LAWS(MAD)-2014-8-8

NARAYANAGURU INTERNATIONAL INSTITUTE OF SCIENCE & TECHNOLOGY Vs. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION

Decided On August 06, 2014
Narayanaguru International Institute Of Science And Technology Appellant
V/S
ALL INDIA COUNCIL FOR TECHNICAL EDUCATION Respondents

JUDGEMENT

(1.) THIS Writ Petition is directed against the order dated 16 June, 2014, on the file of All India Council for Technical Education (hereinafter referred to as "the AICTE"), whereby and whereunder, extension of approval was not granted for the academic year 2014 -2015. BACKGROUND FACTS:

(2.) THE petitioner is stated to be a Public Charitable Trust formed for the purpose of providing modern educational avenues to the Malayalam Linguistic Minority in the district of Kanyakumari. The petitioner established an Engineering College under the name and style of 'Narayanaguru College of Engineering' at Manjalumoodu, Vilavancode Taluk, Kanyakumari District, in the year 2002. The AICTE granted approval to the College. The College was affiliated to Anna University. The College started functioning with effect from the academic year 2002 -2003.

(3.) THE Expert Visit Committee of AICTE inspected the College on 21.11.2012. The AICTE, thereafter, issued a show cause notice to the College dated 16.01.2013, pointing out certain deficiencies. The College was directed to submit its reply within ten days. The petitioner submitted its reply dated 28.01.2013, wherein it was stated that there were no such deficiencies. The petitioner, pursuant to the direction of AICTE, appeared before the Standing Complaints Committee, on 09.05.2013 and submitted all the relevant documents. Thereafter, the petitioner was directed to appear before the Standing Appellate Committee on 09.10.2013. Subsequently, pursuant to the recommendation made by the Standing Appellate Committee, the Expert Committee visited the College on 20.05.2014. The first respondent, thereafter, issued a letter dated 06.06.2014, pointing out certain deficiencies and directed the petitioner to appear before the Standing Appellate Committee on 08.06.2014. The petitioner appeared before the Committee and submitted its reply.