MAHARANA PRATAP COLLEGE OF TECHNOLOGY PUTLIGHAR ROAD, GWALIOR Vs. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION

JUDGEMENT

(1.) HEARD on I.A.Nos.3961/12 and 3962/12 which are applications for hearing during summer vacation and urgent hearing are considered and allowed.

(2.) HEARD and perused the record.

(3.) THE learned senior counsel for the petitioner submits that though the petitioner � institution has been conducting the technical courses for the last so many years and there is no deficiency in the insitutition but the petitoner was not granted the extension of approval by the respondent No.1/ All India Council for Technical Education and this action of respondent No.1 will affect the petitioner's institution in participating in the ongoing on line process of admission into B.E., courses for the academic session 201213 by the Director of Technical Education, Bhopal (respondent No.2).