CHAIRMAN POURAVI SHIKSHAN PRASARAK Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule; with the consent of counsel for the parties made returnable forthwith.

(2.) This petition filed under Article 226 of the Constitution of India seeks a writ in the nature of certiorari for quashing the order dated 22 December 2011 passed by the Advisor (Approval) on behalf of the All India Council for Technical Education (AICTE) withdrawing the approval initially granted to the petitioners to run a Management College and seeks a writ in the nature of mandamus for a direction to the Chairman of AICTE to continue the approval granted to the first petitioner to run the second petitioner Management College. Pursuant to applications invited by the AICTE for grant of approval for starting new technical institutions within the jurisdiction of Solapur University, the first petitioner submitted an application for grant of approval of a new Management College in the name of the second petitioner.

(3.) On 27 April 2011 the Scrutiny Committee of AICTE submitted a report accepting the required documents submitted by the first petitioner with its application. Simultaneously, the Scrutiny Committee submitted a deficiency report pointing out deficiencies in respect of house keeping, exam control office, placement office and in respect of administrative area, amenities area and cafeteria.