LAWS(P&H)-2009-7-171

SIDDHIVINAYAK EDUCATIONAL TRUST Vs. STATE OF HARYANA

Decided On July 15, 2009
Shree Siddhivinayak Educational Trust Appellant
V/S
State Of Haryana And Ors. Respondents

JUDGEMENT

(1.) 1 have heard the learned Counsel for the parties at length and perused the record.

(2.) THE Petitioner is a registered educational trust. It has established two Institutes, namely, Ganpati College of Engineering for Girls and Ganpati College of Management for Girls in Village Shahpur, Tehsil Bilaspur, District Yamuna Nagar (Haryana), with the prior approval of the All India Council of Technical Education (hereinafter referred to as the AICTE). The Petitioner is running these Institutes for imparting education in the above mentioned fields for the girls.

(3.) THE request of the Petitioner for integration of the existing institutions and for conversion of girls institution to co -education has been rejected, - -vide letter, dated 4th March, 2009, Annexure P -7. The grounds for rejection are as under: