UTTARAKHAND UTHAN SAMITI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Sri Neeraj Garg, Advocate for the petitioners, Sri Paresh Tripathi, Addl. C.S.C. on behalf of respondent No. 1, Sri Rakesh Thapliyal, Advocate on behalf of respondents 2 and 3 and Sri V.B.S. Negi, Asstt. S.G. on behalf of respondent No. 4. By means of this petition the petitioners have sought the following relief:-

(2.) During the course of argument, learned counsel for the petitioners has confined his prayer to give direction to respondent No. 2 to take decision on the applications moved by the petitioners for affiliation after taking into consideration the approval given by A.I.C.T.E. to the petitioners institutes.

(3.) Sri Rakesh Thapliyal, Advocate appearing on behalf of respondent Nos. 2 and 3 has informed to the court that decision is awaited on the applications for grant of affiliation, therefore, till the affiliation is granted to the petitioners, no direction can be given to admit the students in the counseling.