- (1.) I.A. No. 96 of 2014 Learned Counsel for the applicant seeks leave of this Court to withdraw the interlocutory application. The interlocutory application is permitted to be withdrawn. I.A. No. 97 of 2015
(2.) This is an application by the University Grants Commission (UGC) seeking modification of the order dated 27th October, 2014, to the extent that the UGC may be ordered to inspect the certain institutes and submit a report to the extent of noting deficiencies in deemed to be university and to extend the time by two months that is up to 28th February, 2015, for inspecting the universities and submit a report.
(3.) Be it stated, the present litigation has a chequered history. There are many voices, many an echo; yet the problem is singular. The complex situation arose when there were certain deemed universities created by the Central Government seemed to lack the requisite standard as stipulated. Regard being had to the situation, a Committee, namely, Prof. Tandon Committee was constituted by the Central Government to verify the status of the deemed universities. The Committee submitted a report to the Central Government and in the said report they categorized the universities, as 'A', 'B' and 'C', depending upon their infrastructure, faculty, etc.;