(1.) Heard Ms. Mamta R. Vyas, learned advocate for the petitioner and Mr. Vilas G. Goswamy, learned advocate for the respondents.
(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has challenged the order dated 5.4.2013 passed by the respondents rejecting the application for approval for the course of Diploma in Engineering filed by the petitioner and has also prayed for further direction to the authority to inspect the institution and grant recognition.
(3.) Relevant facts which emerge from the record of the petition are as under: