RAJAN LAKULE Vs. COUNCIL OF ARCHITECTURE INDIA

JUDGEMENT

(1.) Rule by consent heard forthwith.

(2.) The petitioner has approached this Court praying for relief by way of writ of Mandamus or any other appropriate writ to quash and set aside the constitution of the Disciplinary Committee, constituted by the respondent No. 1 to inquire into the allegations contained in letter dated 30th January, 2008, addressed by the respondent No. 3 to respondent No. 1.

(3.) A few facts may be set out. The petitioner is a qualified architect and is registered with the Council of Architecture, respondent No. 1 herein. The petitioner in the year 1984 obtained Bachelor's degree in the first class. He was a Gold Medalist. In the year 2000 the petitioner obtained Post Graduate Degree of Master of Architecture. In 2003 the petitioner obtained On-Line Ph.D. degree from Ashwood University, America.