VRUSHALI SHRIPAD JOSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned Advocates for the parties.

(2.) By these Petitions, the Petitioners challenge notification dtd. 25/1/2024 thereby terminating them as Members of the Child Welfare Committee (for short "CWC").

(3.) Since in both these petitions the same notification is impugned, they are taken up for consideration together and are being disposed of by this common judgment.