P M R INSTITUTE OF TECHNOLOGY Vs. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION; REGIONAL OFFICER AND REGISTRAR ANNA UNIVERSITY

JUDGEMENT

(1.) On consent, this writ petition is taken up for final hearing.

(2.) The writ petition is filed challenging the order of the first respondent/AICTE dated 01.04.2010 in File No. 730-52-382(E)/ET/99 and to quash the same with direction issued to the first respondent to grant extension of approval to the petitioner's college beyond the academic year 2009-2010.

(3.) The petitioner institution was established during 2008 with the approval granted by the first respondent/AICTE for the period 2008-2010 i.e. for the academic years 2008-2009 and 2009-2010. After getting the approval from the first respondent, the petitioner institution applied to the third respondent university for affiliation for the academic year 2008-2009 and the same was duly granted.