LAWS(MAD)-2005-9-147

ALL INDIA COUNCIL FOR TECHNICAL EDUCATION NEW DELHI Vs. SATYABAMA INSTITUTE OF SCIENCE AND TECHNOLOGY CHENNAI

Decided On September 20, 2005
ALL INDIA COUNCIL FOR TECHNICAL EDUCATION,NEW DELHI Appellant
V/S
SATHYABAMA INSTITUTE OF SCIENCE AND TECHNOLOGY, CHENNAI Respondents

JUDGEMENT

(1.) THIS writ appeal has been filed against an interlocutory order of a learned single Judge dated 22-8-2005 passed in Writ Petition No. 37016 of 2003.

(2.) INSTEAD of deciding the writ appeal, we are disposing off the writ petition itself finally.

(3.) THE writ petition has been filed challenging the communication dated 8-12-2003 from the All India Council for Technical education to the Registrar, Sathyabama institute of Science and Technology (A Deemed university), Jeppiaar Nagar, Old mahabalipuram Road, Chennai-600 119, and forbearing the appellant from inspecting the respondent (writ petitioner)-Institute.