JADAVPUR UNIVERSITY Vs. ARNAB BANERJEE AND OTHERS

JUDGEMENT

(1.) CAN 6884 of 2018, CAN 6885 of 2018 and CAN 6886 of 2015 are applications for stay filed in AST 58 of 2018, AST 59 of 2018 and AST 60 of 2018 respectively, which are appeals directed against separate but identical judgment and order dated August 24, 2018 passed by a learned Judge of this Court, whereby the writ petitions presented by the respondent no.1 in each of such appeals (hereafter the writ petitioners) were allowed with directions. The appellants were directed to consider the writ petitioners to have substantially complied with clause 13(e) of the instructions given by the appellants for admission in M.Tech (Environmental Biotechnology) course for the academic session 2018-19.

(2.) Issues of fact and law involved in these three appeals being common, the applications filed therein have been taken up for analogous hearing.

(3.) Mr. Bhattacharya, learned advocate appearing for the appellants/applicants (hereafter the appellants) contends that the writ petitioners did not satisfy the requirement of the aforesaid clause 13(e) because the B. Tech. (Environmental Biotechnology) course conducted by the Techno India University, which they had successfully pursued, does not have the approval of the All India Council for Technical Education (hereafter the AICTE). It is urged that the AICTE has approved other courses conducted by the Techno India University and, non-grant of approval by the AICTE to the B.Tech. (Environmental Biotechnology) course must be regarded as a failure on the part of such university to maintain the norms and standards laid down by the AICTE for approval.