SHREE VENKATESHWARA EDUCATIONAL Vs. REGISTRAR, ANNA UNIVERSITY

JUDGEMENT

(1.) The averments made in the affidavit filed by the petitioner is that, the petitioner Trust is administering an Engineering College by name "Shree Venkateshwara Hi-Tech Engineering College" at Gopichettipalayam, Erode District since, the academic year 2008 - 2009 with approval of the All India Council for Technical Education (hereinafter referred to as "the AICTE") and provisional affiliation granted by the Anna University. Presently, the petitioner College conducting 5 undergraduate courses; 5 post graduate courses and a MBA programme.

(2.) For the academic year 2019-2020, the petitioner College applied for extension of approval (EOA) from the AICTE ( 3rd respondent ) and affiliation from the Anna University ( 1st and 2nd respondents). In response to the application, the Inspection Committee of the Anna University visited the petitioner institution on 07/03/2019 to verify the continued fulfillment of the requirements as per the statutory affiliation norms and standards of the University. After the inspection, the report pointing deficiencies was communicated to the petitioner on 29/03/2019. To rectify the deficiencies in faculty, Library, Laboratory and class room and to appoint qualified Principal, the petitioner College was granted time till 12/04/2019. The petitioner institute submitted the compliance report on 11/04/2019. In the meanwhile, the AICTE granted approval for all the 11 courses, with full intake vide its letter dated 10/04/2019.

(3.) While so, despite the compliance of all defects/deficiencies pointed out by the Inspection Committee, the Scrutiny Committee of the first respondent University vide its proceedings dated 11/05/2019 rejected the compliance report and reduced the sanctioned intake for the following two under-graduate courses:-