DAR US SALAM EDN TRUST Vs. OSMANIA UNIVERSITY

JUDGEMENT

(1.) In this Writ Petition, we are concerned with the question of affiliation to the Deccan College of Engineering and Technology.

(2.) Dar-Us-Salam Educational Trust was created under a registered Trust Deed dated 7-4-1974. One of the aims and objects of the Trust was to establish educational institutions. The trust had established an I.T.I., one High School at Nizamabad and one High School in Hyderabad.

(3.) On 2-9-1984, the Trust applied to the State Government for permission to establish an Engineering College claiming it as a minority institution. Permission was granted in G.O Ms No. 255 dated 7-9-1984. The Trust applied to the Osmania University within whose jurisdiction the College was established for according affiliation. After considering a report submitted by the Screening Committee, who inspected the premises and suggested some conditions to be fulfilled, the University accorded permission to make admissions into first year B.E. Course for the academic year 1984-85 in 4 branches viz., (1) Civil Engineering, (2) Mechanical Engineering, (3) Electrical Engineering and (4) Electronics and Communications Engineering by proceedings dated 8-11-1984, with a strength of 60 in Civil Engineering and 40 each in the other three branches. The admissions were directed to be made strictly in accordance with merit at the common entrance test conducted for the year 1984-85 and not to collect any capitation fee or donation The Management was requested to send a compliance report of the conditions laid down by the Screening Committee by January, 1985. The College was there after established with an initial strength of 155 students for the 1st year course for the academic year 1984-85.