MAHADEV BALKRISHNA DHAMANGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) SUBJECT MATTER:

(2.) Heard Mr. Bhavake, learned counsel for the Petitioner, Ms. Kapre, learned Assistant Government Pleader. for the Respondent Nos.1 to 5- State and Mr. Desai, learned counsel for the Respondent Nos.6 and 7- School Management.

(3.) Rule. Rule made returnable forthwith. Considering the subject matter of the Petition, we heard the respective parties for final disposal of the Writ Petition with their consent.