- (1.) Heard learned counsel appearing on behalf of the parties.
(2.) Leave granted.
(3.) These appeals are directed against order of the Division Bench of Bombay High Court which dismissed the writ petitions filed by the appellants, Raja Shri Shivrai Pratishthan, Pune and Siddhai Mahila Mandal, Kolhapur, questioning government resolution dated April 20, 2002 whereby names of the appellants were excluded from the list of institutions selected for running Vruddhashrams on non-grant-aid basis.;