VIASHANAVDEVI SHIKSHAN PRASARAK MANDAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed for issuance of a writ of mandamus directing respondent Nos.2 and 3 to grant remaining 15 students and employees in view of Government Resolution dated 18.8.2004 to the petitioner institute.

(3.) Such of the facts as are necessary for the decision of this petition may briefly be stated thus :