PRAKASH DATTATRAYA CHOUGULE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. There are Affidavits in Reply. Rule is made returnable forthwith and the Petition is taken up for hearing and final disposal.

(2.) Prayer clauses (b) and (c) of the Petition at page 16 read thus:

(3.) The 4th Respondent is the Trust which runs the 5th Respondent-Institute. Respondents Nos. 1, 2 and 3 are State authorities.