VALIA KOONAMBAIKULATHAMMA COLLEGE OF ENGINEERING AND TECHNOLOGY Vs. CHAIRMAN, ADMISSION SUPERVISORY COMMITTEE

JUDGEMENT

(1.) Challenge is against Ext. P32 order passed by the ASC [Admission Supervisory Committee], holding that 28 students who belong to the 'NRI' segment are not eligible to be admitted for want of Approval of the AICTE and in turn, giving directions to the Technological University to remove their names.

(2.) Heard Mr. P.K. Suresh Kumar, the learned Senior Counsel appearing for the petitioner Educational Institution; Smt. Mary Benjamin, the learned Standing Counsel appearing for the 1st respondent ASC; Mr. S. Krishnamoorthy, the learned Standing Counsel for the 2nd respondent/AICTE and also for the 3rd respondent Technological University and the learned Senior Government Pleader appearing for the 4th respondent State.

(3.) The challenge against Ext. P32 is mainly on the grounds that the 1st respondent does not have any power to declare the admission as invalid or to direct the University to remove the names of the students from the Roll and further that no proper opportunity of hearing was given to the petitioner or the students.