GOKUL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, the petitions are taken up for final hearing.

(2.) All these Writ Petitions are based on similar set of facts and involve common question of law, as such are decided together.

(3.) The petitioners herein are the Associate Professors, Lecturers and the members of the teaching staff of respective Colleges. These petitioners are allotted election duty for the elections of Zilla Parishad and Panchayat Samiti. The petitioners assail the orders of the Respondents allotting them election duty.