BRAHMANAND GROUP OF INSTITUTIONS Vs. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION
LAWS(DLH)-2019-7-276
HIGH COURT OF DELHI
Decided on July 26,2019

Brahmanand Group Of Institutions Appellant
VERSUS
ALL INDIA COUNCIL FOR TECHNICAL EDUCATION Respondents

JUDGEMENT

Jyoti Singh, J. - (1.) The present writ petition has been filed seeking quashing of the Scrutiny Report dated 13.09.2018, rendered by the All India Council for Technical Education (hereinafter referred to as "AICTE") as also the quashing of the extension of approval letter dated 29.04.2019 whereby, the respondent No. 1 has disallowed the intake of any seat in the course of Bachelor of Pharmacy (hereinafter referred to as "B. Pharma") for the academic year 2019-2020. A direction is sought to respondent No. 1 to issue extension of approval to the petitioner college for 60 seats in B.Pharma for the academic year 2019-2020 and a direction to the University/Respondent No. 2 to provide affiliation for the said course.
(2.) The petitioner college has been established under the aegis of Brahmanand Educational and Charitable Trust and its medical college is affiliated to Dr. Abdul Kalam Technical University, Lucknow (U.P.).
(3.) It is the case of the petitioner that the college has been running the course of B. Pharma since 2010 and ever since, the required approvals had been granted by the respondents year after year. For the academic year 2018- 2019, respondent No. 1 permitted an intake of 120 students, whereas respondent No. 3, which is Pharmacy Council of India (hereinafter referred to as "PCI"), gave permission only for 60 seats. It is averred that since permission was only for 60 seats, petitioners employed 17 faculty members based on the permitted strength of the students, which was 60.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.