SANTOSH BHALAVE Vs. STATE OF M.P.

JUDGEMENT

(1.) I.A. No.15130/2024, I.A. No.15113/2024, I.A. No.15119/2024 and I.A. No.15132/2024 have been filed by the respondents-State in W.P. Nos.13847/2023, 14864/2023, 14867/2023 and 14870/2023 respectively requesting therein that All India Council for Technical Education (AICTE) may be made party.

(2.) Looking to the relief claimed by the petitioners, the issue involved in these cases are as to whether the benefit already granted under the AICTE regulation by the respondent/State authority can be withdrawn pursuant to the subsequent regulation of AICTE or not.

(3.) In these cases no relief has been claimed against the AICTE and relief has been sought only against the authority which has passed the order withdrawing the relief already granted pursuant to the regulation of AICTE, therefore, I find that AICTE is neither the necessary nor proper party, accordingly, I.A. No.15130/2024, I.A. No.15113/2024, I.A. No.15119/2024 and I.A. No.15132/2024 are rejected.