- (1.) Heard the learned counsel for the appellant and learned Standing Counsel, who has accepted notice on behalf of the respondents.
(2.) This special appeal is directed against the judgement passed by the learned Single Judge in Writ Petition No. 7674 (MS) of 2015, whereby the writ petition filed by the appellant institution has been dismissed as not maintainable on the ground that the scheme of scholarship being launched for the benefit of the students does not culminate into any justiciable interest of the appellant institution for maintaining a writ petition under Article 226 of the Constitution of India.
(3.) The judgement rendered by the learned Single Judge has been assailed primarily on the ground that the present case filed by the appellants was squarely covered by the pronouncement of a Division Bench judgement passed by this Court in Special Appeal No. 581 of 2014 and connected matters on 23.2.2015, which has already been upheld by the apex court in SLP (C) No. 14419 of 2015.;