NEERAJ SIWACH Vs. AICTE

JUDGEMENT

(1.) THE First Appellate Authority disposed of the appeal information could not be provided since it is not AICTE approved institution. Not satisfied, appellant approached the Commission.

(2.) THE respondent officer explained that the Universities can start the technical courses without any prior approval of the AICTE, at their own risk as per Supreme Court's decision in Bharatidasan case. However Universities are under obligation to conform to the standards and norms laid down by the AICTE. Being autonomous there is no bar for the Universities to start technical courses. Students have to check about the approval or standards of the course. If they face any difficulties because of lack of AICTE approval for the course, the AICTE will not be responsible. He said the UGC is the appropriate authority to give recognition to the Universities and to advise to seek approval of AICTE for their courses.

(3.) THE All India Council for Technical Education (AICTE) is the statutory body and a national -level council for technical education, under Department of Higher Education, Ministry of Human Resource Development. Established in November 1945 first as an advisory body and later on in 1987 given statutory status by an Act of Parliament, AICTE is responsible for proper planning and coordinated development of the technical education and management education system in India. The AICTE accredits postgraduate and graduate programs under specific categories at Indian institutions as per its charter.