- (1.) Heard learned Counsel for the parties.
(2.) An Affidavit in response to the order dated 22.2.2011 has been filed today clearly taking a stand that the Government order dated 16.8.2010 was never intended to increase the number of seats which has been fixed under the Statute of the respective Universities. In the instant case. Statute 13.26 clearly prescribes that the number of seats would be a minimum of 60 and maximum of 80 with the permission of the Vice-Chancellor. The contention on behalf of the Petitioner is that increase of 20% should be read beyond the strength of 80 students as per sanction.
(3.) The affidavit filed today by the State Government, therefore, clarifies the decision in relation to the Government order dated 16.8.2010 and, as such, the calculation of 20 person cannot be over and above the maximum number of 8 seats as per the Statute.;