ASSOCIATION OF UNIVERSITY TEACHERS NATIONAL COLLEGE UNIT TRICHY Vs. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION NEW DELHI

JUDGEMENT

(1.) Petitioner seeks issuance of writ of certiorarified mandamus, calling for the order of 1st respondent F. No. 732-52-046/ (NDEG)/ ET/97 dated 17-6-1998 in so far as it grants approval for starting Saranathan College of Engineering at Dindigul Road, Tiruchirappalli-1, i.e. in the premises of the National College, Trichy-1 and to quash the same, and direct the respondents not to grant approval for carving out of the properties of the National College, Trichy-1 to start a self-financing private Engineering College, except by process of law, and pass such further or other orders as this Court may deem fit and proper.

(2.) The writ petition is filed by an Association of University Teachers of the National College Unit represented by its President.

(3.) National College, Tiruchirappalli is a private aided college, and the same is governed by the Tamil Nadu Private Colleges (Regulation) Act, 1976. The National College is governed by the National College Council which is the educational agency. The National College was started in the year 1886 in the form of National High School and was raised to the status of a secondary grade college and subsequently as a first grade college in 1924, and got affiliated and shifted to the present area, namely, Dindigul Road, Trichy in 1959. The College campus is spread over in an area of 28 acres. On the Eastern Side across road, there is an area of 71/2 acres of land wherein the College Hostel is situated, while the entire college buildings are situated on the western side in the said area of 28 acres of land. The Golden Jubilee Block situated in the College premises was built-up with the cost of University Grants Commission apart form the Hostel building. The Administrative Block was also built up with necessary UGC grant. The National College, Trichy is an aided non-minority private college governed by the provisions of the Tamil Nadu Private Colleges (Regulation) Act, 1976 with 100% teaching grant given by the Government. Under Section 26 of the Act, the Educational Agency of the College ought to have sent to the Authorities a statement regarding the movable and immovable properties of the College. Section 27 of the Act imposes a restriction on the transfer of the Private College property either by sale, exchange, mortgage, change, pledges, etc. or in any other manner whatsoever except with the previous permission of the Competent Authority and any such transfer is null and void. Even the Competent Authority under the Act, namely, the 4th respondent herein, can grant permission only if the transfer is in furtherance of the purposes of the Private College or similar purposes. The properties of the National College are its properties and, therefore, even the Educational Agency cannot transfer the same.