed (as His Lordship then was), JJ.] dtd. 24/9/2009. The same reads as under :

(2.) All the contentions of the parties have been dealt with extensively by the Court in the order dtd. 24/9/2009. We do not find that any other issue remains to be considered at this stage.

(3.) Insofar as prayer clause (c) is concerned, we find from the interim order that this Court has referred to the said Government Resolution dtd. 22/11/1993, more specifically clause 3A in paragraph nos.8 and 9 and a final conclusion was drawn in paragraph nos.10 to 12, as quoted above.