UNION OF INDIA Vs. SARAWGI CHARITABLE TRUST

JUDGEMENT

(1.) THE order dated 11.2.2013 passed in S.B.Civil Writ Petition No.786/2013 whereby, in the interim, pending final adjudication of the writ proceedings, the appellant no.1 herein had been directed to forward the respondent's application with the annexures thereto to the appellant no.2 for consideration thereof qua Academic Session 2013-14 and for making recommendations by 28.2.2013 vis- a-vis its (Respondent) request for starting the MDS Course, constitutes the subject matter of assailment in the present appeal.

(2.) WE have heard Mr.Gaurav Sharma, learned counsel for the appellants and Mr.P.P.Choudhary, learned Senior Counsel for the respondent.

(3.) THE learned Single Judge by the order impugned passed the following operative directions in the interim:-