ALL INDIA MEDICAL AND ENGINEERING COLLEGES ASSOCIATION Vs. PERMANENT COMMITTEE FOR THE CONDUCT OF COMMON

JUDGEMENT

(1.) THESE two sets of appeals have been directed against the common order dated 13.7.2004 passed by the Hon -ble single Judge in W.P.Nos.16034,16068,16095,16444 to 16447, 16659 to 16662 and 17383 of 2004 and the connected miscellaneous petitions. W.A.No.2856 of 2004 has been filed by the Permanent Committee for the conduct of Common Entrance Test and the Government of Tamil Nadu and the other three appeals have been filed by All India Medical and Engineering Colleges Association, Forum of Tamil Nadu Minority Self Financing Engineering Colleges and the Consortium of Professional Arts and Science Colleges in Tamil Nadu respectively.

(2.) THE contesting respondent in the appeal filed by the State Government and the Permanent Committee is the appellant in the connected W.A.No.3053 of 2004, wherein the State and the Permanent Committee are the contesting respondents.

(3.) THE facts and circumstances giving rise to the filing of the appeals are as follows :