MAHARASHTRA STATE CO-OPERATIVE CONSUMERS FEDERATION LTD Vs. STATE OF MAHARASHTRA, THROUGH SECRETARY TO GOVERNMENT MEDICAL EDUCATION AND DRUGS DEPARTMENT, MANTRALAYA, MUMBAI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Learned Assistant Government Pleader waives service for respondents 1 and 2. By consent Petition is heard finally.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner is seeking writ of mandamus or any other writ, order or directions thereof directing the respondents to quash or not to act upon a decision dated 5/10/2015 copy of which is at Annexture "J" to the petition.

(3.) The Writ Petition essentially prays for calling the records and proceedings and thereafter the directions as above.