- (1.) All India Council for Technical Education has filed these two Letters Patent Appeals against the judgment of Hon'ble Single Judge dated March 15, 2002 in CWP No. 16232 of 2001 and CWP No. 16649 of 2001.
(2.) The appellant Council has been created by an Act of Parliament known as All India Council for Technical Education Act, 1987 for proper planning and co-ordinated development in the field of Technical Education system. The Council had given guidelines on June 15, 1992 for admission to Engineering Degree and Engineer Diploma Procedures. It has been stated that no new Engineering or Management Course can be started without the prior approval of the Council. YMCA Institute of Engineering, Faridabad respondent No.15 had been established in 1969 for conducting Engineering Courses leading to grant of Post Diploma after 4 years. The candidates who had done 10+1 or equivalent were eligible for admission. In 1996 the nomenclature of the Post Diploma Course was changed to Advance Diploma Course and candidates who had done 10+2 or equivalent were eligible for admission.
(3.) Later some Post Diploma holders as well as Advanced Diploma holders filed writ petitions in the Delhi High Court for a Bridge Course so that they could come at par with their counter-parts getting qualifying in B. Tech. Delhi High Court allowed the writ petitions with a condition that the candidates must possess 10+2. However, some candidates who had done 10+1 or Matric filed writ petitions to seek admissions in the Bridge Course. These petitions were allowed by the Hon'ble Single Judge vide the judgment dated March 15, 2002 which have been appealed against.;