RAJENDRA SINGH TOMER Vs. STATE OF M P

JUDGEMENT

(1.) THIS petition styling as 'public Interest Litigation' has been filed by the petitioner on the ground that the respondent No. 4, i. e. , Samta Loksansthan Trust is running the College/institute at Thatipur against the permission, which has been granted by the respondent No. 2-All India Council for Technical Education, New Delhi, as per Annexure P-4, dated 8-8-1997.

(2.) THE facts of the case are that the respondent No. 4, which is a public registered Trust, had applied for grant of permission to run the college in the name and style of 'institute of Technology and Management' at Malanpur District Bhind, to respondent No. 2, i. e. , All India Council for Technical Education, hereinafter referred to AICTE, for short. The respondent No. 2, AICTE, after consideration, granted permission to the respondent No. 4 to run the college at Malanpur in District Bhind, as per Annexure P-4, as mentioned above. It was contended that since respondent No. 4 did not comply with the permission so granted and started to run the college in Thatipur against the permission the petitioner brought this fact to the notice of the Competent Authority, i. e. , respondent No. 2, AICTE, vide Annexure P-5, but all in vain. It was further contended that during the pendency of the present petition, the respondent No. 2, AICTE, permitted the respondent No. 4/trust to establish and run the College at Gwalior instead of Malanpur District and this was done on the basis of the recommendations of the M. P. Pollution Control Board and the Central Pollution Control Board.

(3.) HAVING been aggrieved by the actions of the respondents, the petitioner has preferred this petition under Article 226 of the Constitution of India, claiming the following reliefs as under :-