(1.) We have heard Shri Zubin Bharda, learned counsel for the petitioner.
(2.) By means of this petition framed as Public Interest Litigation, the Jan Jagruti Foundation has prayed for the following reliefs :
(3.) The ground taken for filing this petition is that respondent No.3 was not eligible or did not possess the required eligibility to be appointed as Vice Chancellor of the Indian Institute of Teachers Education, a body constituted under the IITE Act, 2010.