Arun Bhansali, J. - (1.) THIS writ petition is directed against letter of rejection dated 30.05.2014 (Annexure -7) passed by All India Council for Technical Education ('AICTE') to set up new institute by petitioner institution and order dated 02.06.2014 (Annexure -14) passed by the Standing Appeal Committee ('Committee') rejecting the appeal of petitioner institution and final letter of rejection dated 10.06.2014 (Annexure -16).
(2.) THE petitioner Trust established SPR Polytechnic College at village Baghsara, Post Sobhasar, Tehsil Sujangarh, District Churu by constructing a building with the required facilities and infrastructure and on 17.05.2014 applied for grant of approval to conduct diploma level course in Civil Engineering, Electrical Engineering and Mechanical Engineering for the Session 2014 -2015 with AICTE under the All India Council for Technical Education Act, 1987 ('the Act') and All India Council for Technical Education (Grant of Approval to Technical Institution) Regulations, 2013 -2014 ('the Regulations') and the guidelines, terms and conditions laid down by AICTE from time to time. The Committee of AICTE after making scrutiny of the application and documents annexed thereto for grant of approval submitted its report to the office of AICTE; whereafter, the Expert Visiting Committee of AICTE visited the site of the institution and pointed out certain deficiencies (Annexure -4); based on the said report of the Expert Visiting Committee, the AICTE by its order dated 30.05.2014 rejected the application for setting up of new Technical Institution and indicated that the reports in this regard containing deficiencies were available on the webportal, which may be downloaded and be treated as part of the letter of rejection; whereafter, the petitioner Trust was required to appear in person before the Committee on 02.06.2014 with all the necessary documents in original as per the Approval Process Hand Book.
(3.) IT is claimed that the petitioner Trust met the deficiencies as pointed out in the inspection report dated 27.05.2014 and removed the same and no deficiency existed; the petitioner has given out the steps taken by the petitioner for removal of deficiencies in para 6 of its petition along with Annexures -8 to 13.;