Supreme Court - Daily Orders
Army Welfare Education Society vs Union Of India . on 8 March, 2016
Bench: Ranjan Gogoi, Arun Mishra, Prafulla C. Pant
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL)NO(S).895 OF 2013
ARMY WELFARE EDUCATION
SOCIETY & ORS. ...PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. ...RESPONDENT(S)
O R D E R
1. Learned counsel for the petitioners submits that this case has become infructous. 2 In view of the above submission, the writ petition is dismissed as having become infructuous.
......................,J.
(RANJAN GOGOI) ....................,J.
(ARUN MISHRA) ....................,J.
(PRAFULLA C. PANT) NEW DELHI MARCH 08, 2016 Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2016.03.10 10:11:36 IST Reason: 2 ITEM NO.304 COURT NO.7 SECTION X, IX, IVA, XIA, X, XIV, IV S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Writ Petition(s)(Civil) No(s). 895/2013 ARMY WELFARE EDUCATION SOCIETY & ORS. Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (with appln. (s) for directions and office report) WITH C.A. No. 364/2005 (with appln. for impleadment) SLP(C) No. 3964/2008 (With appln. for intervention) SLP(C) No. 5400/2011 (with appln. (s) for modification and directions and office report) SLP(C) No. 8443/2011 (with appln. for impleadment and Office Report) SLP(C) No. 20460/2011 (With appln.(s) for exemption from filing c/c of the impugned order, Interim Relief and Office Report) SLP(C) No. 17765-17766/2012 (With appln.(s) for directions, Interim Relief and Office Report) W.P.(C) No. 759/2014 (with appln. (s) for directions and office report) SLP(C) No. 17764/2014 With appln.(s) for c/delay in filing SLP and office report) SLP(C) No. 17765/2014 With appln.(s) for c/delay in filing SLP and office report) SLP(C) No. 12801-12803/2012 (With Interim Relief and Office Report) SLP(C) No. 20655/2012 (With Interim Relief and Office Report) 3 Date : 08/03/2016 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE PRAFULLA C. PANT For Petitioner(s) Mr. Dipak Kumar Jena,Adv. Ms. Minakshi Ghosh Jena,Adv. Mr. Jaladhar Das, Adv.
Ms. Pooja Barik,Adv.
Mr. Tushar Mehta, ASG Mr. P.S. Narsimha, ASG Mr. Anil Soni,Adv.
Mr. Gaurav Sharma,Adv.
Mr. Prateek Bhatia, Adv. Ms. Binu Tamta, Adv.
Mr. Naveen R. Nath, Adv.
Ms. L.M. Bhat, Adv.
Ms. Hetu Arora Sethi,Adv. Mr. Niraj Sharma,Adv.
Mr. Ashok Mathur,Adv.
Ms. Rajdipa Behura, Adv. Ms. V.S. Lakshmi,Adv.
Mr. Ganesh D.Gurnule, Adv. Mr. Pravesh D. Azade, Adv. Mr. A. Venayagam Balan,Adv. Mr. Vijay Kumar, Adv.
Mr. Thomas Oommen,Adv.
Mr. Aniruddha P. Mayee,Adv. Mr. Gopal Singh,Adv.
Mr. Shibashish Misra,Adv. Ms. Charu Mathur,Adv.
For Respondent(s) Mr. Manoj Ranjan Sinha,Adv.
Mr. Gautam Narayan,Adv. Mr. Waize Ali Noor, Adv.
Mr. Gyanesh Bhardwaj, Adv. Mr. Kirtiman Singh,Adv. Ms. Arpita Kumari, Adv.4
Mr.Devashish Bharuka, Adv. Mr. Gaurav Sharma,Adv.
Mrs Lalita Kaushik,Adv. Mr. V. N. Raghupathy,Adv. Ms. Bharti Tyagi,Adv.
Ms. Sushma Suri, Adv.
Mr. P.S. Narsimha,ASG Ms. V. Mohna,Sr. Adv.
Ms. Asha Gopalan Nair, Adv. Mr. Sudhanshu S. Choudhari,Adv. Mr. Nishant Ramakantrao Katneshwrkar, Adv. Mr. Naresh Kumar,Adv.
Mr. T.C. Sharma,Adv.
Ms. Neelam Sharma, Adv.
Ms. Pankhuri Srivastava, Adv. Mr. Vijay Kumar, Adv.
Mr. Vishwajit Singh, Adv. Mr. Vijay Kumar, Adv.
Mr. Thomas Oommen,Adv.
Mr. Aniruddha P. Mayee, Adv. Mr. Ashok Mathur, Adv.
Mr. Naveen R. Nath, Adv.
Ms. L.M. Bhat, Adv.
Ms. Hetu Arora Sethi,Adv. Mr. A. Venayagam Balan,Adv. Mr. Romy Chacko, Adv.
Mr. Arunabh Chowdhury, Adv. Mr. Karma Dorjee,Adv.
Mr. Anupam Lal Das, Adv.
Mr. Anirudh Singh, Adv.
Mr. Milind Kumar,Adv.
Mr. Anupam Lal Das,Adv.
Mr. Sahil Monga, Adv.5
UPON hearing the counsel the Court made the following O R D E R W.P.(C)No.895/2013 Learned counsel for the petitioners submits that this case has become infructous.
In view of the above submission, the writ petition is dismissed as having become infructuous. C.A. No. 364/2005, SLP(C) Nos. 3964/2008, 5400/2011, 8443/2011, 20460/2011, 12801-12803/2012, 20655/2012 17765-17766/2012, 17764/2014, 17765/2014 and W.P.(C) No. 759/2014 It is stated by Mr. Tushar Mehta, learned Additional Solicitor General that certain amendments to the All India Council for Technical Education Act, 1987 (for short, 'the AICTE Act') are under contemplation and an amending Bill is likely to be introduced in Parliament either in this Session or in the forthcoming Session.
The Learned Additional Solicitor General has further submitted that if such amendments are carried out, the issues arising in this group of cases would stand resolved.
We have also looked into and read the various interim orders passed by this Court from time to time and we are satisfied that the 6 institutions and the students are well protected by the said interim directions.
In view of above, we adjourn these cases for six months.
Learned Additional Solicitor General shall apprise the Court of the amendments that may have been carried out in the meantime.
(Neetu Khajuria) (Asha Soni)
Sr.P.A. Court Master
Signed order in W.P.(C)No.895/2013 is placed on the file.