DEEPAK GUPTA,J. - (1.) The petitioner, Foundation for Organizational Research and Education Fore School of Management is a registered educational institution running courses in management. On 15th March, 2016, the petitioner applied to the respondent, the All India Council for Technical Education (for short 'the AICTE ') for extension of approval of existing seats and for increase in seats in certain courses. On 25th April, 2016, the AICTE granted extension of approval to the petitioner for existing seats in the existing courses. However, in this communication nothing was Correspondence was exchanged between the parties but finally on 22nd June, 2016, the AICTE rejected the request of the petitioner.
(2.) The petitioner, despite having no permission for increase in seats, admittedly granted permission to students in excess of the seats. Therefore, the petitioner filed a writ petition before this Court for quashing of the letter dated 22nd June, 2016 and also prayed that the petitioner be permitted to continue with the session which had commenced on 6th July, 2016 for the current academic year without jeopardizing the career of the students who had already been admitted. When the matter was taken up by this Court on 25th July, 2016, the petitioner institution was directed to deposit Rs. 2,00,00,000/-­(Rupees Two Crore only) and it was noticed that the petitioner had admitted 51 students in the meantime. Thereafter, on 6th September, 2016 another order was passed in which it was recorded that a sum of Rs.2,00,00,000/-­(Rupees Two Crore only) in terms of the order dated 25th July, 2016 had been deposited and it was also noticed that admission of 51 students who had been admitted beyond the explanation. We may also note that in the order it has been recorded as follows: "Mr. Khurshid, learned senior counsel, conceded that the sanction strength is 240, but 372 students were admitted; but the Institution had reasons to do so, for the A.I.C.T.E. did not proceed with the approval within the stipulated framework of time and further the Institution had been experiencing that the students after taking admission, leave the Institution. " Thereafter, the Court issued the following directions: (a) "A.I.C.T.E. shall verify who are the students eligible under the norms regard being had to the concept of merit, to continue in the petitioner­Institution. (b)The Inspection Team of A.I.C.T.E. shall carry out another inspection to find out as to whether the Institution has removed the deficiencies that were pointed out by the inspecting authority. (c) The petitioner­Institution shall cooperate with the Inspection Team. (d)The petitioner­Institution shall deposit a further sum of Rs. 2 crores before the Registry of this Court within four weeks hence. "
(3.) The petitioner deposited another sum of Rs.2,00,00,000/-­ (Rupees Two Crore only) pursuant to the said direction. Therefore, Rs.4,00,00,000/-­(Rupees Four Crore only) stands deposited in this Court. The inspection report was received, according to which the deficiencies earlier pointed out by the out certain other deficiencies.;