LAWS(CHH)-2010-9-21

RAMAN MEHAR Vs. STATE OF CHHATTISGARH

Decided On September 23, 2010
RAMAN MEHAR Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) The petitioners are presently working as Lecturer (Selection Grade) in Polytechnic College since 1999-2000. They have experience of working as regular lecturer of 21 years and they have work experience as lecturer (Selection Grade) of 8 years.

(2.) The petitioners have filed this petition for declaring the Chhattisgarh Technical Education (Gazetted) Service (Teaching Cadre-Polytechnic) Recruitment Rules, 2005 (for short `the Rules, 2005') to the extent of providing eligibility criteria for promotion to the post of Principal ultra vires Sections 10 & 23 of All India Council For Technical Education Act, 1987 (for short `the Act, 1987') and notification dated 30th December, 1999.

(3.) Contention of the petitioners is that All India Council for Technical Education (for short `AICTE') is vested with statutory authority for planning, formulation and the maintenance of norms and standards, accreditation, funding of priority areas, monitoring and evaluation, maintaining parity of certificates and awards and ensuring the co-ordinated and integrated development of technical and management education. Section 10 of the Act of 1987 deals with Functions of the Council whereas Section 23 confers power to make regulations.