Supreme Court - Daily Orders
Mukul Kumar Sharma vs All India Council For Technical ... on 30 July, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (C) NO. 382 OF 2018
MUKUL KUMAR SHARMA & ORS. Petitioner(s)
VERSUS
ALL INDIA COUNCIL FOR TECHNICAL EDUCATION & ORS. Respondent(s)
O R D E R
Heard the learned Senior Counsel/Counsel for the parties.
The present case involves Indira Gandhi National Open University (IGNOU) established under an Act of Parliament. We are concerned, in the present case, with the B.Tech Degree/Diploma course of study.
In a similar case decided on 10.04.2018, namely, Jawaharlal Nehru Technological University vs. The Chairman and Managing Director, Transmission Corporation of Telangana Ltd. & Ors. (Civil Appeal Nos. 3697 3698/2018), we had made it clear that given the fact that Signature Not Verified the appellantUniversity in that case had been set up by Digitally signed by R NATARAJAN Date: 2018.08.02 15:57:50 IST Reason: a State Statute, it is enough that AICTE norms should be followed while granting the B.Tech Degree/Diploma. 2 We follow this order and state that even in the present case, AICTE norms will be adhered to strictly by the institution in question but that AICTE approval for the said course is not necessary.
The Writ Petition is disposed of accordingly.
.......................... J.
(ROHINTON FALI NARIMAN) ..........................
(INDU MALHOTRA) New Delhi;
July 30, 2018.
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ITEM NO.56 COURT NO.9 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 382/2018
MUKUL KUMAR SHARMA & ORS. Petitioner(s)
VERSUS
ALL INDIA COUNCIL FOR TECHNICAL EDUCATION & ORS. Respondent(s)
Date : 30-07-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MS. JUSTICE INDU MALHOTRA For Petitioner(s) Ms. Meenakshi Arora, Sr. Adv.
Mr. D. Abhinav Rao, AOR Ms. Bhabna Das, Adv.
For Respondent(s) Mr. Apoorv Kurup, AOR Mr. A.C. Boxipatro, Adv.
Mr. Anil Soni, Adv.
Mr. Harish Pandey, AOR Varsha Rana, Adv.
UPON hearing the counsel the Court made the following O R D E R The Writ Petition is disposed of in terms of the signed order.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file)