CHAIRMAN Vs. ADMISSION SUPERVISORY COMMITTEE FOR PROFESSIONAL COLLEGES

JUDGEMENT

(1.) The prayers raised in the writ petition are in the following terms:

(2.) 'Five' grounds have been raised by the petitioner to sustain the reliefs sought for, which are reproduced below :

(3.) Heard Mr. Kurian George Kannathanam - the learned senior counsel appearing for the petitioner Educational Institution; Smt. Mary Benjamin - the learned standing counsel appearing for the first respondent; Sri. S. Krishnamoorthy - the learned counsel appearing for the 2nd respondent Technological University as well as for the 3rd respondent AICTE and the learned Senior Government Pleader appearing for the 4th respondent/State.