PONNAIAYAH RAMAJAYAM INSTITUTE OF SCIENCE AND TECHNOLOGY UNIVERSITY (PRIST UNIVERSITY) THROUGH ITS REGISTRAR VALLAM Vs. DIRECTOR NATIONAL ASSESSMENT AND ACCREDITATION COUNCIL

JUDGEMENT

(1.) This writ appeal is directed against the order, dated 02.11.2016, in W.P.(MD) No.20814 of 2016, filed by the appellant - University, wherein they sought for a direction upon the respondent to grant "A" Grade to their Institution, which is a deemed University.

(2.) In the writ petition, the respondent was shown as the Secretary to the National Assessment and Accreditation Council, University Grants Commission, New Delhi. The learned counsel appearing for the respondent submitted that in the writ petition, the respondent was wrongly described as National Assessment and Accreditation Council, University Grants Commission (UGC), whereas the respondent is an independent authority and wrongly described as UGC and therefore, they had no notice of the proceedings and the counsel, who had appeared before the Writ Court was not the Standing Counsel of the respondent and therefore, an application was filed in this appeal to amend the cause-title with correct description, which was ordered by this Court on 07.02.2017.

(3.) Before the Writ Court, the case of the appellant is that the appellant - Institution is a deemed University by virtue of an order, dated 04.01.2008, passed under Section 3 of the University Grants Commission Act. Pursuant to the orders passed by the Honourable Supreme Court, the respondent - Council was directed to accredit the appellant - Institution and to assess their ranking for which purpose fee was remitted by the appellant - Institution and a Peer Committee was constituted to inspect the appellant - Institution and the Peer Committee submitted a report and awarded "B" Grade with 2.95 grade points, which is less by 0.05 to qualify for "A" grade.