Bombay High Court
Sir Shantilal Badjate Charitable ... vs All India Council For Technical ... on 14 June, 2017
Bench: V.A. Naik
1906WP1123.15-Judgment 1/3
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO. 1123 OF 2015
PETITIONERS :- 1) Sir Shantilal Badjate Charitable Trust,
through its Chief Executive Officer, Sanjeev
Agrawal, aged about 48 years, r/o. R.B.
Street Kaptee, Nagpur.
2) S. B. Jain Institute of Technology,
Management and Research, through its
Principal, Dr. Narendra Ganpatrao Bawane,
51 year, Behind Aasarambapu Ashram, Yerla
Village, Katol Road, Nagpur.
3) Wainganga Bahu-uddeshiya Vikas Sanstha,
Nagpur, Through its President Dr.
Bramhanand Bajirao Karanjekar, Aged about
60 years, r/o 10 Corporation Colony, Nagpur
33.
4) Wainganga College of Engineering and
Management, Dongargaon, Wardha Road,
Nagpur, through its Principal Dr. Manish
Shripatrao Bihade, aged about 39 years, r/o
Plot No.111, Omkar Nagar, Manewada, Ring
Road, Nagpur.
...VERSUS...
RESPONDENT :- 1} All India Council for Technical Education, 7 th
Floor, Chanderlok Building, Janpath, New
Delhi 1100011.
2} All India Council for Technical Education,
Western Regional Office through its
Regional Officer, Industrial Assurance
Building, 2nd Floor V.N. Road, Charchgate,
Mumbai 400020.
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1906WP1123.15-Judgment 2/3
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Mr. Abhay Sambre, counsel for the petitioners.
Mr.Ramaswami Sundaram, counsel h/f Mr. R. S. Sundaram,
counsel for the respondents.
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CORAM : SMT. VASANTI A NAIK &
ARUN D. UPADHYE
, JJ.
DATED : 19.06.2017
O R A L J U D G M E N T (Per Smt.Vasanti A Naik, J.)
By this writ petition, the petitioners seek a direction
against the All India Council for Technical Education to accept and
process the proposals of the petitioners for grant of permission to start
the additional courses of diploma in engineering (electronics
engineering and electrical engineering) from the academic year 2015-
16. The prayer seeking an interim direction against the All India
Council for Technical Education to accept and process the proposals of
the petitioners for permission to start the additional courses was also
made.
While issuing notice to the respondents on 02/03/2015,
we had directed the All India Council for Technical Education to accept
and process the proposals of the petitioners for starting the additional
courses from the academic session 2015-16 without insisting for the
condition of N.B.A. accreditation.
1906WP1123.15-Judgment 3/3
The learned counsel for the petitioners, states that in view
of the interim order, the All India Council for Technical Education must
have either granted permission to the college to start the courses or
refused the permission. It is stated that despite the efforts made by the
counsel asking the petitioners about further development, the
petitioners are not responding.
In the circumstances of the case, since the college must
have either received permission to start the additional courses or the
permission must have been refused, we dispose of the writ petition with
no order as to costs. Rule stands discharged.
JUDGE JUDGE
KHUNTE
