S. Chandrashekhar, J. - (1.) Seeking a direction upon the respondents to implement the judgment of the Hon'ble Supreme Court holding primacy of the All India Council for Technical Education Act, 1987 and to implement instructions contained in letter dated 14.09.2012, the present writ petition has been filed.
(2.) The petitioner, a society registered under the Societies Registration Act, 1860, is engaged in providing quality technical education through colleges established by it. Two such colleges established by the petitioner -Society namely, Netaji Subhas Institute of Business Management and Netaji Subhash Institute of Education are situated in the State of Jharkhand. Both the colleges were established after taking prior approval of the AICTE and NCTE and in subsequent years also, AICTE and the NCTE have granted extension for approval.
(3.) Mr. A.K. Mehta, the learned counsel for the petitioner submits that in view of judgment in "Jaya Gokul Educational Trust v/s. The Commissioner and Secretary to Government Higher Education Deptt., Thiruananthapuram, Kerala State & Anr.", : (2000) 5 SCC 231 and other judgments on the subject, the State Government cannot insist upon granting affiliation for one year only. The further grievance of the petitioner is that the process for grant of affiliation by the University and the State Government is time consuming and it puts the institutes under undue harassment.;