Supreme Court - Daily Orders
Parshavanath Charitable Trust vs All India Council For Technical ... on 14 August, 2018
Bench: S.A. Bobde, L. Nageswara Rao
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
MISCELLANEOUS APPLICATION NO.2172 of 2018
IN/AND
IA NO.110945/2018, IA NO.109956/2018,
IA NO.109030/2018, IA NO.109976/2018,
IA NO.109051/2018, IA NO.109953/2018,
IA NO.109021 /2018, IA NO.109970/2018,
IA No.109024/18, IA No.109972/2018,
IA NO.109955/2018, IA NO.109028/2018,
IA NO.109975/2018
IN
CIVIL APPEAL NO.9048 OF 2012
PARSHAVANATH CHARITABLE TRUST
AND ORS. APPELLANT(S)
VERSUS
ALL INDIA COUNCIL FOR TECHNICAL
EDUCATION AND ORS. RESPONDENT(S)
ORDER
I.A. No.110945 OF 2018 Due to delay in finalization of the results of the supplementary examinations conducted for the qualifying Signature Not Verified test i.e. 12th Class, the State of Maharashtra has filed the instant application for extension of the last date for Digitally signed by SANJAY KUMAR Date: 2018.08.16 14:07:22 IST Reason: admissions for BE/B.Tech and other courses from 15.8.2018 to 31.08.2018.
2In the facts and circumstances of the case, we consider it appropriate to extend the time as requested for by the State of Maharashtra. The State Common Entrance Test (CET) Cell, Maharashtra, is directed to complete the admission for BE/B.Tech, B. Pharmacy/Pharmacy D., B. Architecture, B. Hotel Management and Catering Technology, before 31.08.2018.
Accordingly, I. A. disposed off.
I.A. No.109956/2018, IA. No.109030/2018, IA No.109976/2018, IA No.109951/2018, IA No.109953/2018, IA No.109021/2018, IA No.109970/2018, IA No.109024/2018, IA No.109972/2018, IA No.109955/2018, IA No.109028/2018, IA No.109975/2018 IN CIVIL APPEAL NO.9048 OF 2012 Heard.
Permission to file impleadment applications is granted.
Applications for impleadment are allowed. By an order dated 31.07.2018, this Court dismissed the applications filed for impleadment and for directions seeking extension of time for affiliation from Dr.A.P.J. Abdul Kalam Technical University, Lucknow, Uttar Pradesh. On that day, we were informed that the applicants did not make an application for grant of affiliation and hence, 3 there was no occasion for granting them any extension.
Mr. Raju Ramachandran, learned Senior Counsel appearing for the applicants, submits that applications were in fact, submitted to the aforesaid University for grant of affiliation.
The applicants have also been granted recognition by the All India Council for Technical Education (AICTE) and Pharmacy Council of India (PCI) for admissions with enhanced intake of 90 students in Shivdan Singh Institute of Technology & Management and 100 students each in Saroj Institute of Technology & Management and Krishnarpit Institute of Technology & Management Educational Society and Krishnarpit Institute of Pharmacy for the academic year 2018-19.
Mr. Amitesh Kumar, learned counsel appearing for the respondent – Dr.A.P.J. Abdul Kalam Technical University, fairly submits that the University does not have any objection to consider the applications of these applicants-institutes for affiliation provided they have been recognized by both the All India Council for Technical Education (AICTE) and the Pharmacy Council of India (PCI). 4
Learned counsel appearing for the AICTE and the PCI also have no objection for extension of time for considering the applications for affiliation.
As requested by the learned counsel for the University, we grant one week’s time for considering the applications for applications of the applicants. Admissions shall be completed within one week thereafter.
The last date for admission of students to the applicants institutes is extended from 15.08.2018 to 28.08.2018.
In view of the above, the applications for directions are disposed of.
M.A. No.2172 of 2018 stands disposed of.
..............................J [S. A. BOBDE] ...............................J [L. NAGESWARA RAO] New Delhi;
August 14, 2018.
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ITEM NO.11 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.2172 of 2018 in C.A. No.9048 of 2012 PARSHAVANATH CHARITABLE TRUST & ORS. Petitioner(s) VERSUS ALL INDIA COUNCIL FOR TECHNICAL EDUCATION & ORS. Respondent(s) (FOR ADMISSION and IA No.110945/2018-EXTENSION OF TIME and IA No.109956/2018-EXEMPTION FROM FILING O.T. and IA No.109030/2018- EXEMPTION FROM FILING O.T. and IA No.109976/2018-EXEMPTION FROM FILING O.T. and IA No.109951/2018-INTERVENTION/IMPLEADMENT and IA No.109953/2018-INTERVENTION/IMPLEADMENT and IA No.109021/2018- INTERVENTION/IMPLEADMENT and IA No.109970/2018-INTERVENTION/ IMPLEADMENT and IA No.109024/2018-INTERVENTION/IMPLEADMENT and IA No.109972/2018-INTERVENTION/IMPLEADMENT and IA No.109955/2018- CLARIFICATION/DIRECTION and IA No.109028/2018-CLARIFICATION/ DIRECTION and IA No.109975/2018-CLARIFICATION/DIRECTION) Date : 14-08-2018 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE L. NAGESWARA RAO Counsel for the parties Mr. Raju Ramchandran, Sr. Adv.
Mr. Rituraj Biswas, Adv.
Mr. Rituraj Choudhary, Adv.
Ms. Sujaya Bardhan, Adv.
Mr. Rituraj Biswas, AOR
Mr. Chandan Kumar, Adv.
Mr. Nishant R. Katneshwarkar, Adv. Ms. Deepa M. Kulkarni, Adv.
Ms. Suvarna Gami, Adv.
Mr. Amitesh Kumar, Adv.
Mr. Mritunjay Kumar Sinha, AOR Mr. Anil Soni, Adv.
Mr. Harish Pandey, Adv.6
UPON hearing the counsel the Court made the following O R D E R IA No.110945/2018 The instant application is disposed off in terms of the signed order.
I.A. No.109956/2018, IA. No.109030/2018, IA No.109976/2018, IA No.109951/2018, IA No.109953/2018, IA No.109021/2018, IA No.109970/2018, IA No.109024/2018, IA No.109972/2018, IA No.109955/2018, IA No.109028/2018, IA No.109975/2018 IN CIVIL APPEAL NO.9048 OF 2012 Permission to file impleadment applications is granted.
Applications for impleadment are allowed.
The applications for directions are disposed of in terms of the signed order.
M.A. No.2172 of 2018 stands disposed of.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed Order is placed on the file)