FREEDOM FIGHTER N. KANDASAMY EDUCATIONAL TRUST Vs. MEMBER SECRETARY, ALL INDIA COUNCIL FOR TECHNICAL EDUCATION

JUDGEMENT

(1.) The petitioner is an educational trust established in the year 1999. It started Kasthooribha Gandhi Teacher Training Institute in the year 2004, after obtaining necessary approval.

(2.) It is stated that the petitioner trust obtained building plan approval from the Moolakadu Village Panchayat on 1/4/2002. In so far as the approval granted by the Village Panchayat is concerned, where the institution is functioning, the college on 12/9/2018 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, dtd. 14/6/2018 and also remitted the fee in the sum of Rs.3,22,091.00.

(3.) While so, the petitioner trust decided to close the Teacher Training Institution, due to less patronage for the course, from the year 2014-15, which was accepted by the competent authority. Now the petitioner trust decided to establish Kasthooribha Gandhi Pharmacy College and to start B. Pharm and M. Pharm course in the above said premises from the academic year 2019-20. The petitioner trust had applied to the AICTE for approval for the academic year 2019-20 vide application dtd. 20/2/2019. The Scrutiny Committee reports dtd. 20/2/2019 and 2/3/2019 had shown the deficiency only with respect to the building plan not being approved by the DTCP. The petitioner trust was asked to appear before the Standing Appeal Committee (SAC) Meeting held on 24/3/2019, wherein also, the only deficiency pointed out is that the "DTCP approval is pending."