IIMT COLLEGE OF POLYTECHNIC AND ORS. Vs. STATE OF U.P. AND ORS.
LAWS(ALL)-2015-7-47
HIGH COURT OF ALLAHABAD
Decided on July 20,2015

Iimt College Of Polytechnic And Ors. Appellant
VERSUS
State of U.P. and Ors. Respondents

JUDGEMENT

- (1.) Under challenge is basically the order dated 13.5.2015 of the Secretary of the Pravidhik Shiksha Parishad (Technical Education Board), U.P., Lucknow (in short 'Board') and the resolution No.7 dated 22.8.2012 of the Board and consequently one of the prayer is for a direction to consider the application of the petitioners for granting affiliation to three years full time diploma course in Civil Engineering and Mechanical Engineering (Production) in the second shift.
(2.) The Secretary of the Board by the impugned order has refused to grant affiliation to the second shift of the above two courses to the petitioner-institute due to the resolution No.7 dated 22.8.2012 of the Board by which it was resolved that before considering the grant of affiliation to the second shift diploma courses of the technical institutes it must be ensured that the institute has completed three years of affiliation and that its first batch has passed out.
(3.) The IIMT College of Polytechnic, Greater NOIDA (hereinafter referred to as the petitioner-institute) is a private unaided polytechnic imparting three years diploma courses in Civil Engineering, Mechanical Engineering (Maintenance), Mechanical Engineering (Production), Electrical Engineering and Electronics & Communication Engineering with effect from the session 2012-13.;


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