- (1.) This is an application for impleadment. Heard learned counsel for the applicant. Prayer for impleadment stands allowed. WP (C) No. 116 of 1998
(2.) It is submitted by learned counsel for the petitioner that the earlier direction issued by this Court requiring the States to file the responses has not yet been complied with. Learned counsel appearing for various States shall file the responses after obtaining necessary instructions from the authorities within four weeks hence.
(3.) Needless to say, the University Grants Commission shall also, in a clear cut manner, inform what steps have been taken to comply with the main judgment.;