SAMAJIK KALYAN SANSTHA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners have prayed for quashing the letter dated 23rd December, 2011 issued by All India Council for Technical Education (for short AICTE) (Annexure-13), whereby AICTE has withdrawn its approval granted in favour of K.K. College of Engineering and Management, Dhanbad. The respondents had appeared and taken time for filing counter affidavit.

(2.) A counter affidavit has been filed on behalf of Respondent Nos. 2 and 3, stating, inter alia, that there were some deficiencies to which the petitioners were allowed to remove. On further inspection, it was found that the deficiencies have been removed by the institution and report was sent to the concerned Approval Committee for grant of approval for the Session 2012-13 and for revoking the withdrawal of approval for the Session 2011-12. The Standing Appellate Committee, thereafter, inspected the institution on 3rd August, 2012 and endorsed the earlier report of the Expert Committee. In the light of the said report, the final decision has been taken by the Council on 22nd August, 2012 and, accordingly, approval to the college for Session 2011-12 has been granted ex-post facto and with further approval for the Session 2012-13.

(3.) In view of the said counter affidavit, learned counsel for the petitioners submitted that the petitioners have now no grievance. Learned counsel, however, submitted that on the said illegal withdrawal, the students were not being allowed to appear in the examination conducted by Binoba Bhave University.