Punjab-Haryana High Court
Akal Group Of Technical And Management ... vs All India Council For Technical ... on 1 June, 2012
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
CWP No. 11434 of 2012 -1-
IN THE PUNJAB AND HARYANA HIGH COURT AT
CHANDIGARH
CWP No. 11434 of 2012
Date of Decision: 01.06.2012
Akal Group of Technical and Management Institution Village Mastuana
District Sangrur, Punjab
......... Petitioner
Versus
All India Council for Technical Education & others
............ Respondents
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CORAM : HON'BLE MR. JUSTICE RAJIV NARAIN RAINA
Present: Mr. Manjit Singh, Advocate
for the petitioner.
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1. To be referred to the reporters or not?
2. Whether the judgment should be reported in the digest.
RAJIV NARAIN RAINA, J.
1. Learned counsel for the petitioner contends that despite recommendations by the Regional Office of AICTE no action has been taken to finalize the case of the petitioner for approval to run Master of Business Administration and Master of Computer Application courses. Two sessions have gone by. In case the situation continues it would cause serious prejudice to the petitioner since it deposited Rs. 30,00,000/- for each course with the AICTE in the year 2010 to process its case for approval.
2. Learned counsel for the petitioner submits that academic session 2012-13 would commence from July, 2012. He prays that a direction be issued to respondents No.1 & 2 to consider and decide the petitioner's case for approval within some specified period. CWP No. 11434 of 2012 -2-
3. In view of the nature of the request, there would be no necessity to call for written statement from the respondents and it would suffice to issue direction to respondents No.1 & 2 to consider and decide the petitioner's case for approval within 30 days from the date of receipt of certified copy of this order.
4. Petition stands disposed of in the above terms.
5. Order dasti.
01.06.2012 (RAJIV NARAIN RAINA) 'sp' JUDGE