- (1.) The reliefs sought for in this petition are as follows : "(A) Issue an appropriate writ direction or declaration declaring that the scheme contained in Pt. III of the judgment of this hon'ble Court reported in JT 1993 (1) SC 474 (J. P. Unnikrishnan v. State of andhra Pradesh) is inapplicable to the army institute of technology and secondly issue a direction to the 1st respondent. All india council for technical education to grant appeal for the establishment of the army institute of technology. (b) Alternatively pass orders directing that the petitioners are exempt from the scheme contained in Pt. III of the judgment reported in JT 1993 (1) SC 474 (J. P. Unnikrishnan v. Government of A. P. ) in so far as the establishment of the army institute of technology is concerned; and (c) Pass such or other orders as this hon'ble Court may deem fit and proper in the circumstances of the case. "
(2.) This petition is filed by the Army welfare Education Society which provides education for the children of army personnel including ex-servicemen. Apprehending that the decisions of this Court in J. P. Unnikrishnan v. State of Andhra pradesh [jt 1993 (1) SC 474 ] is likely to be made applicable to the petitioner this writ petition is filed for the aforesaid relief.
(3.) However, this court on consideration of the matter and after hearing the parties made an order on 18.7.1994 having regard to the facts and circumstances of the case that the regulations framed by the All India Council of Technical education (for short the 'aicte') applicable to private engineering colleges shall not apply to this college and allowed the institution to start subject to certain conditions with reference to the fee to be charged by them and that position had continued even thereafter.;