SIVASUBRAMANIYA NADAR COLLEGE OF ENGINEERING Vs. ANNA UNIVERSITY

JUDGEMENT

(1.) IN view of the amended notification dated 6. 1. 2005, this Court has quashed similar impugned order (vide orders passed in W. P. No. 13897 of 2005 dated 26. 4. 2005 ). It is not in dispute that in terms of the amended regulations issued under notification dated 6. 1. 2005, No Objection Certificate is required only from the University and not from the State Government.

(2.) THEREFORE the impugned letter No. CEP/noc/ii-2005-06, dated 5. 4. 2005 is set aside with liberty to the second respondent to pass fresh orders in the context of the amended regulations on or before 31st May, 2005.

(3.) THE writ petition is disposed of accordingly. No costs. Connected WPMP No. 16995 of 2005 is closed.