- (1.) We have heard learned counsel appearing for the appellants.
(2.) The compliance of the formal defects, pointed out by the Registry in this Special Appeal, is dispensed with, and the matter was heard.
(3.) Learned Single Judge, by his judgment dated 08.12.2014, dismissed the writ petitions filed by the Regional Engineering College Dhamotar Pratapgarh, and the students of the VIIIth Semester of B.Tech Course, challenging the notice given by the Rajasthan Technical University (the University) by which the students of 5th and 7th Semester, B.Tech., sought to be transferred by the University, to complete their studies in some other colleges, affiliated to the University. Learned Single Judge found that on the request of the College, the All India Council for Technical Education(AICTE) has permitted a progressive closure of the College on the ground that in the absence of the teaching faculty and other infrastructure, the College was unable to continue the B.Tech Course. ;