FSM EDUCATION PVT. LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule.

(2.) Mr. Jitendra Mishra, learned Counsel waives service. By consent of the parties, this petition is taken up for final hearing.

(3.) By this petition filed under Article 226 of the Constitution of India, the Petitioner prays for a writ of mandamus or any other writ as this Court deem appropriate so as to quash and set aside the summons issued to Ms. Tanuja Gomes and seeks direction to the Respondents to conduct an enquiry without initiating summons and interrogation unless found extremely necessary and only by due adherence of the law.