SUNITA RAJESH SAINI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned Counsel for the parties, this petition is heard finally at the stage of admission. Looking to the nature of the relief involved in the present petition, we deem it appropriate to decide this petition finally at this stage.

(2.) Such of the facts as are necessary for the decision of this petition may briefly be stated thus:

(3.) In the light of that, therefore, we make Rule absolute by directing respondents to finalise the entire tender process within a period of six weeks from today, in accordance with law. In the circumstances, there will be no order as to costs.