MAHATMA GANDHI UNIVERSITY Vs. ST ALBERTS COLLEGE

JUDGEMENT

(1.) Learned single Judge of the High Court has, by order dated 24th August, 2007 in W.P. (C) No. 19512 of 2007, directed the Petitioner University to grant permanent affiliation to the first Respondent college for MBA course for which the All India Council for Technical Education ("AICTE" for short) has granted approval. Against the order of the learned single Judge, the Petitioner University filed Writ Appeal Nos. 2289 and 2290 of 2007. But, by the impugned judgment, the Division Bench of the High Court has dismissed the Writ Appeals. Aggrieved, the Petitioner has filed these Special Leave Petitions.

(2.) Learned Counsel for the Petitioner vehemently argued before us that in the All India Council for Technical Education Act, 1987 (for short "the Act"), there is no provision regarding affiliation for MBA course. On the other hand, the Mahatma Gandhi University Act, 1985 and the Mahatma Gandhi University Statutes, 1997 provide for affiliation, not only to institution, but also to a course, to be granted by the University. Learned Counsel referred to the Rules of affiliation prescribed by the Mahatma Gandhi University Statutes, 1997 to show that the Syndicate of the University has the power to consider applications for affiliation to an institute as well as to a course and decide whether or not to grant such affiliation for the institution or the course. He further submitted that the Respondent No. 1 College had sought for a no objection certificate to the grant of approval for starting of MBA course, and the Petitioner University had granted such no objection to start the MBA course, subject to approval of the A.I.C.T.E., but the Respondent No. 1 College, instead of starting just MBA course, has started a new institution.

(3.) Learned Counsel appearing for the Respondent No. 1 College, on the other hand, submitted that the Respondent No. 1 was affiliated to the Madras University originally, and for the purpose of starting MBA course, it had to apply to the A.I.C.T.E. for approval in accordance with the provisions of the Act and such approval was granted by the A.I.C.T.E He further explained that since the MBA course was an additional course in the existing institution of the Respondent No. 1, the Respondent No. 1 had also applied for affiliation to the Petitioner University for the additional course of MBA.