FEDERATION OF SOCIAL RESPONSIBILITY PROFESSIONAL INSTITUTIONS, PLOT NO.100, HIGH COURT COLONY, VANASTHALIPURAM, HYDERABAD, REP. BY ITS NATIONAL CHAIRMAN, DR. REV. K.V.K. RAO Vs. UNION OF INDIA, MINISTRY OF HUMAN RESOURCE DEVELOPMENT, SHASTRI BHAWAN, C

JUDGEMENT

(1.) The petitioners have come up with the above writ petition challenging the regulations 4.19 (a) and 4.26 of the AICTE (Grant of Approvals for Technical Institutions) Regulations, 2016.

(2.) Heard Mr. Sricharan Telaprolu, learned counsel for the petitioners. Mr. K. Ramakanth Reddy, learned counsel takes notice for the 2nd respondent and Mr. A. Abhishek Reddy, learned counsel takes notice for respondents 3 and 4.

(3.) In exercise of the power conferred by Sec. 23(1) read with Sections 10 and 11 of the AICTE Act, 1987, the All India Council for Technical Education issued a set of regulations known as All India Council for Technical Education (Grant of Approvals for Technical Institutions) Regulations, 2016. Under Regulation 4.19(a), the processing of applications is based on self-disclosure. Only if there is "Zero Deficiency" the system will allot the intake applied for, as per the Approval Process Handbook.