LOKMANYA TILAK JANKALYAN SHIKSHAN SANSTHAS LOKMANYA TILAK COLLEGE OF ENGINEERING Vs. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION

JUDGEMENT

(1.) Rule, returnable forthwith.

(2.) The Petitioners, who are imparting the technical education based upon the requisite permissions from the concerned Authorities, including All India Council for Technical Education (for short, "AICTE"), since long, have filed present Writ Petition, on 3 July 2014, and prayed to quash and set aside order/decision dated 23 June 2014 passed by AICTE declaring the Petitioners' institution under "no admission" category for the academic year 201415.

(3.) After hearing the learned counsel appearing for the parties, by giving reasons and on the basis of decision of the Supreme Court in (Jayamatha Engineering College Vs. Union of India & Ors. (Writ Petition (Civil) No. 538 of 2014, on 4 July 2014, we have passed adinterim reliefs in the following terms: