M.KUMARASAMY HEALTH AND EDUCATIONAL TRUST Vs. REGISTRAR

JUDGEMENT

(1.) Seeking to call for the records pertaining to the impugned order in Lr.No.215/CAI/AU/2019 dated 17.05.2019 passed by the third respondent quash the same and direct the respondents 1 to 3 to grant affiliation to the new course (B.E - Computer Science and Business System) approved by the second respondent vide letter No.2390/AU/CAC/Autonomous/2019 dated 13.05.2019 and the fourth respondent vide order in F.No.Southern/1- 4266385049/2019/EOA dated 29.04.2019 with an intake of 60 students for the academic year 2019-2020 to the petitioner college, the petitioner Institute is before this Court with this writ petition.

(2.) Heard the learned counsel for the petitioner and the learned counsel for the respondents 1 to 3 and the learned counsel for the 4th respondent.

(3.) The petitioner is an education Institute running courses in Engineering since the year 2000, after obtaining due approval from the All India Council for Technical Education (hereinafter referred to as "the AICTE"?), the 4th respondent herein. The Institute is affiliated to the first respondent University. In addition to the 14 courses offered by the Institute, with the intention to introduce two new courses in the Undergraduate Engineering and technology program, (BE - Computer Science and Business System and BE - Computer Science and Information Technology), the petitioner sought for National Board of Accrediation (hereinafter referred to as "the NBA"?) which is a mandatory pre-request to consider their application for approval by AICTE.