- (1.)I.A. No. 46/2014 has been filed by the State of Telengana. It is stated that in terms of Andhra Pradesh Reorganisation Act, 2014 the State Telengana has been created on 2nd June, 2014. After bifurcation of the State, cadre allocation has not yet taken place. The framing of the modalities of the fee reimbursement scheme in applicant State involve huge exercises and there is no adequate cadre strength and officers working in the applicant State against the requirement. Therefore prayer has been made to extend further period for conducting counselling and admissions in the engineering colleges and other institutions which expired on 31st July, 2014.
(2.)Another I.A.No.47/2014 has been file by "Telengana State Council of Higher Education" with prayer for impleadment and similar prayer. I.A. without number has been filed by "Andhra Pradesh State Council of Higher Education" with similar prayer.
(3.)On 4th Aug., 2014 the following order was passed :
"Learned counsel for the parties submit that a consensus will arrive to extend the period for admission of the student by 31st Aug., 2014. A number of applications have been filed by the parties in this regard. Post the matter on 11th August,2014 for final disposal of the I.As. In the meantime, parties may proceed with admission."