FOMRA INSTITUTE OF TECHNOLOGY Vs. REGISTRAR

JUDGEMENT

(1.) The Short point involved in this Writ Petition as below.

(2.) The petitioner/SMK Fomra Institute of Technology, established in the year 2001 has been duly approved by AICTE for conducting courses in Engineering for Under Graduate and Post Graduate students. On the approval of AICTE for the specific courses and specific intake, the University being the affiliating agency grants Continuation of Provisional Affiliation (CPA) for the approved intake of students every year. Till the last academic year 2018-2019, the petitioner/Institute was enjoying the Affiliation for the full intake. While so, for the current academic year 2019-2020, the respondent/Anna University, issued a communication dated 10.12.2018, calling for application for the grant of Provisional Affiliation or Continuation of Provisional Affiliation for the existing courses through online. Accordingly, the petitioner/SMK Fomra Institute of Technology, applied for Continuation of Provisional Affiliation (CPA) for the existing course. During the 1st week of April 2019, Inspection Committee of the respondent/Anna University, visited the petitioner College and verified the fulfilment of requirements as per the norms and standards of Anna University. Consequence to the inspection, deficiency report/show cause notice dated 12.04.2019 placing four courses under Compliance Report (CR) status and two courses under Show Cause Notice (SN) status was issued. Time till 26.04.2019 was granted for rectifying the defects and report compliance.

(3.) Accordingly, the petitioner/SMK Fomra Institute of Technology, rectified the deficiency and reported compliance. While so, the respondent/Anna University has issued a communication vide order Lr.No.282/CAI/AU/CRF/2019, dated 11.05.2019, indicating that the deficiency mentioned in the inspection report regarding Library and Laboratory, continue to exist for some courses and therefore, recommended for Provisional Affiliation with 25% reduced intake of students for two UG courses viz; B.E (Electronic and Communication Engineering), B.E(mechanical Engineering) and no affiliation for four P.G courses viz; M.E (Computer Science Engineering), M.E (Power System Engineering), M.E (Thermal Engineering), M.E (VSLI design). The said communication dated 11.05.2019 is impugned in this Writ Petition as ex-facie illegal, arbitrary and against the law.