- (1.) Heard counsels for the petitioners and counsels for the respondents through video conferencing.
(2.) Petitioners have preferred these writ petitions seeking permission for applying for Pre PG Examination.
(3.) The crux of the matter is that students appeared in common entrance examination conducted by the State Authorities and the students were allotted different universities including private universities. After completion of their courses in the private universities, they were earlier allowed to appear in the joint common entrance examination for higher studies but now the students of private universities have been denied from applying for the common entrance examination for higher studies on the ground that the institution from which they have obtained degree has not been accredited by the ICAR.;