Himachal Pradesh High Court
Sunder Nagar Integrated Rural ... vs All India Council Of Technical ... on 12 October, 2017
Bench: Sanjay Karol, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No. 849 of 2017 Decided on: October 12, 2017
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Sunder Nagar Integrated Rural Development Association NAULKHA and another ................Petitioners Versus All India Council of Technical Education and others .Respondents
------------------------------------------------------------------------------------- Coram Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice Hon'ble Mr. Justice Sandeep Sharma, Judge Whether approved for reporting?
------------------------------------------------------------------------------------- For the petitioners : Mr. Arjun Lal, Advocate.
For the respondents : Mr. Vijay Arora, Advocate, for respondents No.1 and 2.
Mr. Shrawan Dogra, Advocate General with Mr. Anup Rattan, Additional Advocate General and Mr. J.K. Verma and Mr. Kush Sharma, Deputy Advocates General, for respondent No.3.
------------------------------------------------------------------------------------- Sanjay Karol, Acting Chief Justice (oral):
Petitioner approached this Court assailing order dated 10.4.2017, passed by the All India Council of Technical Education (in short, 'AICTE'), whereby petitioners' application for extension of approval for academic session 2017-18 for undertaking courses in the subject of Civil Engineering was declined.
2. Notice in the petition was issued on 29.4.2017, whereafter, premises of petitioners' institution were inspected by various Committees. Last such inspection took place by the Committee headed by a retired Judge of Punjab and Haryana High Court, duly constituted by the AICTE.
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1Whether the reporters of the local papers may be allowed to see the judgment? .
::: Downloaded on - 10/11/2017 11:40:29 :::HCHP 23. Today, Mr. Vijay Arora, learned Advocate, has placed on record report of inspection carried out on 25.9.2017. Noticeably, the Committee found only four deficiencies, out of which, deficiency .
pertaining to inadequate faculty in many branches like computer, civil and electrical engineering etc. only is worth taking note of. Mr. Arjun Lal, learned Advocate, points out that said deficiency is frivolous inasmuch as that no student is undertaking course in the branch of Information Technology. In any event, steps are being taken for having adequate teaching faculty even in these branches and needful shall be positively done within a period of two weeks from today.
4. We dispose of the present petition with the following directions;
(a) within two weeks from today, petitioners shall ensure that adequate faculty is made available with the petitioner-institution;
(b) immediately thereafter, respondent-AICTE shall issue letter of approval for academic session 2017-18, and;
(c) with the fulfillment of all the requirements, respondent No.3 shall take all consequential resultant action of registration and conducting examinations of the students.
Copy dasti.
(Sanjay Karol) Acting Chief Justice (Sandeep Sharma) Judge October 12, 2017 (vikrant) ::: Downloaded on - 10/11/2017 11:40:29 :::HCHP