BALAJI SOCIETY A TRUST RUNNING THE FOLLOWING INSTITUTES Vs. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION

JUDGEMENT

(1.) RULE, returnable forthwith. By consent, the petition is taken up for final hearing.

(2.) THE petitioners are aggrieved by the communications dated 5/10/2011 and 21/10/2011 whereby the petitioners are informed that the All India Council for Technical Education (AICTE) as well the Appellate Committee of the AICTE respectively, have declined to grant extension of approval to the four management institutes run by the petitioner, during the academic year 2011-12. The petitioners seek a Writ of Certiorari for quashing the said communications and by a Writ of Mandamus seek an order directing the AICTE to forthwith grant extension of approval to the petitioners for the academic year 2011-2012.

(3.) IT is not in dispute that though the aforesaid four institutes were established by the petitioners in the years 1999, 2002, 2003 and 2004 respectively, the AICTE granted its initial approval to the petitioner Trust to run the above institutes from the academic year 2007-08 (commencing in June, 2007) by its communications dated 13-12-2007, 15/17-10-2008, 13-12-2007 and 17-10-2007 respectively.