ADITYA INSTITUTE OF TECHNOLOGY Vs. GOVT OF DELHI

JUDGEMENT

(1.) The petitioner has filed this petition to seek a writ directing respondent No.1, i.e., the Government of NCT of Delhi to include the name of the petitioner institute in the information bulleting for the year 2008-2009 and to further direct the Chief Admission Officer, CET-2008 to make admissions in the petitioner college in the light of extension of approval granted by the All India Council for Technical Education (AICTE), i.e. respondent No.2 vide letter dated 5.3.2008 for the academic session 2008-2009.

(2.) The petitioner institute is run by Dr. R.N. Gupta Technical Education Society which is registered under the Societies Registration Act. The petitioner claims to be running technical colleges all over the country. Technical education falls within the domain of AICTE constituted under All India Council for Technical Education Act, 1987. The controversy in this petition pertains to four diploma courses being run by the petitioner institute since 1995-96, viz., Diploma in Computer Engineering, Diploma in Electronics and Communication Engineering, Diploma in Medical Lab Technology and Diploma in Pharmacy.

(3.) The petitioner states that vide letter dated 30.7.2007 respondent No.2 granted extension of approval to the petitioner institute for making admission for the academic session 2007-2008. However, the petitioner was unable to admit students to the said courses on account of the fact that admission process had already been closed by then. The petitioner approached this court by filing WP(C) No.6536/2007 which was dismissed for the aforesaid reason. The Supreme Court also dismissed the Special Leave Petition filed by the petitioner.