S A ENGINEERING COLLEGE, POONAMALLEE-AVADI ROAD, THIRUVERKADU POST Vs. STATE OF TAMIL NADU, REP BY ITS PRINCIPAL SECRETARY, HIGHER EDUCATION DEPARTMENT

JUDGEMENT

(1.) The petitioner has come forward with the above Writ Petition praying for issuance of a Writ of Certiorarified Mandamus to call for the records of the fourth respondent in F.No.AICTE/AB/SR/PID-1-478111211/2018-19, dated 10.04.2018 and quash the same placing the petitioner College under "No Admission Category" for the Academic Year 2018-19 and further direct the fourth and fifth respondents herein to grant extension of approval for admission of students to MCA Course for the academic year 2018-19.

(2.) The case of the petitioner is that the petitioner-College had been functioning for several years and that in the present Engineering College, the AICTE has conducted inspection and there are certain deficiencies pointed out. The original Committee went into the question with regard to the deficiencies and pointed out the deficiencies and it held that the petitioner has not complied with the requirements. The Expert Visiting Committee has rendered a finding against the petitioner. Thereafter, the Appeal Committee has gone into the aspect of approval in detail on the request made by the petitioner and found that all the deficiencies barring three, have been fulfilled. The following are the said three deficiencies which have not been fulfilled :

(3.) It is the further case of the petitioner that when the defects/deficiencies have been pointed out, the petitioner-College have given an undertaking that they will fill up the post of Principal and they will appoint the Principal on or before 31.03.2018 and that the AICTE can verify and ensure that all the defects pointed out by them, are rectified and that they can have an inspection at their request on or before 10.04.2018. It is further stated that the Principal was appointed on 02.03.2018. On a surprise visit made by the AICTE, the petitioner-College has produced the appointment order of the Principal and also modified the documents that are required with regard to the Committee constituted for dealing with the sexual harassment complaints and that all the grievances are fulfilled. Without referring to that, the impugned order has been passed.