Aayush College Of Pharmacy vs Prof. Anil D. Sahasrabudhe 3 ... on 26 July, 2018

[Cites 1, Cited by 1]

Chattisgarh High Court

Aayush College Of Pharmacy vs Prof. Anil D. Sahasrabudhe 3 ... on 26 July, 2018

Bench: Sanjay K. Agrawal

                                        1

                                                                          NAFR

             HIGH COURT OF CHHATTISGARH, BILASPUR

                             CONT No. 628 of 2018

        Aayush College of Pharmacy (Owned and Managed by Gram Meduka
        Krishi Shikshan Samiti), Village - Meduka, P.O. Darri, District Bilaspur,
        Chhattisgarh, through its President Shri Ajay Jaiswal, S/o Shri
        Awadhram Jaiswal, aged about 40 years, R/o Village Meduka, Post
        Darri, Tahsil Pendra Road, District Bilaspur, Chhattisgarh
                                                                 ---- Petitioner

                                     Versus

     1. Prof. Anil D. Sahasrabudhe, Chairman, All India Council for Technical
        Education, Nelson Mandela Marg, Vasant Kunj, New Delhi - 110067

     2. Dr. C.S. Verma, Regional Officer, All India Council for Technical
        Education, Central Regional Office, Airport Bypass Road, Gandhi
        Nagar, Bhopal (M.P.) 462036                   ---- Respondents

For Petitioner : Mr. Kshitiz Sharma, Advocate. For Respondents : Mr. Sandeep Dubey, Advocate.

Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 26/07/18

1. Learned counsel for the parties would submit that the SLP(C) filed by the All India Council For Technical Education (AICTE) being SLP(C) No. 15925/2018 has been dismissed by the Hon'ble Supreme Court on 13.07.2018 and in the case of Shree Shree Vidya Sagar Ji Maharaj Education Trust and Another v. All India Council For Technical Education and Anr. , being Writ Petition (Civil) No. 532 of 2018, two weeks' time has been granted for counseling which states as under :-

" In this view of the matter, we allow the writ petition and direct 2 the AICTE to grant recognition with all consequential reliefs including the relief of counseling, for the year 2018-19, which should be done within a period of two weeks from today."

2. Accordingly, the contempt petition is also disposed of in terms of the aforesaid order passed in WP(C) No. 532 of 2018 as while dismissing the SLP, the Hon'ble Supreme Court has referred the order passed in Shree Shree Vidya Sagar Ji Maharaj Education Trust and Anr. (supra). The order be complied with accordingly. If the order is not complied with, the petitioner would be at liberty to proceed in accordance with law.

Certified copy today.

Sd/-

(Sanjay K. Agrawal) Judge Priyanka

Unlock Advanced Research with PRISMAI

Chattisgarh High Court