NIRMALABAI VISHNU PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) On 26-3-2007 this Court issued notice to the respondents for final disposal of writ petition at the admission stage. Pursuant to the said notice, the respondents have filed their replies. Thereafter the matter was adjourned from time to time. On 9-8-2007 the matter was taken up for final disposal.

(2.) We heard Mr. Joshi, learned counsel for the petitioner and Mr. Deshpande, learned AGP for respondent Nos. 1 and 3. Neither Mr. Jaiswal, learned counsel appearing on behalf of respondent No. 2 nor any representative on behalf of respondent No. 2 remained present.

(3.) In view of order dated 26-3-2007, Rule.