LORD EDUCATION AND WELFARE SOCIETY Vs. JIWAJI UNIVERSITY

JUDGEMENT

(1.) Petitioner by way of present petition seeks following reliefs:

(2.) As the relief sought by the petitioner cannot be acceded to, as rightly pointed out by learned Govt. Advocate, in view of the decision in Maa Vaishno Devi Mahila Mahavidyalaya vs. State of Uttar Pradesh and others [(2013) 2 SCC 617] (Lord Education and Welfare Society Vs. Jiwaji University, Gwalior and Ors.) wherein it is held :

(3.) petition fails and is dismissed.