Supreme Court - Daily Orders
Parshvanath Charitable Trust vs All India Council For Technical ... on 20 July, 2018
Bench: S.A. Bobde, L. Nageswara Rao
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
INTERLOCUTORY APPLICATION NO. 82877 OF 2018
(Application for impleadment)
AND
INTERLOCUTORY APPLICATION NO. 82880 OF 2018
(Application for direction)
AND
INTERLOCUTORY APPLICATION NO. 82879 OF 2018
(Application for direction)
IN
MISCELLANEOUS APPLICATION NO. 1610 OF 2018
IN
CIVIL APPEAL NO.9048 OF 2012
PARSHVANATH CHARITABLE TRUST Petitioner(s)
VERSUS
ALL INDIA COUNCIL FOR TECHNICAL EDUCATION Respondent(s)
WITH
INTERLOCUTORY APPLICATION NO. 87147 OF 2018
(Application for Impleadment)
AND
INTERLOCUTORY APPLICATION NO. 87150 OF 2018
(Application for direction)
IN
MISCELLANEOUS APPLICATION NO. 1751 OF 2018
Signature Not Verified
Digitally signed by
BALA PARVATHI
Date: 2018.07.25
IN
10:07:19 IST
Reason:
CIVIL APPEAL NO.9048 OF 2012
2
O R D E R
MISCELLANEOUS APPLICATION NO. 1610 OF 2018 in CIVIL APPEAL NO.9048 OF 2012 I.A. NO. 82880 OF 2018 :
The Architecture Colleges Management Association has filed this Interlocutory Application seeking a direction to the Admission Supervisory Committee to conduct an aptitude test for admission to the 1st year B-Arch course for the year 2018 to fill up the vacant seats in the State of Kerala.
Reliance is placed on a clarification issued by the Council of Architecture on June 15, 2017 according to which competent authorities of Central/ State Government are also empowered to conduct a designed aptitude test in Architecture.
Students who pass in such test shall be eligible for admission, subject to fulfilment of eligibility criteria prescribed by the Council. We are informed by the learned counsel for the Applicant that there are 301 vacancies which can be filled up by the Admission Supervisory Committee by conducting an aptitude test. The learned counsel for the Committee has no objection to conduct a test for admission to the 1st year B.Arch for the year 2018- 2019. We make it clear that we are not concerned with the 3 test already conducted by the Council of Architecture in this I.A..
The learned counsel for the Council of Architecture fairly submits that the deadline prescribed for admissions to engineering colleges will not be applicable to the architecture course.
We, accordingly, allow the I.A. and give liberty to the Admission Supervisory Committee, Kerala to conduct an aptitude test for the existing unfilled seats of 1 st year B.Arch for the academic session 2018-2019 by 12.08.2018.
M.A. accordingly, stands disposed of. I.A. Nos. 89576, 82877 of 2018 (For Intervention/ Impleadment) Applications for impleadment is allowed. MISCELLANEOUS APPLICATION NO.1751 OF 2018 IN C.A. NO.9048 OF 2012 I.A. NO.87150/2018:
This application is filed by the Secretary, Tamil Nadu Engineering College, Annamalai University to extend the last date of Counselling for Engineering from 15.08.2018 to 31st August, 2018 for the academic year 2018-2019. The reason for the applicant not being able to complete the admission before the last date is due to the pendency of writ petitions pertaining to admission to medical colleges in the High Court of Madras.4
Mr. V. Giri, Ld. Senior Counsel appearing for the applicant, submits that the practice followed is that admissions for Engineering Colleges are conducted after completion of admissions to medical colleges as that would facilitate students who are eligible for both medical and engineering courses to opt for a course of their choice. We have heard the learned counsel for the AICTE who fairly submits that in the facts and circumstances of the case, the last date can be extended till 31.08.2018 for admission to Engineering Colleges for the academic year 2018-2019.
I.A. is accordingly, allowed. I.A. No. 87147 of 2018 :
(For Intervention/ Impleadment) In view of the above, M.A. and all other pending applications stand disposed of.
....................J (S.A. BOBDE) ....................J (L. NAGESWARA RAO) NEW DELHI;
20th JULY, 2018
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ITEM NO.46 COURT NO.6 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
M.A.No.1610/2018 in C.A. No(s).9048/2012 (Arising out of impugned final judgment and order dated 13-12-2012 in C.A. No. No. 9048/2012 passed by the Supreme Court Of India) PARSHVANATH CHARITABLE TRUST Petitioner(s) VERSUS ALL INDIA COUNCIL FOR TECHNICAL EDUCATION Respondent(s) (with I.A.Nos.82880/2018, I.A. 89576/2018 AND 82877/2018) WITH M.A.No.1751/2018 in C.A. No(s).9048/2012 (With I.A.No.87147/2018, I.A No.87150/2018) Date : 20-07-2018 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE L. NAGESWARA RAO For Petitioner(s) Mr. Roy Abraham,Adv.
Mr. Vimlesh Kumar,Adv.
Mr. Raji Joseph, AOR Mr. Anil Soni,Adv.
Mr. Harish Pandey, AOR Mr. Varsha Rana,Adv.
Mr. Jatin Zaveri, AOR Mr. M. P. Devanath, AOR Mr. G. Prakash, AOR Mr. Rituraj Biswas,Adv.
Mr. Chandan Kumar,Adv.
Mr. Rituraj Choudhary,Adv.
For Respondent(s) Mr. V.Giri,Sr.Adv.
Ms. Maitreyee Mishra,Adv.
Mr. K.V.Vijayakumar, AOR Mr. Kunal Vajani,Adv.6
Mr. Divyakant Lahoti,Adv.
Mr. Siddharth Kochhar,Adv.
Ms. Amrita Grover,Adv.
Mr. Parikshit Ahuja,Adv.
Mr. C. K. Sasi, AOR Mr. Nayanthara Roy,Adv.
Mr. Manu Krishnan G.,Adv.
UPON hearing the counsel the Court made the following O R D E R M.A and all other pending applications stand disposed of in terms of the signed order. (B.Parvathi) (Indu Kumari Pokhriyal) Court Master Assistant Registrar (Signed order is placed on the file)