Andhra Pradesh High Court - Amravati
Islamic Educational And Cultural ... vs The State Of Ap on 26 June, 2025
IN THE HIGH COURT OF ANDHRA PRADESH::AMARAVATI
(Special Original Jurisdiction)
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TUESDAY, THE TWENTY SIXTH DAY OF JUNE fae ffi V - A **
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TWO THOUSAND AND TWENTY FIVE PL
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PRESENT
THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
WRIT PETITION NO:14826 OF 2025
Between:
1. Islamic Educational & Cultural Society, Markapur, Prakasam District-
523316, Represented by its Secretary Shaik Mahammad Rafi.
2. A1 Global Institute of Engineering & Technology, Markapur, Prakasam
District-523316, Represented by its Secretary & Correspondent Shaik
Mahammad Rafi.
3.Shaik Mahammad Rafi S/o. Shaik Baban Saheb, Aged 46 years, Occ:
Educationalist, Resident of Bhupati Palle, Markapur Mandal, Prakasam
District.
...PETITIONERS
AND
1. State of Andhra Pradesh Technical Education Department, Secretariat
Buildings, Velagapudi, Amaravathi, Guntur District - 522001 Rep. by its
Principal Secretary.
2. The Director of Technical Education, State of Andhra Pradesh,
K.K.Garudadri Towers, Mangalagiri, Guntur District.
3. State Board of Technical Education and Training Andhra Pradesh (SBTET-
AP) K.K.Garudadri Towers, Mangalagiri, Guntur District represented by its
Secretary.
4. CONVENOR & DTE - APPOLYCET-2025 Admissions K.K.Garudadri
Towers, Mangalagiri, Guntur District.
...Respondents
Petition under Article 226 of the Constitution of India praying that in
the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue a Writ or order or direction more particularly a Writ of
Mandamus declaring the inaction of the Respondents 1 and 2 in granting
permission / No Objection as well as the Respondent No 3 in granting
Affiliation to the 2"^^ Petitioner Institution for the two new courses of
Polytechnic Diploma in Artificial Intelligence Machine Learning (60 seats) and
Computer Engineering (60 seats) as approved by All India Council for
Technical Education AlCTE vide Extension of Approval dt 05 042025 from the
academic year 202526 being illegal arbitrary and in violation of Article 14 and
301 of the Constitution of India and consequently direct the 1ST and
Respondents to issue the permission 7 No Objection and the 3 Respondent
RD
to grant affiliation for the new Polytechnic Diploma in Al ML60 seats and
Computer Engineering (60 seats) as approved by All India Council for
Technical Education AlCTE for the 2^^ Petitioner institution from the academic
year 202526 and pass
lA NO: 1 OF 2024
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may be
pleased to direct the 4th Respondent to include 70% of the approved
intake of the 2nd Petitioner Institution for the two new diploma course i.e..
Computer Engineering (60 seats) in the ongoing APPOLYCET-2025
Admissions counseling for making admissions for the academic year 2025-
26, as approved by AlCTE vide Extension of Approval dt.05-04-2025 as
well as to permit the 2nd petitioner institution to make admissions for the
remaining 30% of the approved intake and pass such other order or orders
as this Hon'ble Court deem fit and proper in the circumstances of the case.
Counsel for the Petitioner(s): SRI CHARN TELAPROLU
Counsel for the Respondents No.1 to 3 : GP FOR EDUCATION
Counsel for the Respondent No.4
The Court made the following: ORDER
APHC010298982025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3329]
(Special Original Jurisdiction)
THURSDAY ,THE TWENTY SIXTH DAY OF JUNE
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
WRIT PETITION NO: 14826/2025
Between:
Islamic Educational and Cultural Society and others ...PETITIONER(S)
AND
The State of AP and others ...RESPONDENT{S)
Counsel for the Petitioner(S):
1.SRICHARAN TELAPROLU
Counsel for the Respondent(S):
1.GP FOR TECHNICAL EDUCATION
The Court made the following:
2
THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
WRIT PETITION NO: 14826/2025
ORDER:
This Writ Petition is filed under Article 226 of the Constitution of India seeking the following relief:
" pleased to issue a Writ or order or direction more particularly a Writ of Mandamus declaring the inaction of the Respondents 1 and 2 in granting permission / No-Objection as well as nd the Respondent No.3 in granting Affiliation to the 2 Petitioner Institution for the two new courses of Polytechnic Diploma in Artificial Intelligence Machine Learning (60 seats) and Computer Engineering (60 seats) as approved by All India Council for Technical Education (AlCTE) vide Extension of Approval dated 05-04-2025 from the academic year 2025-26 being illegal, arbitrary and in violation of Article 14 and 30(1) of the Constitution of India and consequently direct the and 2"^^ Respondents to issue the permission / No Objection and the Respondent to grant affiliation for the new Polytechnic Diploma in Al & ML(60 seats) and Computer Engineering (60 seats) as approved by All India Council for Technical Education (AlCTE) for the Petitioner institution from the academic year 2025-
26 and pass "
2. Heard the learned counsel for the petitioner and the learned Assistant Government Pleader appearing for the respondents.
3. The claim of the petitioners is that the petitioner No.1 is the educational society registered under A.P. Societies Registration Act, 1860 vide 3 Registration No.85 of 1998. The 1"' petitioner society has established 2 petitioner institution for imparting various technical courses/programs including polytechnic diploma courses. While so, with an intent to start two new diploma course i.e., Diploma in Artificial Intelligence and Machine Learning (60 seats) and Computer Engineering (60 seats) from the academic year 2025-26, applied to 2""^ respondent seeking NOC on 30.01.2025, duly enclosing the demand draft for Rs.40,000/- towards inspection fee, pursuant to the approval granted for these two additional courses by the All India Council for Technical Education.
3. It is further submitted that even though the competent authority i.e., AlCTE, granted approval for imparting two additional courses at the petitioner's institution, but, for one reason or the other, the petitioner's institution was not included for counseling even for existing courses for online counseling, which has already began on 25.06.2025 to 30.06.2025. Hence, the writ petition.
4. On the other hand, learned Government Pleader for the respondents has furnished a copy of Memo bearing No.2774070 /TE/2025, dated 26.06.2025, wherein, the relevant portion is extracted hereunder':
"2. The Director of Technical Education, A.P, Mangalagiri in the reference 2!^^ cited above, has submitted the inspection report along with recommendations on 4 at feasibility for introduction of New Diploma level Courses A1 Global Institute of Engineering & Technology, Markapur, Prakasam District (code:618) for the A.Y. 2025-26 and requested the Government for issuing No Objection Certificate (NOC) to A1 Global Institute of Engineering & Technology, Markapur, Prakasam District (code:618) and the details are show In below table:
Recommended SI. No. Name of the Diploma Number of\ Total number of intake level Program sanctioned seats for seats applied for the A.Y 2024-2025 increase/reduction (Existing) for the A.Y 2025-
2026 (Requested)
60 60
NEW
1 Diploma in Artificial
Intelligence and
Machine Learning
60 60
NEW
2 Diploma in
COMPUTER
ENGINEERING
3. Government after careful examination of the matter, hereby accord permission to the Director of Technicai Education, Andhra Pradesh, Mangalagiri, for issue of No of Objection Certificate (NOC) to A1 Global Institute Engineering & Technology, Markapur, Prakasam District for the (code:618) for introduction of New Diploma level Courses A.Y. 2025-26."
5. Having regard to the submissions of the learned counsel for the petitioner, the learned Government Pleader for the respondents and on perusal of the material available on record, this Court is of the considered view \ that the present Writ Petition can be disposed of. at the admission stage as under:
5Pursuant to the approval to the petitioners institution regarding two additional courses as mentioned above by the AlCTE, the respondent has to issue NOC. After such issuance of NOC, the 2'''' respondent shall process the same for including the petitioners institution for counseling on par with the other institutions for the academic year 2025-26 by including the new courses as approved by the AlCTE dated 05.04.2025. Therefore, in compliance of the same, the 1®* respondent today i.e. 26.6.2025, issued a memo where under 'NOC' was granted and 2"^^ respondent was specifically directed to issue the same for starting new courses. In view of the Memo dated 26.06.2025, the 2'''' respondent is hereby directed to complete the entire exercise and grant NOC and also include the petitioners institution and also new additional courses approved by AlCTE in the ongoing web counseling for the academic year 2025-26 within no time i.e. in one (01) day.
6. Accordingly, the Writ Petition is disposed of. There shall be no order as to costs.
Consequently, Miscellaneous Petitions, if any, pending in the Writ Petition shall stand closed.
Sd/- K SRINIVASA RAJU
ASSISTANT REGISTRAR
//TRUE COPY//
To,
SECT-hfr6 FFICER
1. The Principal Secretary State of Andhra Pradesh Technical Education Department, Secretariat Buildings, Velagapudi, Amaravathi, Guntur District - 522001
2. The Director of Technical Education, State of Andhra Pradesh, K.K.Garudadri Towers, Mangalagiri, Guntur District.
3. The Secretary, State Board of Technical Education and Training Andhra Pradesh (SBTET-AP) K.K.Garudadri Towers, Mangalagiri, Guntur District The Convenor & DTE APPOLYCET-2025 Admissions K.K.Garudadri Towers, MangaJagiri, Guntur District.
4. One CC to Sri Sricharan Telaprolu, Advocate [OPUC]
5. Two CCs to GP for Education, High Court of Andhra Pradesh [OUT]
6. Three CD Copies MBT € HIGH COURT 1 DATED:26/06/2025 ORDER WP.No.14826of2025
-S 5 3 0 JUN 2fl?5 m s.
^^SSPATCW^S^^ DISPOSING OF THE WRIT PETITION WITHOUT COSTS