MAHATMA EDUCATION SOCIETYS PILLAIS INSTITUTE OF INFORMATION TECHNOLOGY Vs. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION

JUDGEMENT

(1.) HEARD finally by consent of the learned counsel.

(2.) THIS Court after hearing of the parties by order dated 14th July 2013 admitted the Petition and by a reasoned order considering the rival contentions so raised by the parties, passed the interim order which is as under :

(3.) PARTIES have filed their reply and rejoinder in support of their respective case. As we have also directed the Petitioner to file an additional affidavit dealing with the deficiencies, if any, and the manner in which the alleged deficiencies can be cured and what steps they propose to take to remove those deficiencies, the Petitioner has accordingly filed an additional affidavit and a rejoinder in support of their case that there was no major deficiency as sought to be contended by Respondent No.1 while passing impugned order dated 23rd June 2014.