P M R INSTITUTE OF TECHNOLOGY Vs. CHAIRMAN

JUDGEMENT

(1.) PETITION filed seeking for a writ of Mandamus, directing the fourth respondent to include the petitioner College under the Single Window System of Admission and subsequently, to admit/allot the students to the petitioner College for the academic year 2009-2010 for the programmes mentioned therein. Heard the learned Senior Counsel appearing for the petitioner and the learned counsels appearing for the respondents.

(2.) BY the consent of the parties, the writ petition is taken up for final hearing and disposal.

(3.) IT has been further submitted that the petitioner Institute had challenged the order of suspension passed by the fourth respondent Univeristy, on 9.6.2009, before this Court, in W.P.No.11648 of 2009. By an order, dated 24.7.2009, this Court was pleased to set aside the order of suspension, dated 9.6.2009. Pursuant to the said order passed by this Court, on 24.7.2009, the petitioner Institute had approached the fourth respondent University, requesting that the petitioner Institute may be listed under the Single Window System of admission, for which counselling is being conducted by the fourth respondent University. In spite of the order of this Court, dated 24.7.2009, being served on the fourth respondent University the petitioner College had not been listed in the first batch of counselling under the Single Window System of admission. Since the Single Window System of admission for the Master of Computer Application (M.C.A.) programme would be over by 28.7.2009, and the Master of Business Administration (M.B.A.) programme would be over by 29.7.2009, the petitioner College would not have sufficient number of students for the academic year 2009-2010. IT would put additional pressure on the petitioner Institute to meet the high standard of performance expected by the All India Council for Technical Education, since students with higher marks would not be available for admission in the petitioner Institute. In such circumstances, the petitioner Institute has preferred the present writ petition before this Court, under Article 226 of the Constitution of India.