INDRA GANESAN EDUCATIONAL AND CHARITABLE TRUST Vs. MEMBER SECRETARY ALL INDIA COUNCIL FOR TECHNICAL EDUCATION

JUDGEMENT

(1.) The petitioner is an educational trust and it intended to start a Polytechnic college in the year 2008 at K.Kallikudi after obtaining appropriate approvals from the competent authorities. The petitioner trust also obtained necessary building approval from the President, K.Kallikudi Panchayat by the proceedings dated 08.04.2008. However, the said proposal was not materialized.

(2.) It is stated that the petitioner trust decided to commence Shri Indra Ganesan Institute of Medical Science - College of Pharmacy from the academic year 2018-19 in the vacant building, which was constructed for polytechnic college. It applied to the All India Council for Technical Education (in short, "AICTE")/the first and second respondents, the Pharmacy Council of India and the State Government. In this regard, the Government of Tamil Nadu passed G.O. to their favour with an intake of 60 seats. The Pharmacy Council of India also granted approval to the petitioner trust for the academic year 2018-19. The affiliating University - the Dr.M.G.R. Medical University has also given consent of affiliation on 23.10.2018.

(3.) The petitioner now applied to the Pharmacy Council of India for continuation of approval for conducting B.Pharm. Course for the academic year 2019-20 and also to the AICTE. The only deficiency pointed out by the AICTE is with respect to the building plan not being approved by the DTCP. The petitioner college was given hearing. Since the AICTE did not accept the explanation offered by the petitioner trust qua DCTP approval, the petitioner is before this Court seeking a direction to the AICTE to grant approval without insisting on DTCP approval, by accepting the approval granted by the Panchayat, for B.Pharm. Degree course from the academic year 2019-20 onwards.