JAWAHAR EDUCATION SOCIETYS, A.C. PILLAI COLLEGE OF ENGINEERING Vs. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION (AICTE) AND ORS.

JUDGEMENT

(1.) RULE . Rule is made returnable forthwith. Heard finally by consent of parties.

(2.) THE Petitioner college is imparting technical education on the basis of approval granted by Respondent -AICTE.

(3.) THE submission is made by the learned counsel appearing for the Petitioners that this Petition is identically placed and heard along with other matters viz. (i) Saraswati Education Society's Saraswati College of Engineering v. All India Council for Technical Education (AICTE) (A.S. Writ Petition No. 4586 of 2015) dated 14 August 2015, (ii) Vasantdada Patil Pratishthan v. All India Council for Technical Education (O.S. Writ Petition (Lodging) No. 1365 of 2015) dated 14 August 2015 and; (iii) Karmaveer Bhaurao Patil College of Engineering v. All India Council for Technical Education (A.S. Writ Petition No. 4620 of 2015) dated 14 August 2015), in which this Court has granted relief as prayed for.