HYDERABAD NATIONAL COLLEGIATE BOARD AND OTHERS Vs. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION(AICTE) AND OTHERS

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the parties, taken up forthwith for final hearing.

(2.) The Petitioners are a minority Sindhi community institution, which runs various colleges, including professional colleges and schools based upon requisite affiliation/ approval, have filed this petition dated 8th May, 2015. Counsel appearing for the parties conceded the position that in view of the judgment passed by this Court in Writ Petition No.4586 of 2015 (Saraswati Education Society's Saraswati College of Engineering V/s. All India Council for Technical Education (AICTE) & Anr) and in Writ Petition No.4620 of 2015 ( Karmaveer Bhaurao Patil college of Engineering V/s. All India Council for Technical Education & Ors.) this petition must succeed as the issues are identical in present writ petition and, therefore, it can be disposed of for the recorded common facts and the reasons in the said judgments.

(3.) On 16.11.1981 Petitioner No.2 institute was established with a post graduate diploma course affiliated to the Board of Technical Examination, Maharashtra State with the permission of Technical Education Department. Initially it was an aided institute. On 21.7.1983 Petitioner No.2 affiliated to University of Mumbai. Petitioner No.2 institute was receiving grantinaid from State of Maharashtra to run the three year degree course in electronic engineering, computer technology and electronic instrumentation (hereinafter referred to as "the B.Sc. (Tech) Course") in the period of 19842002.