GURU PREMSUKH MEMORIAL COLLEGE ENGINEERING & ANR Vs. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION & ORS

JUDGEMENT

(1.) Present writ petition has been filed challenging the order dated 24th June, 2014 whereby respondent-All India Council for Technical Education (for short 'AICTE') decided to place the petitioner-institute under "withdrawal of approval status" for 2014-15 and requested the Principal Secretary (Higher and Technical Education) Delhi and also Registrar, GGSIP University to shift affected students of the institute to other AICTE approved institutes affiliated to their University in consultation with the State Government.

(2.) The relevant facts of the present case are that Petitioner No.1-Institute has been functioning under the aegis of petitioner No.2 since 2000. In 1999- 2000, petitioner No.1 was granted approval for establishment of a college.

(3.) On 13th March, 2000, petitioners applied to Delhi Development Authority for five acres of land for construction of a college building at a permanent site in accordance with the norms of respondent-AICTE. Though the petitioners were allotted three acres of land in Rohini by Delhi Development Authority, yet the same was subsequently cancelled in 2004- 2005.