SHEFALI PATHAK Vs. INDIAN INSTITUTE OF TECHNOLOGY

JUDGEMENT

(1.) This writ appeal has been filed against the judgment of the learned Single Judge dated 24.10.2005 in WP(C) No. 18268/2005.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The facts in detail have been set out in the judgment of the learned Single Judge and hence we are not reproducing the same except where necessary.