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Judgment
Sanjeev Sachdeva, J
CONT.CAS(C) 455/2020
The hearing was conducted through video conferencing.
Petitioner seeks initiation of action against the respondents failing to comply with order dated 13.08.2020.
Learned counsel appearing for the respondents submits that order dated 13.08.2020 has been duly complied with. The recognition of the petitioner
institute has been restored in terms of order dated 13.08.2020 and the name of the petitioner institute has been shown in the list of recognised institutes
and information about the same has also been forwarded to the Department of Higher Education.
Learned counsel for the petitioner submits that since the withdrawal of the recognition was communicated to the University, the respondents should
also communicate the restoration of the recognition to the concerned University.
Learned counsel for the respondents submits that as per the practice and procedure, once the information is uploaded on the website by the
Department of Higher Education, the Universities are automatically intimated and no separate intimation is sent by the respondents.
Keeping in view the fact that the respondents had intimated the University with regard to the withdrawal of recognition, respondents, as an
exception, shall inform and mark a copy of the restoration of the recognition to the University during the course of the day.
In view of the above directions, no further directions are called for in the petition.
Petition is, accordingly, disposed of.
Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email.