ALL INDIA COUNCIL OF TECHNICAL EDUCATION Vs. G K BHARAD INSTITUTE OF ENGINEERING THROUGH ADMINISTRATOR

JUDGEMENT

(1.) THE present Civil Application is filed seeking condonation of delay of 305 days (as per the Department) whereas, according to the learned advocate, the delay is only 140 days.

(2.) IT will be interesting to consider aforesaid controversy though not very much necessary but as it reflects on the conduct of the applicant ­ appellant- All India Council of Technical Education (AICTE) and others.

(3.) THIS Court would not have detained itself in this controversy but it is necessary to do so because as stated herein above, it reflects conduct of the applicant- appellant and therefore, this discussion is required. The respondent herein i.e. G.K.Bharad Institute of Engineering is the petitioner in Special Civil Application No.7488 of 2012; wherein, the learned Single Judge was pleased to pass an order on 26th June, 2012 and grant interim relief. It will be appropriate to reproduce the relevant part of that order, which reads as under: