- (1.) ORDER :-
(2.) AN additional affidavit has been filed on behalf of University Grants Commission (R-3). Along with the additional affidavit, a chart containing compilation of responses received from various Universities/ Educational Institutions has also been filed. We, however, find that all the Universities/Educational Institutions from whom responses had been sought for have not responded so far. The University Grants Commission may give last opportunity to the defaulting Universities/Educational Institutions to send their responses within three weeks from the date of the letter indicating in the letter that in case responses are not received, it shall be presumed that they have no response/comments to make to the suggestions made by the University Grants Commission. . Mr. Gaurab Banerjee, learned counsel for the University Grants Commission submits that he shall submit written submissions, in not more than 10 pages, containing suggestions for directions in consultation with the learned Attorney General and learned counsel for the petitioner. Let the needful be done by Mr. Banerjee. . List the matter in the first week of May, 2001.;