- (1.) Being aggrieved of the judgment dated 01.10.2015 handed down by the learned Single Judge in W.P.(C) No. 1545 of 2015, two students of Nilai Educational Trust, namely, Kumar Nishant and Sunil Kumar have preferred L.P.A. No. 612 of 2015 seeking leave to appeal through I.A. No. 6239 of 2015 which was allowed by the Court vide the order dated 03.11.2015 primarily on the ground that they were allowed to intervene in the main writ application and assistance was also rendered to the learned Writ Court on their behalf. The other grounds taken by these two appellants-students were that the impugned order is adversely affecting many students admitted in Nilai Educational Trust, which are about 1500 pursuing their studies for engineering, management and diploma courses. Interlocutory application was also moved for stay of operation of the impugned judgment.
(2.) It needs to be mentioned here that Nilai Educational Trust has also assailed the impugned judgment by filing separate appeal being L.P.A. No. 676 of 2015 in which the same interim prayer is made. Pursuant to the notice, Mr. Ajit Kumar, learned Additional Advocate General appears for the State of Jharkhand and Mr. Ashutosh Anand, learned counsel appears for the AICTE.
(3.) Service is thus complete.;