HSB EDUCATION TRUST Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS application is for issuance of a writ in the nature of mandamus commanding the respondents to accord approval to the proposed HSB Polytechnic at Mouza Tasarkata District Birbhum on the basis of patent documents showing absolute compliance of guidelines as recommended by the SAC -EVC and other consequential reliefs.

(2.) THE petitioners approached the respondent authorities for grant of approval of a new Institute imparting technical education in December 2011. The Scrutiny Committee submitted a report over the matter observing certain deficiencies as to starting of the said technical college.

(3.) THE Expert Committee also visited and submitted its EVC report noting certain deficiencies. Accordingly, the petitioners preferred an appeal before the Standing Appellate Committee and then, the Standing Appellate Committee recommended further visit. Inspection was held accordingly and the Expert Committee submitted a report on the basis of which the respondent authorities issued a letter of rejection for the second time. Anyway, the petitioners obtained SAC -EVC from the website of the respondent authorities. According to the petitioners, they have complied with the guidelines recommended by the SAC -EVC. So, this application has been filed for the reliefs already stated.