R.M.BORDE, J. - (1.) Rule. Rule made returnable forthwith.
(2.) Heard finally with the consent of learned counsel for the respective parties.
(3.) The issue raised in these petitions is no more res integra and is covered by the decision rendered by this Court in Writ Petition No.7256/2011 and other companion matters decided on 2nd December 2013 as well as decision of the Division Bench at Mumbai in Writ Petition No. 2358/2013 and other companion matters decided on 21st September, 2013.;