MURLIDHAR MAKDU SAPKALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Since both these Petitions are identical and since the petitioners are identically placed, we have taken up both these matters together for hearing.

(2.) The petitioners in Writ Petition No.2786/2008 have put-forth prayer Clauses 26-B, C & D, which read as under :- <FRM>JUDGEMENT_377_LAWS(BOM)11_2017_1.html</FRM>

(3.) The petitioners in Writ Petition No.2882/2008 have put-forth prayer Clauses 25-B, C & D, which read as under :- <FRM>JUDGEMENT_377_LAWS(BOM)11_2017_2.html</FRM>