THE ALL INDIA COUNCIL FOR TECHNICAL EDUCATION, 7TH FLOOR CHANDRALOK BUILDING, JANPATH, NEW DELHI, REP. BY ITS MEMBER SECRETARY, AND ANOTHER Vs. HARSHITH EDUCATIONAL SOCIETY, PLOT NO. 120, PIPELINE ROAD, KAMALAPRASANNA NAGAR, NEAR ALLWYN COLONY, KUKATPALLY, HYDERABAD, REP. BY ITS SECRETARY, MR. CHENNA KRISHNA REDDY, AND OTHERS

JUDGEMENT

(1.) - All these writ appeals arise out of the interim orders passed by the learned Single Judge, granting a direction to the appellants as well as the university to include the petitioners for counselling and for allotment of students in MBA course and also a direction to the university to grant affiliation.

(2.) Heard Mr. Ramakanth Reddy, learned counsel appearing for AICTE, Mr. P. Pandu Ranga Reddy, learned counsel took notice for respondents 1 to 3 and he is represented by Mr. L. Ravichander, learned Senior Counsel and Mr. A. Abhishek Reddy, learned counsel for JNTU.

(3.) The grievance of the AICTE is that the impugned orders have the effect of granting the main reliefs in the writ petition itself. For the purpose of easy appreciation of the above contention, it is necessary to extract the prayer made in the main writ petition W.P. No.28334 of 2016 and the reliefs sought in the miscellaneous petitions W.P.M.P. Nos.35085 & 35086 of 2016 in a tabular column. They are as follows:-