- (1.)A Society called GDR Educational Society claims to be running a number of colleges. It is claimed in the writ petition that the 'first petitioner' is one of such colleges and the second petitioner is a Secretary of the said Educational Society.
(2.)The All India Council for Technical Education (hereinafter referred to as "AICTE") is a body constituted under Section 3 of the All India Council for Technical Education Act, 1987 (hereinafter referred to as "1987 Act"). The AICTE was established for "proper planning and coordinated development of the technical education system throughout the country, the promotion of qualitative improvement of such education in relation to planned quantitative growth and the regulation and proper maintenance of norms and standards in the technical education system and for matters connected therewith".
(3.)One of the functions of the AICTE under Section 10(k)1 of the said Act is to grant approval for starting new 'technical institutions' and for introduction of new courses or programmes in consultation with technical agencies.