Global Trendset Edn. Society 2 Ors. vs Registrar, Jntu, Hyd. 5 Ors. on 12 June, 2018

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Telangana High Court

Global Trendset Edn. Society 2 Ors. vs Registrar, Jntu, Hyd. 5 Ors. on 12 June, 2018

Bench: V Ramasubramanian

     *IN THE HIGH COURT OF JUDICATURE AT HYDERABAD
  *FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA
                         PRADESH

            * HON'BLE SRI JUSTICE V.RAMASUBRAMANIAN
                               AND
                 HON'BLE SRI JUSTICE N. BALAYOGI

                   + WRIT PETITION No.22343 of 2017

%Date: 12-06-2018
#Between:
  1. Global Trendset Educational Society, Plot No.468, Prashanth Nagar,
     Vanasthalipuram, Hyderabad, rep. by its Secretary and Correspondent, Mr.
     R. Anup Chakravarthy.
  2. Sri Indu Institute of Engineering and Technology, Sheriguda Village,
     Ibrahimpatnam, Ranga Reddy District, rep. by its Secretary and
     Correspondent, Mr. R. Anup Chakravarthy.
  3. Mr. R. Anup Chakravarthy, S/o. R. Venkata Rao, Plot No.468, Prashanth
     Nagar, Vanasthalipuram, Hyderabad.
                                                                 ...Petitioners

                                       Vs.

  1. Jawaharlal Nehru Technological University Hyderabad, rep. by its
     Registrar, Kukatpally, Hyderabad.
  2. The State of Telangana, rep. by its Principal Secretary, Higher Education
     Department, Secretariat Buildings, Secretariat, Hyderabad.
  3. Telangana State Council for technical Education, Masab Tank, Hyderabad,
     rep. by its Member Secretary.
  4. The Convener (ICET)-2017, Telangana State Council for Higher Education
     Masab Tank, Hyderabad.
  5. The Convener (PGCET)-2017, Telangana State Council for Higher
     Education Masab Tank, Hyderabad.
  6. All India Council for Technical Education, New Delhi, Rep. by its Member
     Secretary.

                                                                 Respondents
  ! Counsel for the petitioners   : Mr. Sricharan Telaprolu

  ^ Counsel for respondent No. 1: Mr. A. Abhishek Reddy

  ^ Counsel for Respondent No.6: Mr. K. Ramakanth Reddy


<GIST:

> HEAD NOTE:

? Cases referred
                                             2
                                                                             VRS,J & NBY,J.
                                                                       W.P.No.22343 of 2017


            THE HON'BLE SRI JUSTICE V. RAMASUBRAMANIAN
                                 AND
                 THE HON'BLE SRI JUSTICE N. BALAYOGI

                      WRIT PETITION No.22343 of 2017


ORDER:

(Per VRS,J.) The petitioner has come up with the above writ petition seeking the following relief:

a) the JNTUH Affiliation Procedure and Regulations applicable from the academic year 2017-18 notified in December 2016 with reference to Regulation 3.25 read with regulation 5.4 providing for grant of affiliation for PG Programme(s) subject to grant of affiliation of the UG Programme in the concerned department and Annexure-III of the said Regulations prescribing guidelines for appointment of Adjunct faculty as illegal, unconstitutional, ultra vires and repugnant to the norms prescribed by the 5th respondents under All India Council for Technical Education Act, 1987 and the regulations made there under;

b) the inaction of the 1st respondent in concluding the process of affiliation to the 2nd petitioner institution in respect of Post Graduate MBA Course for the academic year 2017-18 pursuant to the application dt.08.03.2017 while issuing the impugned notice dt.15.05.2017 in proposing to place the petitioner college under No Admissions Status for Post Graduate courses as illegal arbitrary without jurisdiction and ultra vires the JNTU Affiliation Procedure Regulations 201718 and in violative of Article 14 and 191g of the Constitution of India and consequently set aside the show cause notice dt.15052017 and direct the respondent University to process the application of the petitioner institution for grant of affiliation to Post Graduate MBA course for the academic year 20172018 submitted online on 17032017 in accordance with the Affiliation Procedure and Regulations 201718 and conclude the process before the commencement of counselling duly granting opportunity to the petitioner institution for complying the deficiencies and grant affiliation to the Post Graduate MBA course for the intake as approved by the 5th respondent duly considering the reply submitted on 19.05.2017 submitted by the petitioner institution to the show cause notice and to allow the 2nd petitioner to make admissions for Post Graduate MBA course

2. Heard Mr. Sricharan Teaprolu, learned counsel for the petitioners Mr. A. Abhishek Reddy, learned Standing Counsel for the University and Mr. R. Ramakanth Reddy, learned Standing Counsel for AICTE.

3. The writ petition relates to affiliation for the academic year 2017-18. The petitioners came up with a challenge to the regulations and the refusal of the university to grant affiliation for certain courses. 3

VRS,J & NBY,J.

W.P.No.22343 of 2017

4. This Court has not passed any interim order. The academic year is now over. Therefore, nothing survives for adjudication in the writ petition. Hence, the writ petition is closed leaving it open to the petitioners to raise all issues, if such issues arise, in the next academic year.

__________________________ JUSTICE V. RAMASUBRAMANIAN __________________ JUSTICE N. BALAYOGI 12th June, 2018 Js.

VRS,J & NBY,J.

W.P.No.22343 of 2017

THE HON'BLE SRI JUSTICE V. RAMASUBRAMANIAN AND THE HON'BLE SRI JUSTICE N. BALAYOGI WRIT PETITION No.22343 of 2017 (Per VRS,J) 12th June, 2018 Js.

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