SANDHYA K PANDHARPURE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These matters were heard yesterday and today judgment is to be dictated. Learned AGP, however, in the meanwhile got knowledge of order dated 30th August 2013 passed by Director of Vocational training dismissing appeal filed by petitioners in Writ Petition No.4241 of 2012. He has produced that copy for perusal of Court.

(2.) As grounds given in said order are not different, learned advocate Mr.Parchure, seeks oral leave to incorporate a prayer clause for setting it aside.

(3.) Learned Asstt. Government Pleader fairly does not oppose the prayer. Hence, oral leave granted. Necessary amendment be carried out immediately.