Punjab-Haryana High Court
Shri Ganpati Polytechnic College vs All India Council For Technical ... on 28 November, 2011
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT FOR THE STATES OF PUNJAB
AND HARYANA AT CHANDIGARH.
C.W.P. No. 21730 of 2010. [O&M]
Date of Decision: 28th November, 2011.
Shri Ganpati Polytechnic College
Petitioner through
Mr. Arjun Partap Atma Ram, Advocate
Versus
All India Council for Technical Education & Ors.
Respondents through
Mr.Amit Rao, Advocate.
Ms. Sudeepti Sharma, DAG, Punjab.
CORAM:
HON'BLE MR. JUSTICE SURYA KANT.
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
SURYA KANT, J. [ORAL] Counsel for the AICTE states that in view of the fact that the petitioner has applied for regularization of admissions granted in the academic Session 2010-11 vide an application dated 21.11.2011, appropriate orders regularizing those admissions shall be passed at the earliest and not later than two weeks from today.
Resultantly, the students of the petitioner Institute shall be allowed to appear in the regular examination commencing from 07.12.2011. However, to enable the students of the petitioner- College to appear in the examination commencing from 07.12.2011, the Punjab State Board of Technical Education is directed to declare their result before the commencement of the examination on 07.12.2011.
Counsel for the AICTE, however, has pointed out a letter dated 15.07.2011 received from the Commissioner, Technical Education and Industrial Training, Punjab, Chandigarh pointing out certain deficiencies in the infrastructure of the petitioner College and requesting AICTE to withdraw the approval already granted for the year 2011-12. Suffice it to observe that if the AICTE decides to take any action on the basis of the said letter, it may do so after issuing a show cause notice to the petitioner-Institute and in accordance with law.
With these clarificatory directions, the writ petition, in a way, is rendered infructuous and is disposed of accordingly.
Dasti.
November 28, 2011. ( SURYA KANT ) dinesh JUDGE