JUSTICE SUNANDA BHANDARE FOUNDATION Vs. U.O.I.

JUDGEMENT

(1.) Writ Petition (Civil) No. 116 of 1998

(2.) Initially, two respondents, namely, (one) Union of India through its Secretary, Ministry of Welfare and (two) University Grants Commission (U.G.C.) through its Chairperson were impleaded as party respondents.

(3.) On 07.10.1998, the Court ordered impleadment of the States and so also the Union Territories and, accordingly, respondent Nos. 3 to 34 were impleaded as party respondents.