(1.) THIS is a petition filed by one Babulal Gupta under Art. 226 of the Constitution of India for a writ of mandamus and certain other reliefs to quash the orders of the opponent No. 1, the State of Madhya Bharat affecting him prejudicially.
(2.) THE facts which have given rise to this petition may be briefly stated as follows: - -
(3.) THE order dated 21 -4 -1950 appointing the petitioner as Principal of the Music College is appended to this petition as Enclosure No. 2.