KALPATHARU VIDYA SAMITHI Vs. EDUCATIONAL APPELLATE TRIBUNAL

JUDGEMENT

(1.) In this petition under Articles 226 and 227 of the Constitution, the petitioner has sought for the following reliefs ; -

(2.) No doubt, the relief prayed for by the petitioner is somewhat unusually worded. If such a relief has to be granted, it becomes necessary to consider as to whether the order of remand in question is made in accordance with law or not. Consequently, the Court has to go into the correctness of the entire order itself.

(3.) The Tribunal has passed the following order :