DHAYA COLLEGE OF ENGINEERING Vs. ANNA UNIVERSITY; CENTRE FOR AFFILIATION OF INSTITUTIONS; DEPUTY DIRECTOR, TOWN AND COUNTRY PLANNING; SUPERINTENDING ENGINEER

JUDGEMENT

(1.) Heard both sides.

(2.) According to the Petitioner, the Petitioner applied for renewal of Provisional Affiliation for the academic session 2016-2017 and when the application for renewal was pending, the First Respondent in its non-booklet published in March 2016 deliberately failed to include its name in the list of affiliated Colleges printed therein, even though on the said date, the Petitioner was having provisional affiliation. It is further represented that the second list published by the First Respondent in April 2016 also did not contain the name of the Petitioner.

(3.) The stand of the Petitioner is that omission to mention the name of the Petitioner will have an adverse impact on the Petitioner and further that AICTE by its order, dated 5.4.2016 (posted on its Web-site) granted approval for the academic session 2016-2017 and included the Petitioner in the list of AICTE approved colleges. In fact, AICTE considered the Petitioner's plea for Structural Stability Certificate to grant approval. Added further, because of the exclusion of the Petitioner's name, the Petitioner submitted a representation, dated 20.4.2016 to the Respondents seeking inclusion of its name in the list of affiliated colleges, for which, there is no response from the First Respondent.