PADMASHREE POLYTECHNIC COLLEGE A UNIT OF PROF SUNDARAM EDUCATIONAL TRUST Vs. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION

JUDGEMENT

(1.) THE petitioner College run by a Trust has filed the present writ petition seeking to challenge an order passed by the first respondent All India Council for Technical Education ("AICTE" for short) dated 16.05.2012 and after setting aside the same seeks for a direction to grant approval for the Polytechnic run by them based on the application dated 09.02.2012.

(2.) SUBSEQUENTLY, the petitioner has filed an application in M.P.No.3 of 2012 to amend the prayer and that application was ordered on 21.06.2012. By the impugned communication, the third respondent viz., The Standing Appeal Committee rejected their application and the order reads as follows:- In terms of the provisions under the All India Council for Technical Education (Grant of Approvals for Technical Institutions) Regulations 2011 notified by the Council vide notification number F-No.37-3/Legal/2011 dated 10.12.2010 and other notifications, as applicable and published from time to time, I am directed to convey the Rejection of Application for establishing a Technical Institution/ Campus bearing Application ID 1-755778292 for padmashreepolytechnic @ gmail.com, VATTAMALAI VILLAGE, DHARAPURAM ROAD, AVINASHIPALAYAM PUDUR (POST), for the detailed reasons as noted in the following reports, as applicable to this institute.

(3.) ON 21.02.2012, the respondent sent a communication informing the petitioner that an Expert Committee will visit the petitioner's institute on 25.02.2012. Accordingly, the Expert Committee visited the institute and submitted its report pointing out certain deficiencies. However on 02.03.2012, the respondents sent a letter to the petitioner informing that its application has been recommended to the Regional Committee for further processing. However, the first respondent rejected the petitioner's application and informed the same to the petitioner on 03.04.2012.