VIKAS SHIKSHAN MANDAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties. Considering the subject-matter of the Writ Petition, we deem it necessary to hear this matter for inal disposal. For the sake of convenience, the parties are referred to as per their actual status.

(2.) Rule. Rule made returnable forthwith. Heard inally with the consent of learned counsel for the parties.

(3.) Subject matter: