CHANDRALOP SHIKSHAN PRASARAK MANDALS COLLEGE OF FIRE ENGINEERING & SAFETY MANAGEMENT Vs. THE STATE OF MAHARASHTRA & ORS.

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard both the sides for final disposal.

(2.) The petitioners are running educational institutions of courses like Advance Diploma in Industrial Safety and in Fire Services etc. as per the approval granted by Maharashtra State Board of Technical Education for these courses. Initially all the three institutions were running the courses at the places which were taken on rent basis by them. The courses were started from the years 2005, 2008 and 2009 by the three institutions and the affiliation of these institutions was continued after their inspection done every year. These institutions shifted the courses to their new buildings and it appears that applications for permission to shift the courses at other place were made subsequent to the actual shifting of the courses to new buildings. The new buildings belong to the institutions.

(3.) To all the three institutions show cause notices were issued on the same day i.e. 30.5.2016. In the show cause notices, it was expressed that for changing the location of the institutions, no permission of the State Government was taken and there were other deficiencies in the functioning of the institutions.