CHANDI RANGANAYAKULU ENGINEERING COLLEGE Vs. GOVT A P

JUDGEMENT

(1.) Petitioner seeks a Writ of Mandamus or any other appropriate Writ, direction or order declaring the provisions of Section 20 of the Andhra Pradesh Education Act, 1982 insofar as it relates to the establishment of Engineering College, and the Memo N0.32862/EC.2/98-1, dated 23-9-1998 issued by the Government of Andhra Pradesh, Education (EC) Department, refusing permission to the Petitioner-College to start the College of Engineering from the year 1998-99 as illegal and void and a further direction to the respondents 1 and 2 to allot candidates to the Petitioner-college for the first year Engineering Course to various disciplines approved by the AICTE and as directed by the AICTE in its order F.No. 730-50- 292(E)/ET/98, dated 17-8-1998.

(2.) Petitioner is Sri Chandi Ranganayakulu Engineering College, represented by its Secretary Chundi Subba Rao. According to the petitioner, it is a society registered under the provisions of the Societies Registration Act XXI of 1860, viz., Sri Chundi Ranganayakulu Engineering College Committee, (Society No.204/1991).

(3.) It is the case of the petitioner that the Government of Andhra Pradesh by G.O.Ms.NO. 310, Labour, Employment, Nutrition & Technical Education (EC) Department, dated 20-11-1984, under the provisions of the A.P. Education Act, 1982, has accorded permission to Sri Chundi Ranganayakulu Charitable Trust, Chilakaluri-peta, Guntur, to establish an unaided private Engineering College at Chilakaluripeta, Guntur District. According to the petitioner, admissions were allowed in the years 1984- 85 and 1986-87 but the College was disaffiliated by the Nagarjuna University on the ground that the College failed to provide sufficient equipment and appoint the required teachers. After complying with the objections raised by Nagarjuna University, petitioner states that the President of the Trust by application dated 12-3-1990 requested the Government to permit revival of the Engineering College. After due inspection and report by the Commissioner and Director of Technical Education, Government of Andhra Pradesh vide letter dated 18-12-1990, granted the letter of intent indicating that permission for running the College would be granted on fulfilling certain conditions mentioned in the said letter. In compliance of the said conditions, Sri Chundi Ranganayakulu Engineering College Committee was registered under the Societies Registration Act on 17-8-1991 and the said society also fulfilled all other conditions.