S. Chandrashekhar, J. - (1.) The challenge in all the writ petitions is the order of refusal to grant approval for affiliation for the academic session 2014 -15. The facts in all the writ petitions are similar and all the writ petitioners have knocked the door of the High Court after their unsuccessful attempt at the Supreme Court. Mr. A.K. Sinha, the learned Sr. counsel led the argument referring to the facts in W.P.(C) No. 5430/2015.
(2.) Vide order dated 01.12.2015, the respondents were permitted to file counter affidavit within two weeks and, thereafter, the matter was posted on 15.12.2015, 15.01.2016 and 04.02.2016 however, the respondents have failed to file counter affidavit.
(3.) The respondent -State has filed a supplementary affidavit dated 05.02.2016 stating that approval for affiliation has been granted to the petitioner -colleges. A copy of letter dated 03.02.2016 has been brought on record. Mr. Rajesh Kumar, the learned G.P -V affirms that subject to the conditions mentioned in letter dated 03.02.2016, all the petitioner -colleges/institutes have been granted approval for affiliation for academic session 2014 -15.;