UMIYA MATA KADVA PATIDAR EDUCATION AND SAMAJ SEVA TRUST KALOL AND ORS Vs. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION

JUDGEMENT

(1.) RULE . Mr. Vilas Goswami, learned advocate waives service of notice of rule on behalf of the respondent.

(2.) HAVING regard to the urgency involved in the matter, with the consent of the learned counsel for respective parties, the matter was taken up for final hearing.

(3.) BY this petition under Article 226 of the Constitution of India, the petitioner Trust seeks a direction to the respondent All India Council for Technical Education to grant increase in intake to the second petitioner College which is run by the first petitioner Trust from 60 students to 120 students in respect of the branch of Computer Engineering at the level of graduation in the academic year 2014 -15, as also the permission for commencement of one more shift in the branch of Civil Engineering at the level of graduation with intake of 60 students in the academic year 2014 -15.