Wainganga Bahuudeshiya Vikas ... vs All India Council For Technical ...
2017 Latest Caselaw 3334 Bom

 1906WP1122.15-Judgment                                                                         1/3


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

                      WRIT PETITION NO. 1122   OF    2015


 PETITIONERS :-                 1) Wainganga   Bahuudeshiya   Vikas   Sanstha,
                                   Nagpur,   through   its   President,   Dr.
                                   Brahmanand   Bajirao   Karanjekar,   aged   60
                                   years,   Office   at   10,   Corporation   Colony,
                                   North Ambazari Road, Nagpur. 

                                2) Wainganga Polytechnic, through its Principal
                                   Shri   Rajesh   Ingole,   aged   38   years,   Nagzira
                                   Road, Sakoli, Dist. Bhandara. 

                                         ...VERSUS... 

 RESPONDENTS :-                  1) All   India   Council   for   Technical   Education,
                                    through   its   Member   Secretary,   7 th  Floor,
                                    Chandralok Building, Janpath, New Delhi.
                                 2) All   India   Council   for   Technical   Education,
                                    (Western Regional Office) through Regional
                                    Officer,   Office   at   New   Indl.   Assurance
                                    Building,   Nariman   Road,   Opp.   Charchgate
                                    Station, Mumbai. 
                                 3) State of Maharashtra, through its Secretary,
                                    Department   of   Higher   and   Technical
                                    Education, Mantralaya, Mumbai-400032. 

                                 4) The   Director,   Directorate   of   Technical
                                    Education,   State   of   Maharashtra,   3,
                                    Mahapalika Marg, Fort, Mumbai. 

                                 5) The   Joint   Director   of   Technical   Education,
                                    Regional   Office,   State   of   Maharashtra,
                                    Sadar, Nagpur. 

 ---------------------------------------------------------------------------------------------------
                    Mr. B.G.Kulkarni, counsel for the petitioners.
          Mr. R.S.Sundaram, counsel for the respondent Nos.1 and 2.
 Mr.K.L.Dharmadhikari, Asstt.Govt.Pleader for the respondent Nos.3 to 5
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  1906WP1122.15-Judgment                                                                2/3


                                    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.

The learned counsel for the petitioners, states that in view

of the interim order, the All India Council for Technical Education must

1906WP1122.15-Judgment 3/3

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