DHAYA COLLEGE OF ENGINEERING Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner prays for issuance of a Writ, in the nature of Certiorari, to quash the order Lr.No.AUTMDU/REG/1-187/2012-187 dated 06.07.2012, with a consequential relief of directing the respondents, to grant provisional affiliation to the petitioner with regard to the counselling, for admission of students in the petitioner's college in B.E., (Civil Engineering), B.E., (Mechanical Engineering), B.E., (Electrical & Electronic Engineering), Electronics & Communication Engineering and Computer Science Engineering.

(2.) THE petitioner College is run by M.K.Alagiri Trust, and is functioning as per the amended Trust Deed dated 25.07.2008. The petitioner college was started with five programmes viz., B.E., (Civil Engineering), B.E., (Mechanical Engineering), B.E., (Electrical & Electronic Engineering), Electronics & Communication Engineering and Computer Science Engineering.

(3.) ALL India Council for Technical Education (AICTE) conducted several rounds of inspection of the petitioner's college, and finally granted the approval for the academic year 2011-2012, vide order dated 18.08.2011. This entitled the petitioner, to admit the students for the year 2011-2012, and for the academic year 2012 - 2013. The All India Council for Technical Education has already granted approval, and recognition to the petitioner's college, by conducting subsequent inspections.