- (1.) For the first-year batch 1998-99, the respondent had an order of the high Court for admission of students. There was neither any order of the court nor of any other authority for permission to conduct its own examination for admission for 1999-2000. But the respondent conducted an entrance examination for the two batches for 1998-99 and 1999-2000.
(2.) Prima facie, we are not inclined to pass any orders in favour of the respondent College, so far these two batches are concerned. The respondent college is directed to suspend classes for these two batches of 1998-99 and 1999-2000, until further orders.
(3.) The next question is with regard to the first-year batches 1996-97 and 1997-98, who have now completed two years and also the course for third year and are awaiting the third-year examination.;