IMMANUEL ARASAR INTERNATIONAL INSTITUTE OF SCIENCE AND TECHNOLOGY EDUCATIONAL AND CHARITABLE TRUST Vs. DIRECTOR/COMMISSIONER OF TECHNICAL EDUCATION

JUDGEMENT

(1.) THE petitioner is a trust known as Immanuel Arasar International Institute of Science and Technology Educational and Charitable Trust. The said trust is running an Engineering College known as Immanuel Arasar JJ College of Engineering at Marthandam, in Kanyakumari District. The said college was established in the year 2009. The All India Council for Technical Education (hereinafter referred to as "AICTE"), New Delhi, granted recognition to start the Bachelor of Engineering courses in various disciplines in the said college from the academic year 2009 -10. The Anna University has also granted affiliation and accordingly the College has been successfully running the Bachelor of Engineering courses.

(2.) WHILE so, according to the petitioner, considering the large scale requirement for Diploma graduates in Civil Engineering and Mechanical Engineering, the petitioner submitted an application to AICTE for grant of approval for starting the Diploma courses in Civil Engineering and Mechanical Engineering as second shift. The AICTE granted approval, vide proceedings dated 10.05.2012, with an annual intake of 60 students in each discipline. In the said order, the AICTE had directed that the petitioner College should conduct the said courses as second shift. The duration of the courses is three years.

(3.) IN the meanwhile, for the academic year 2012 -2013, the petitioner had admitted five students in Diploma in Civil Engineering course and 46 students in Diploma in Mechanical Engineering course. The admissions were completed before 16.08.2012, which was the last date for admission. The students also attended the classes and they secured the required attendance. Even then, the application of the petitioner, dated 04.05.2012, was still kept pending by the respondent.