ANNA UNIVERSITY Vs. DHAYA COLLEGE OF ENGINEERING

JUDGEMENT

(1.) Heard Mr.A.L.Somayaji, the learned Advocate General, appearing on behalf of the appellants, Mr.C.A.Diwakar, the learned counsel appearing on behalf of the first respondent and Mr.K.Chellapandian, the learned Additional Advocate General appearing on behalf of the respondents 2 to 5.

(2.) This Writ Appeal has been filed against the order of the learned Single Judge, dated 01.07.2014, made in W.P.(MD).No.11470 of 2013.

(3.) The appellants, in the present Writ Appeal, were the respondents 3, 4 and 5 in the Writ Petition. The first respondent, in the present Writ Appeal, was the petitioner in the Writ Petition, in W.P.(MD).No.11470 of 2013. The Writ Petition had been filed by the first respondent herein praying for the issuance of a Writ of Certiorarified Mandamus to call for and quash the impugned order of the third respondent, dated 15.07.2013, and to, consequently, direct the respondents 2 to 5 in the Writ Petition to grant temporary affiliation to the petitioner college, for the academic year 2013 - 2014, and to permit the petitioner college to participate in the counselling for admission of the students in the Engineering Courses, for the said academic year, as per the recognition granted by the All India Council for Technical Education, by its letter, dated 30.04.2013.