D Y PATIL Vs. DIRECTORATE OF TECHNICAL EDUCATION

JUDGEMENT

(1.) Rule, returnable forthwith.

(2.) In view of the urgency so expressed, heard learned Counsel for both the parties finally.

(3.) The Petitioner, a Trust running an education Institution has filed the present Petition under Articles 226 and 227 of the Constitution of India for appropriate writ, direction and order and prayed as under: