GURU TEG BAHADUR INSTITUTE OF TECHNOLOGY AND ORS. Vs. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION & ANR.

JUDGEMENT

(1.) CM No.15761/2016 in WP(C) 3684/2016 The Petitioners in this Writ Petition seek the following reliefs :-

(2.) The petitioner No.1 is Guru Teg Bahadur Institute of Technology (hereinafter referred to as 'Petitioner Institute") and the petitioner No.3 is Guru Teg Bahadur Polytechnic Institute (hereinafter referred to as 'Petitioner Polytechnic'). The petitioner No.1/Petitioner Institute operates from G -8 Area, Rajouri Garden, Opposite Swarg Ashram Mandir, Delhi. The petitioner No.3/Polytechnic operates from Vasant Vihar, New Delhi. Both the petitioners 1 and 3 are governed by the petitioner No.2 i.e. Delhi Sikh Gurdwara Management DSGM Committee (hereinafter referred to as 'DSGM Committee'). The petitioner No.1 undertakes undergraduate courses and is affiliated to Guru Gobind Singh Indraprastha University. The petitioner No.3 is a Polytechnic Institute granting diplomas in engineering.

(3.) By the two impugned letters dated 19.04.2016, issued by the respondent No.1 - All India Council for Technical Education (hereinafter referred to as 'AICTE'), both the petitioner No.1 as well as the petitioner No.3 have been placed under NO ADMISSION category status for the academic year 2016 -17 and the intake of students has been set to "zero".