JANHAT GROUP OF INSTITUTIONS GANGALI ROORKEE CHUTMALPUR ROAD Vs. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri Neeraj Tiwari learned counsel for the respondent.

(2.) The challenge is to the letter of rejection dated 6th July, 2012 entailing that the request of the petitioner was being rejected on account of the 5 reports referred to in the impugned order.

(3.) The matter had been adjourned on the last occasion to enable the learned counsel to inform the Court as to what are those reports and the material contained therein which has persuaded the respondent counil to reject the request of the petitioner.