ANNA UNIVERSITY Vs. DHAYA COLLEGE OF ENGINEERING

JUDGEMENT

(1.) Both the writ appeals are preferred by Anna University, Chennai-25. W.A.(MD)No.532 of 2013 is preferred challenging the order of the learned single Judge in W.P(MD)No.8719 of 2013 dated 7.6.2013, quashing the order passed by the University and directing the University to grant affiliation to the first respondent Engineering College for the year 2013-2014 and allot counselling code, so as to enable the College to participate in the counselling and admit students in five Engineering programmes viz., Civil Engineering (CE), Computer Science Engineering (CSE), Electrical and Electronics Engineering (EEE), Electronics and Communication Engineering (ECE), and Mechanical Engineering (Mech.E) under the management quota with a cost of Rs.25,000/-.

(2.) W.A.(Md)No.884 of 2012 is preferred against the order of the learned single Judge made in W.P(MD)No.9695 of 2012 dated 21.9.2012 quashing the order of the University dated 6.7.2012 and directing the respondents therein to reconsider the application of the College strictly in accordance with the directions issued by the Court.

(3.) The case of the respondent College viz., Dhaya College of Engineering (hereinafter called as 'the College') before the learned single Judge was as follows: