B N DEVADAS Vs. UNIVERSITY GRANTS COMMISSION

JUDGEMENT

(1.) THE prayer in the writ petition which is filed as Public Interest Litigation is for directing the respondents 1 to 9 to initiate appropriate action against the respondents 10 and 11 for closure of the 22 ICFAI National College, ICFAI Business School conducting full time academic programs and ICFAI Study Centre for 3600 Flexible Education, constituted by the 10th and 11th respondent and offering program, granting degree by the 11th respondent throughout State of Tamil Nadu and safeguard the interest of students who were pursuing their studies with the 10th and 11th respondents.

(2.) THE institute of Chartered Financial Analysts of India (ICFAI) Society which is the 10th respondent in the writ petition is a Society registered under Andhra Pradesh (Telungana Area) Public Societies Registration Act, and established in the year 1984.

(3.) ICFAI Private University was established under the Uttaranchal State Act, 2003 (Act No. 16/03) with the following objects: