AALIM MUHAMMED SALEGH ACADEMY OF ARCHITECTURE, REPRESENTED BY ITS SECRETARY & CORRESPONDENT Vs. ANNA UNIVERSITY, REP BY ITS REGISTRAR, CHENNAI

JUDGEMENT

(1.) Petitioner has come up with the present Writ Petition seeking to quash the Proceedings of the 1st Respondent in Lr.No.226/CAI/AU/CR Scrutiny Failed/2018-20, dated 11.05.2018 to the limited extent of reduction of sanctioned intake from 80 to 40 to the Petitioner Institute for the academic year 2018-19 and to quash the Proceedings No.251/CAI/AU/CR_ScrutinyFailed/2018-16, dated 29.05.2018 passed by the 2nd Respondent, in its entirety and for a direction to the Respondents herein to acknowledge the grant of continued provisional Affiliation to their Academy for B.Arch. Course with the continued sanctioned intake of 80, for the Academic year 2018-19, within a limited time frame well prior to the last date for admission to the said Course.

(2.) According to the Petitioner, their Institution is approved by the Council of Architecture, vide Letter No.CA/5/Academic, dated 01.03.2011 and by the Respondent/Anna University, vide their Letter No.166/AFFLN/AUTC/2011-12, dated 16.07.2011, initially sanctioning an intake of 40. The Respondent/Anna University, vide Lr.No.02/AFFLN/CAI/AU/2013-14/1102, dated 06.07.2013, while granting continuation of Provisional Affiliation for degree in Architecture course for the year 2013-14, enhanced the sanctioned intake for the said course to the Petitioner's Institution from 40 to 80.

(3.) It is further stated by the Petitioner that the Council of Architecture as well as Anna University, keeping in view of the perfect fulfilment of the conditions and absolute compliance of the norms and standards of AICTE as well as Anna University, have been consistently according affiliation as well as sanction for intake of 80 to the Petitioner Institution, consecutively from the year 2013-14 till passing of the impugned order. In pursuance of the instructions of the Respondent to upload information of the academic/administrative facilities available in their Institution in the format prescribed by the Respondent to facilitate the continuation of Affiliation for the year 2018-19, the Petitioner duly uploaded the relevant information pertaining to the Academy in the prescribed format.