RURAL EDUCATION SOCIETY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith. With the consent of learned Counsel for the parties, this petition is heard finally at the stage of admission.

(2.) The petitioner by virtue of prayer clause (B) to the petition has prayed for the following relief:

(3.) At the outset, Mr. Salunke, learned Counsel appearing on behalf of the petitioner, states that if necessary directions are issued to the respondents to forward and decide the proposal of the petitioner in accordance with law within a stipulated period, the relief, which the petitioner has sought for in this petition, would stand fully granted to the petitioner. In the light of the limited relief, which the petitioner has sought for in this petition, we deem it appropriate to decide this petition finally at the stage of admission.