DASHARATBHAI J PATEL Vs. SHARDA EDUCATION TRUST

JUDGEMENT

(1.) THIS petition was filed praying for following reliefs: -

(2.) THE petitioner, who is a member of the Executive Committee of Hemchandracharya North Gujarat University, has preferred this petition in the back drop of the following facts. Respondent No.1 -Trust is stated to have come into existence vide Trust Deed dated 20.10.2005. As the Trust desired to open and run a Pharmacy College at Rajpur, Taluka and District: Patan on 07.02.2006 the Trust made an application to the Directorate of Technical Education Department, Government of Gujarat, respondent No.2 herein. It appears that the said application came to be processed and on 05.05.2006 the respondent No.2 called upon respondent No.1 -Trust to remain present with original documents on 09.05.2006. On 31.05.2006 an Expert Committee was appointed who took inspection and vide confidential report dated 08.06.2006 reported non -compliance by the Trust three norms out of various norms stipulated by All India Council for Technical Education (AICTE) in the following words.

(3.) CONSIDERING the report of the Expert Committee, the State Level Committee decided not to grant approval to the Trust. The Trust, therefore, went before the Appellate Committee, as according to the Trust, on the basis of various documentary evidences, the Trust was in a position to substantiate that the Trust had been able to comply with AICTE norms and the deficiencies recorded by the Expert Committee in its report dated 08.06.2006 no longer existed. The Appellate Committee granted a recommendation for approval for a period of one year on 05.08.2006. On the same day the recommendation was forwarded to AICTE to grant recognition.