- (1.) HEARD learned counsel for the petitioner, learned counsel for the respondents, learned Standing counsel for the State and perused the record.
(2.) THIS writ petition has been filed for issuance of a writ, order or direction in the nature of mandamus commanding the respondents not to compel the petitioner's institution to give information as sought by respondent No. 5.
(3.) FURTHER a writ of mandamus is also sought for restraining the respondents from taking any action against the petitioner's institution for not giving information to respondent No. 5 as directed by the District inspector of Schools, Ghaziabad.;