GRAMAUDYOGIK SHIKSHAN MANDAL AURANGABAD Vs. MARATHWADA UNIVERSITY AURANGABAD

JUDGEMENT

(1.) This petition is filed by Gramaudyogik Shikshan Mandal, Aurangabad, and Marathwada Institute of Technology, Aurangabad. The Gramaudyogik Shikshan Mandal is registered under the Societies Registration Act on 27-1-1976. It is also registered under the Public Trust Act on 13th of March, 1976. The object of the Mandal is to provide educational facilities, with a view to impart technical education. The Marathwada Institute of Technology, Aurangabad, is conducted by the petitioner No. 1. The institute is conducting engineering courses and is affiliated to the Marathwada University.

(2.) In this writ petition Civil Application No. 533/1987 is filed by five students who are taking education in the college run by petitioner No. 1 Gramaudyogik Shikshan Mandal. By this application they wanted to be added as petitioners to the main petition. It is not possible at this late stage to allow them to be added as petitioners but as the decision of the writ petition is likely to affect there interests, they are allowed to intervene and we heard learned Counsel Shri A.B. Naik on behalf of them in the main petition also.

(3.) The petitioner No. 1 was granted permission to start Engineering College having degree course on non-grant basis and to admit 180 students in the year 1984-85. The Director of Technical Education, Government of Maharashtra, has issued a letter on 23rd of July, 1984 based on the letter of the Government dated 21st of July, 1984, permitting respondent No. 1 Society to start Engineering College, having degree course on non-grant basis from the academic year 1984-85. For the years 1984-85 and 1985-86 even though the permission was in favour of the petitioner society to take 180 students for degree course in Engineering, actually they have admitted less than 100 students each year.