G.S.PILLAY & SONS CHARITABLE AND EDUCATIONAL TRUST Vs. MEMBER SECRETARY ALL INDIA COUNCIL FOR TECHNICAL EDUCATION

JUDGEMENT

(1.) The petitioner is an educational trust running four colleges, which includes Engineering Colleges and Arts and Science Colleges. The petitioner trust started E.G.S. Pillay Engineering College in the year 1995-96, after obtaining appropriate approvals from the authorities and also affiliation from the University. The permanent affiliation for certain courses was also granted by the Anna University. The All India Council for Technical Education (in short, "AICTE")/the first and second respondents also granted provisional affiliation year after year till date.

(2.) It is stated that the petitioner Trust had also established E.G.S. Pillay Engineering College (MBA Programme), a standalone MBA College, from the academic year 2000-01, which was also duly approved and affiliated by the concerned body (AICTE) and the University. Subsequently, from the next academic year, i.e., 2001-02, E.G.S. Pillay Engineering College (MCA Programme), a standalone MCA College, was started after obtaining due approval and affiliation. Permanent affiliation for these two courses was granted by the Anna University in 2014. The petitioner trust has also been running E.G.S.Pillay Arts and Science College, which along with other courses, offers MBA Post Graduate course, by obtaining approval from the AICTE and Bharathidasan University.

(3.) It is stated that the petitioner trust obtained building plan approvals for these colleges from the Thethi Village Panchayat on various dates, such as 18.12.1996, 15.03.2006 and 15.12.2008. In so far as said the approvals granted by the Village Panchayat are concerned, where the colleges are functioning, the college, during September, 2018 itself, had applied to the Directorate of Town and Country Planning (DTCP), for concurrence as per G.O.Ms.No.76, Housing and Urban Development [UD4(3)] Department, dated 14.06.2018 and also remitted the requisite fees.