PRAYAS FOUNDATION OF SPORTS CULTURE AND EDUCATION TRUST Vs. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION

JUDGEMENT

(1.) BY way of this petition under Article 226 of the Constitution of India, the petitionerTrust has prayed for the following main relief(s):

(2.) THIS Court admitted the matter on 12.06.2015 and learned counsel for the parties are heard at length for final hearing.

(3.) THE following noteworthy facts emerge from the record of the petition: