GULAM YUNUS GULAM RASUL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr.Badar, learned counsel for the petitioner and Mr.Mirza, learned A.P.P., for the respondents.

(2.) Rule. Mr.Mirza, A.P.P., waives notice for respondents. By consent, heard forthwith.

(3.) By this petition, the petitioner claims furlough leave for a period of two weeks on the ground that his son is suffering from heart disease and the petitioner is required to make arrangements for his treatment.