E V PERUMALSWAMY AND PADMAVATHI EDUCATIONAL TRUST CHENNAI Vs. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION CHENNAI

JUDGEMENT

(1.) In both these writ petitions, the impugned order reads thus :-W.P. No. 20623/98 :

(2.) Both these petitioners wanted to start a Technical Institution for which a letter of viability was issued by the respondents. The petitioners informed the respondents that they have satisfied all the conditions in the letter of viability and they requested them to give permission to start the Institution.

(3.) It is pursuant to the said request, the impugned orders have been passed rejecting the same. In this connection, it is also to be noted that these petitioners also came to this Court on earlier occasion and directions were given by this Court to the respondent to reconsider the issue within a time frame. It is thereafter, orders have been passed again rejecting the applications.