ANAND ENGINEERING COLLEGE Vs. UNION OF INDIA

JUDGEMENT

(1.) ISSUE notice to the respondents. Dr. Ashwani Bhardwaj accepts notice on behalf of respondent No. 1 and Mr. Jatan Singh accepts notice on behalf of respondent No. 2.

(2.) MR. JATAN Singh, learned counsel for the respondent No. 2 states that in view of compliance of order dated 20th May, 2009 whereby an amount of rs. 15,000/- has been paid to the complainant Rama Gogia pursuant to the order dated 20th May, 2009 in Contempt Petition No. 437/2008 and that other compliance has been done by the petitioner, reply is not to be filed. The counsel for respondent No. 1 says that no relief is prayed against the respondent No. 1. The petitioner has sought direction to the respondent to grant extension of approval for the academic year 2009-2010 and for setting aside the letter dated 8th May, 2009 issued by respondent No. 2 refusing to extend the approval for the academic year 2009-2010. The letter dated 8th May, 2009 refusing to extend the approval stipulates that the action for not extending the approval is on account of non compliance of the order of the High Court in contempt petition filed by a candidate and for non submission of compliance report to the respondent No. 2 by 31st August, 2008.

(3.) THE learned counsel for the petitioner states that the order dated 20th may, 2009 has been complied and a copy of the cheque with the endorsement of the receipt of the cheque by the mother of the complainant Rama Gogia has been produced. The counsel for respondent No. 2 does not refute this.