DAR US SALAM EDUCATIONAL TRUST DECCAN COLLEGE OF MEDICAL SCIENCES Vs. GOVERNMENT OF ANDHRA PRADESH:AHMED SHARIF SHAIK

JUDGEMENT

(1.) Leave granted in all the special leave petitions.

(2.) During the pendency of various writ petitions in the High Court certain interim directions came to be made on 24th March, 1998 with regard to the admissions to be made by the College. Those directions have been put in issue in these appeals.

(3.) The appellants had sought suspension of the proceedings of the University dated 10th June, 1997 nominating two representatives of the University to serve on the Selection Committee for admissions of the appellant-College. By the impugned order, stay has been granted of operation of clauses 7 and 9 of paragraph 2 of G.O.Ms. No. 470 dated 4th December, 1997 as amended by G.O.Ms. No. 491 of 24th December, 1970.