Calcutta High Court (Appellete Side)
Training College Owners Welfare Assn. & ... vs Union Of India & Ors on 31 July, 2017
Author: Arijit Banerjee
Bench: Arijit Banerjee
1
228 31.07. A.S.T. 214 Of 2017
(DC) 2017
Kalyani University Self Finance Teachers'
Training College Owners Welfare Assn. & Anr.
Versus
Union of India & Ors.
Mr. Biswaroop Bhattacharya
Ms. Roshni Ghosh
Mr. Golam Mohiuddin.... For the petitioners.
Mr. Sagarmoy Ghosh.. for respondent No. 2
Mr. Amitava Choudhury Ms. M. Choudhury Mr. R. Roy... for University Heard Mr. Bhattacharya, learned Advocate for the petitioner and Mr. S. Ghosh for the NCTE. The members of the petitioner Association have the requisite accreditation with National Assessment and Accreditation Council (NAAC). The immediate grievance of the petitioner is that NAAC has been replaced by the respondent No. 3 (Quality Council of India) as the Accreditation Agency. Apparently, the new Accreditation Agency is imposing certain conditions on the institute which are members of the petitioner Association and also certain financial burden. These are sought to be challenged by the members of the petitioner Association.
This writ petition can be finally decided only 2 after exchange affidavits.
Let affidavit-in-opposition be filed within four weeks from date. Reply thereto, if any, be filed within two weeks thereafter.
List the matter under the heading "Hearing" six weeks hence before the appropriate Court.
As an interim measure, the respondents shall not take any adverse steps against the petitioners or the institutes which are members of the petitioner Association.
( Arijit Banerjee, J. )