MAYA DEVI INSTITUTE OF ADVANCED EDUCATION PVT. ITI Vs. C.E.O., NATIONAL ACCREDITATION BOARD FOR EDUCATION & TRAINING, QUALITY COUNCIL OF INDIA AND ORS.

JUDGEMENT

(1.) THE counsel for the respondent No. 1 National Accreditation Board for Education & Training (NABET) has today in Court handed over a short affidavit which is taken on record.

(2.) THE counsel for the petitioner Industrial Training Institute (ITI) states that since the writ petition unless heard today will become infructuous, he does not wish to file a rejoinder and the matter may be decided on the basis of the writ petition and the counter affidavit filed by the respondent No. 1 NABET.

(3.) THE petitioner ITI has filed this petition pleading: