SELVAM EDUCATIONAL AND CHARITABLE TRUST Vs. MEMBER SECRETARY, ALL INDIA COUNCIL FOR TECHNICAL EDUCATION

JUDGEMENT

(1.) The petitioner is an educational trust, which was established in the year 1985, and it has been running the Rajas International Institute of Technology for Women from the year 2009, after obtaining appropriate approval from the All India Council for Technical Education (in short, "AICTE")/respondents 1 to 3 and also affiliation from the Anna University.

(2.) It is stated that the petitioner Trust obtained building plan approval from the competent authority, namely, Therekalputhur Village Panchayat by the proceedings dtd. 26/3/2011. Since the petitioner Trust decided to convert the Women's College into a coeducation college and consequently, decided to change the name of the college to Rajas Institute of Technology, it applied to the concerned authorities, for which, the Anna University has given No Objection Certificate (NOC) and the State Government has also issued NOC on 18/4/2018.

(3.) The College also applied online with the first respondent for such conversion and name change on 21/2/2019. Though the Scrutiny Committee reported certain deficiencies on 23/2/2019, subsequently, in the report dtd. 5/3/2019, which was made after compliance, the only deficiency pointed out is "building plan not being approved by the Directorate of Town and Country Planning (DTCP)/Approval from DTCP is awaited." Accordingly, the first respondent on 19/3/2019 communicated to the petitioner to attend Standing Appellate Committee (SAC) meeting on 24/3/2019, in which, though two deficiencies were pointed out, one of which was clarified. As stated supra, the only deficiency now pointed out by the AICTE for keeping the application pending is the non-submission of approval from DTCP for the building.