NAGAR YUWAK SHIKSHAN SANSTHA, AIROLIS DATTA MEGHE COLLEGE OF ENGINEERING Vs. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION (AICTE) AND ORS.

JUDGEMENT

(1.) RULE . Rule is made returnable forthwith. Heard finally by consent of parties.

(2.) THE Petitioners is a college, run by public charitable trust and imparting technical education on the basis of approval granted by Respondent No. 1.

(3.) PETITION was filed on 5 May 2015. This Court (Coram: Anoop V. Mohta & K.R. Shriram, JJ.), on 8 May 2015 has granted ad interim relief and permitted the Petitioners to participate in CAP admission for the current academic year 2015 -16.