The Shriram Gram Vikas Shikshan ... vs All India Council For Technical ...
2017 Latest Caselaw 3181 Bom

 1906WP1174.15-Judgment                                                                         1/3



              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        NAGPUR BENCH, NAGPUR.


                      WRIT PETITION NO. 1174   OF    2015



 PETITIONER :-                        The Shriram Gram Vikas Shikshan Sanstha,
                                      42, Ganga Building, Hill Road, Ravi Nagar,
                                      Nagpur, through its Secretary, Mr. Prasanna
                                      Baburaoji   Tidke,   aged   about   44   years,   r/o
                                      38/B, Khosla Apartment, Hindustan Colony,
                                      Amravati 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. 



 ---------------------------------------------------------------------------------------------------
                   Mr. Abhay Sambre, counsel for the petitioners.
         Mr.Ramaswami Sundaram, counsel h/f Mr. R. S. Sundaram, 
                               counsel for the respondents.
 ---------------------------------------------------------------------------------------------------



                                        CORAM : SMT. VASANTI    A    NAIK & 
                                                    ARUN  D. UPADHYE
                                                                     ,   JJ.

DATED : 19.06.2017

1906WP1174.15-Judgment 2/3

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 04/03/2015,

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.

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

1906WP1174.15-Judgment 3/3

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