STUTI SAXENA Vs. UNIVERSITY GRANT COMMISSION

JUDGEMENT

(1.) THE counsel for UGC and AICTE appears on advance notice.

(2.) A perusal of the earlier order sheet shows that though the other respondents were served with the notice of the writ petition but had chosen not to appear. In the circumstances, need is not felt to issue notice of this application to them. The counsel for the respondents No.1 and 2-UGC and respondent No.4-AICTE has been heard.

(3.) THE counsel for the petitioner and the counsel appearing for UGC and AICTE have been heard.