SURYA ENGINEERING COLLEGE Vs. ANNA UNIVERSITY

JUDGEMENT

(1.) The petitioner Institute have the approval of the All India Council for Technical Education (hereinafter referred to as 'the AICTE') to run College for seven courses in Engineering and one course in Master of Business Administration. For the current academic year 2019-2020, the AICTE has issued the Extension of Approval (EOA) on 29.04.2019. The petitioner Institute is entitled to admit students in the following courses to the extent of intake sanctioned by the AICTE.

(2.) While so, the first respondent University which is the affiliating Authority caused inspection of the petitioner College on 08.03.2019 and after inspection, issued a show cause notice pointing out certain deficiencies and directed to rectify those deficiencies and report compliance on or before 12.04.2019. The petitioner Institute submitted its compliance report on 11.04.2019. The first respondent despite, rectification of the defects by the petitioner, passed the impugned order dated 11.05.2019 reducing the intake for four Under Graduate courses and denied permission for admitting students for three Post Graduate courses. The said order of the first respondent University is challenged in this writ petition.

(3.) The learned counsel for the petitioner questions the vires of the impugned order, in the following grounds.