Samaresh Banerjee, J. - (1.) The present writ petition has been moved by the writ petitioner-Company and its director challenging the order dated 29th June, 1998 passed by the respondent and the advertisement being Annexure "E" to the writ petition published by the respondents.
(2.) The petitioner No. 1, which is a Private Limited Company is running an Institute for conducting courses in Hospitality Management which is known as "Navatel School of Hotel Management".
(3.) By a letter dated 20th January, 1998, the respondent No. 2 informed the petitioners that by an Act of Parliament passed in 1987, the All India Council for Technical Education has come in existence is a statutory body to control and develop the standard of Technical Education in the country and according to the said provisions of the Act, any management course from the level of Diploma and above run by the institution were to be approved sad recognised by the slid Council. It is further stated in the said letter that it appears that the petitioner is running the said institution a course of Hotel Management at the level of Diploma without any approval of the said Council, and they must apply for the recognition before the said Council. The petitioner replied to the said letter denying the allegation that it is unable to run such institution. It, however, prayed for time, as it was not awars of the said provisions of the Act. Thereafter, the respondent No. 2 by a letter dated June 29, 1998 further informed the petitioner that any course, inter alia, in management also requires approval of the said Council under the provisions of the said Act sod as the petitioner it conducting a course for Diploma in Hotel Management without such approval such course should not be conducted. Thereafter on 23rd July, 1998 and 24th July, 1998, advertisement were published by the said Council cautioning the students seeking admission to Hotel Management/Management Courses and their parents the All India Council for Technical Education stipulates hat no institution is the country can run any programme in Management/Hotel Management Courses without the approval of the said Council and, therefore, all students/parents are requested to verify the same before taking admission. There was a further advertisement on the same date cautioning the members of the general public that unrecognised institutions who award Diplomas/Degrees in Hotel Management/Management Courses without the approval of the Council is illegal and such take Diplomas/Degrees carry no value in the career market.;