JOSEPH SRIHARSHA & MARY INDRAJA EDUCATIONAL SOCIETY, PLOT NO.102, HIGH COURT COLONY, VANASTHALIPURAM, HYDERABAD Vs. UNION OF INDIA, MINISTRY OF HUMAN RESOURCE DEVELOPMENT, SHASTRI BHAWAN, C

JUDGEMENT

(1.) A group of minority institutions offering professional and other courses have come up with the present writ petition challenging the norms and standards laid down by the All India Council for Technical Education, under Sec. 10(1)(i) of the AICTE Act, 1987.

(2.) Heard Mr. Sricharan Telaprolu, learned counsel for the petitioner. Mr. K. Ramakanth Reddy, learned counsel takes notice for the 2nd respondent, Mr. T. Rajasekhara Rao, learned Government Pleader for Higher Education takes notice for State of Telangana and Mr. A. Abhishek Reddy takes notice for respondents 5 and 6.

(3.) The grievance of the petitioner, as seen from the averments contained in the affidavit filed in support of the writ petition appears to be that due to the norms and standards for course curriculum, physical and infrastructural facilities, staff patterns, staff qualifications, quality instructions, assessment and examinations laid down by the AICTE under Sec. 10(1)(i) of the AICTE Act, 1987, the Educational Institutions across the India are facing lot of problems and resorting to unethical practices for securing various approvals and that these institutions are under constant threat of surprise inspections, random inspections and complaint inspections by the regulatory agencies. The case of the petitioner is that many institutions are not able to comply with 100% of the norms stipulated by the regulatory agencies and that therefore these institutions seek approvals by submitting incorrect information. Therefore, the petitioners have come up with the above writ petition seeking to issue a writ of Mandamus to declare the norms and standards laid down by AICTE as arbitrary and illegal offending Articles 14 and 30(1) of the Constitution. The petitioners also pray for certain other reliefs. Instead of extracting in their own language, the reliefs sought by the petitioners in the writ petition, it would be better, for easy appreciation, to present in simple terms, the reliefs sought by the petitioners as follows: