PADMAKAR WAMANRAO BHUYAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard by consent of the parties.

(2.) The Petitioners, who are Judicial Officers working in the State of Maharashtra have challenged clause 4 of Government Resolution dated 1st August 2017.

(3.) The facts in brief giving rise to the present Petition are as under :-