SHIKSHAN PRASARAK SANSTHA,SANGAMNER,TQ.SANGAMNER,DIST.AHMEDNAGAR Vs. STATE OF MAHARASHTRA THROUGH ITS SECRETARY HIGHER AND TECHNICAL EDUCATION,MAHARASHTRA STATE, MANTRALAYA,MUMBAI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by consent of the parties.

(2.) Petitioner is an education institution submitted a proposal in the year 1994 for opening of a new law college. The permission was granted on 14 th May, 1997 by Bar Council of India. Pune university accorded permission. On 23rd June, 1998, State of Maharashtra (the "State") has granted permission to start college for the academic year 1998-99 onwards but without any grant in aid (the "grant"). Hence the petition.

(3.) The prayers are as under:-