- (1.) These special leave petitions are directed against the interim order of the division bench of the Madras High court while letters Patent Appeals are pending before the High court.
(2.) Normally this Court does not interfere with the interim orders but this being in relation to admission to several technical institutions in the State and in view of the controversy raised by the parties we think (sic) appropriate to deal with the matter particularly when (sic) this court has entertained such matters and issued directions from time to time. The writ petitions were filed in the High Court of Madras assailing the legality of the government Order G. O. Ms. No. 220 which was issued by the Department of higher Education on 1.6.1998 just at the "threshold of the academic session.
(3.) During the pendency of the writ petitions before the learned Single Judge. Govt. of Tamil Nadu modified the said order and issued another Govt. Order i. e. G. O. Ms. 172 dated 26.4.1999. The learned single Judge has dismissed the writ applications by upholding the validity of those orders and the Division Bench in appeal is considering the validity of the aforesaid judgment and order of the learned single Judge while the appeal is pending the Division Bench has passed an interim order to regulate admissions for this academic session by order dated 10th June, 1999. Mr. Venugopal, learned senior counsel and several other learned counsel appearing for these minority institutions strongly object to the proviso to clause (c) as well as clause (1) of paragraph 7 of the order. Mr. Ganguli learned senior counsel appearing for the State of Tamil Nadu however contended that the order is fully justified and there is no reason why same should be vacated by this Court.;