PIYAM JIGESH DAVE Vs. SAL SCHOOL OF ARCHITECTURE

JUDGEMENT

(1.) Heard learned advocate Mr. Rathin P. Raval for the petitioner, learned Assistant Government Pleader Ms. Jeenal Acharya for the respondent no.4, learned advocate Mr.Udit N. Vyas for respondent no.1.

(2.) Rule returnable forthwith. Learned advocates for the respective respondents waive service of notice of rule.

(3.) By this petition under Article 226 of the Constitution of India the petitioner has prayed for the following reliefs: