GEETA Vs. BABASAHEB AMBEDKAR AND ORS.

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and by consent, Rule is heard finally.

(2.) By way of instant petition under Article 226 of the Constitution of India, the petitioner has mainly prayed for the following reliefs :

(3.) By the impugned communication dated 18th October, 2014, issued by respondent No. 3: