OM SAI PUNYA EDUCATIONAL AND SOCIAL WELFARE SOCIETY Vs ALL INDIA COUNCIL FOR TECHNICAL EDUCATION
Bench: HON'BLE THE CHIEF JUSTICE, HON'BLE MR. JUSTICE AMITAVA ROY, HON'BLE MR. JUSTICE A.M. KHANWILKAR
Judgment by: HON'BLE MR. JUSTICE A.M. KHANWILKAR
Case number: W.P.(C) No.-000571 / 2017
Diary number: 21848 / 2017
Advocates: EJAZ MAQBOOL Vs
1
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL) NO.571 OF 2017
Om Sai Punya Educational and Social Welfare Society & Another ….Petitioners
Versus
All India Council for Technical Education and Another …. Respondents
J U D G M E N T
A.M. KHANWILKAR, J.
1. The petitioners have filed this writ petition under Article
32 of the Constitution of India for issuing a writ of mandamus
or any other appropriate writ directing respondent No.1 to
immediately issue a Letter of Approval permitting petitioner
No.1-society to start its college, namely Anant Institute of
Business Studies from the academic year 2017-2018. The
petitioner No.1-society applied in February, 2017 to
respondent No.1-All India Council for Technical Education (for
short “AICTE”) for its approval to establish Anant Institute of
2
Business Studies (for short “AIBS”). The Scrutiny Committee
of AICTE (for short “SC”) tendered a report dated 01.03.2017.
The petitioners assert that the report did not point out any
deficiency and recommended grant of Letter of Approval to the
petitioner No.1-society.
2. The said proposal was processed by different committees
between March 2017 and April 2017, such as Expert Visit
Committee (for short “EVC”) and the Standing Appellate
Committee – Scrutiny Committee (for short “SAC - SC”). As the
petitioners entertained some apprehension that there would be
delay in processing the application, petitioner No.1- society
rushed to the High Court of Madhya Pradesh Bench at Gwalior
by way of Writ Petition No. 2793 of 2017. They prayed for a
direction against the respondents to process the application as
per the procedure given in Approval Process Handbook
2017-18 and consider the report of SC which has clearly
mentioned that the two different institutes of the petitioners
were on different patches of land and therefore to issue a
Letter of Approval without any further delay and, in any case,
3
to complete the process of approval before 30th April, 2017.
The respondent No.1-AICTE, however, issued a letter of
rejection on 30th April, 2017. As a result, the writ petition filed
by the petitioners before the High Court came to be dismissed
on 16th May, 2017, as having become infructuous. The
petitioners challenged the said decision before this Court by
way of SLP (C) No.15799 of 2017 which was disposed of on
22nd June, 2017, in the following terms:
“O R D E R
By two letters dated 30.04.2017, the first respondent rejected the applications submitted by the petitioners for setting up an Institute of Management and an Institute of Business Studies. The ground on which the rejection took place was primarily that when the EVC team proceeded to inspect the institutions, it was not allowed to do so.
When this petition came up before the court on 19.06.2017, a submission was made on behalf of the petitioners that having regard to the ground which weighed with the first respondent, the petitioners are ready and willing to submit themselves to a fresh inspection by an EVC team to be constituted by the first respondent. The hearing was adjourned to enable counsel for the first respondent to take instructions.
During the course of the hearing learned counsel appearing on behalf of the first respondent states, on instructions, that an EVC Team shall be constituted expeditiously and a fresh inspection shall be carried out within a period of two weeks from today. This, it has been submitted, is subject to two conditions; firstly, that the petitioners shall pay the usual charges and expenses for
4
the inspection; and secondly, that one EVC team shall inspect both the Institutions. Both these conditions are acceptable to the petitioners.
We accordingly take on record the statement which has been made on behalf of the first respondent and direct that in consequence the earlier rejection of the proposal submitted by the petitioners shall not come in the way of the EVC team while carrying out a fresh inspection, as agreed. Thereupon, the first respondent 3 shall take a fresh decision in accordance with law expeditiously uninfluenced by the earlier order of rejection. If the petitioners are aggrieved by the fresh decision, they will be at liberty to pursue the remedies available in law.
The special leave petition is accordingly disposed of.
Pending applications, if any, shall stand disposed of.”
3. The petitioner No.1-society thereafter decided to
withdraw the application for grant of approval for its other
institute Anant Institute of Management (for short “AIM”) vide
Application ID No.1-3395565031, as it was not possible for
them to get affiliation from the Jiwaji University, Gwalior for
the academic year 2017-18. This decision was communicated
to AICTE vide letter dated 5th July, 2017.
4. In the meantime, in deference to the observation made by
this Court in its order dated 22nd June, 2017, EVC conducted
5
a fresh inspection in respect of AIBS and submitted its report
on 1st July, 2017 pointing out the deficiencies. The petitioners
then rushed to this Court by way of present writ petition filed
on 22nd July, 2017, but before that the proposal for grant of
Letter of Approval to the petitioners’ institution was referred to
SAC-SC, which finally submitted its recommendations and
observations to AICTE. The respondent No.1-AICTE, vide letter
dated 21st July, 2017 informed its decision to the
Principal/Chairman of the petitioner No.1-society. The said
communication reads thus:
“ALL INDIA COUNCIL FOR TECHNICAL Education (A Statutory Body of the Govt. of India)
Ministry of Human Resource Development, Govt. of India Nelson Mandela Marg, New Delhi – 110067
Phone: 011-26131576, 77, 78, 80 Website: www.aicte-india.org
F.No. AICTE/AB/CR/PID 1-3404613481 Date: 21.07.2017
To, The Principal/Chairman, Om Sai Punya Educational and Social Welfare Society, 404, Suparsvnath Apartment, A-8, Silicon City, Madhya Pradesh – 452012
Sir,
This has reference to Hon’ble Supreme Court order dated 22.06.2017 regarding conduct of a fresh Inspection in respect of Anant Institute of Business Studies, M.P. (AID 1-3404613481) and 2. Anant Institute of Management, M.P.
6
(AID 1-3395565031). The EVC was conducted on 01.07.2017 to both institutes. The EVC has reported deficiencies in respect of both Institutes. The matter was placed before the SAC on 13.07.2017 for recommendation. The representative of the Institute presented the case before the SAC.
The recommendation and observation of SAC in respect of Anant Institute of Business Studies, (AID 1-3404613481) are as under:
S. No.
Deficiencies noted by EVC
Observation of SAC dated 13.07.2017
Other Institution (AICTE approved/ not under AICTE ambit) are being run/proposed to be run in the same patch of land of land shown for the present Institution. – Proposed to run in the new Anant Institute of Management.
Documents for closure are submitted & accepted.
1. Amenities Area: Boys Common Room Girls Common Room
Architects certificate & Affidavit are submitted & Accepted.
Recommendation: “The SAC recommends LOA for starting Anant Institute of
Business Studies from the Academic year 2018-19.
The above recommendation of SAC has been approved by the Competent Authority in the Council. You are hereby intimated to comply with the recommendation of SAC for
7
starting Anant Institute of Business Studies from the Academic year 2018-19.
Sd/- Advisor
(Approval Bureau)”
5. Notably, the petitioners have not claimed any relief with
reference to the aforementioned communication. The relief in
the writ petition, however, is to issue a writ in the nature of
mandamus to respondent No.1-AICTE, to immediately issue a
Letter of Approval and permit the petitioner No.1-society to
start its college AIBS from the academic year 2017-18.
Absence of challenge to the communication dated 21st July,
2017 even if overlooked, the moot question is whether in the
fact situation of the present case the petitioners can succeed
in getting the relief as claimed in the writ petition. Indubitably,
it is not open to AICTE to breach the timelines specified in the
AICTE Act and the Regulations framed thereunder for
processing the proposal for grant of a Letter of Approval. It is
well settled that the schedule specified in the Regulations has
statutory backing. Its adherence is mandatory and not
directory. As per the said schedule, AICTE does not have any
8
jurisdiction or authority to issue approval for commencement
of a new course or for additional intake of students beyond
30th April of the year immediately preceding the
commencement of an academic year. In the case of
Parshvanath Charitable Trust Vs. All India Council for
Technical Education, 1it has been made amply clear that
even the order granting recognition by the Appellate
Committee of AICTE should not fall foul of the admission
schedule. The admission schedule for academic year 2017-18
has already commenced and been substantially completed.
The academic year has also commenced and the last date for
completing the admission process is August 15th, 2017. The
dates and timelines are provided in the Regulations and
reiterated by this Court in the aforementioned decision. The
same are inviolable.
6. The grievance of the petitioners is that the petitioners
had submitted their application for grant of approval within
the specified timeline and also completed all the necessary
formalities. As a matter of fact, it was the inaction of the
1 . (2013) 3 SCC 385
9
AICTE which resulted in delay and the petitioners cannot be
held responsible for that and moreso, after having made huge
investment upto rupees four crores for establishing the
college. This plea has been countered by respondent No.1 by
filing the affidavit of Assistant Director to oppose this writ
petition, dated 9th August, 2017. It is asserted by the
respondents that in terms of the statutory obligation cast on
the respondent No.1, the proposal submitted by the petitioner
No.1-society for starting two new institutes namely AIBS and
AIM for the academic year 2017-18 was processed in right
earnest. Further, it is only on 5th July, 2017 the petitioners
withdrew their proposal in respect of AIM, whereafter the
deficiency of sharing the same land and other infrastructure
between the two institutes stood removed. Only then it became
possible to issue a Letter of Approval to AIBS and was so
issued on 21st July, 2017, for the academic year 2018-19. It is
asserted by the respondents that the SAC-SC on 15th April,
2017 had found something amiss and noted that AIBS has a
common building plan and land, for which a fresh scrutiny of
the proposal was essential by a single committee. As a result,
10
fresh scrutiny was undertaken by a common EVC for both
institutes. As directed, on 25th April, 2017 EVC went for
inspection of the institutes. The team of EVC, however, was
not allowed to enter the approach road of the institutes for
reasons best known to the petitioners. This fact was intimated
to petitioner No.1-society by the AICTE vide letter dated 30th
April, 2017. Finally, after the direction given by this Court on
22nd June, 2017, EVC proceeded to take inspection in the
presence of the representative of petitioner No.1-society and
inspection was conducted on 1st July, 2017. As apprehended
earlier by the authorities, it was noticed that both the
institutes were situated on the same patch of land and shared
various other common facilities. This deficiency could not be
condoned under the Rules. Presumably, realising this position,
the petitioners were advised to withdraw the proposal relating
to AIM and gave in writing in that behalf to AICTE only on 5th
July, 2017. It is only thereafter the respondent No.1 could
process the proposal of the petitioners to start AIBS, which
was so accorded on 21st July, 2017 for the academic year
2018-19. The respondents have relied on the exposition in
11
Para 46.6 of the decision in Parshvanath Charitable Trust
(supra), which reads thus:-
“46.6. If the appellate authority decides the matter prior to 30th April of the year concerned and grants approval to a college, then alone such institution will be permitted to be included in the list of colleges to which admissions are to be made and not otherwise. In other words, even if the appellate authority grants approval after 30th April, it will not be operative for the current academic year. All colleges which have been granted approval/affiliation by 10th or 30th April, as the case may be, shall alone be included in the brochure/advertisement/website for the purpose of admission and none thereafter.”
7. In the backdrop of the aforementioned facts, it is
unfathomable as to how respondent No.1-AICTE can be held
responsible for the delay in issuing the Letter of Approval in
respect of AIBS for the academic year 2017-18. It is obvious
that the petitioners having realised that because of inspection
by one EVC, their claim of no deficiency at all will be exposed
were advised to withdraw the proposal in respect of another
institute (AIM) which shared the same plot of land and
common facilities. This deficiency was then removed by the
petitioners only in July, 2017, by sending communication
12
dated 5th July, 2017 for that purpose. The fact that the
petitioners have already made huge investments per se cannot
be the basis to overlook the statutory timelines specified for
grant of approval, which this Court has authoritatively held to
be mandatory and not directory. Any indulgence shown to the
petitioners would inevitably affect the larger public interests,
as the academic course has already commenced for the
current academic year from 1st August, 2017 and the last date
up to which the students can be admitted against the seats
available in any recognised college, is specified as 15th August,
2017.
8. The petitioners would contend that the deficiencies noted
in the EVC report dated 1st July, 2017 were contrary to the
finding noted in its previous report dated 10th March, 2017 as
also of SAC-SC report dated 19th April, 2017. The argument
though attractive at the first blush deserves to be stated to be
rejected. Inasmuch as, the earlier report of EVC and SAC-SC
were based on the proposal and documents submitted by the
petitioners. Notably, the EVC team which wanted to visit the
13
site for inspection on 25th April, 2017 was obstructed from
entering the college complex. On 15th April, 2017 the SAC-SC
had already expressed apprehension about the factual position
and had advised one EVC team to visit both the institutes so
that the correct position could be ascertained. That became
possible only after the direction given by this Court on 22nd
June, 2017. The common EVC then inspected the site in the
presence of the representative of the petitioner No.1- society
and submitted its report dated 1st July, 2017 mentioning
about the two deficiencies noticed during the said inspection
namely, another institute of the petitioner No.1- society in the
name of AIM was proposed to be run on the same land on
which AIBS was situated and a fresh deficiency about the area
of the Boys’ Common Room and Girls’ Common Room being
less than the required area i.e. 75 sqm. This report must be
taken as the final observation of the EVC which is based on
inspection of the site. In other words, some noting made in the
previous report submitted by EVC and SAC-SC would be of no
avail to the petitioners.
14
9. It is next contended that as the deficiencies have since
been removed, the AICTE was obliged to grant approval for the
academic year 2017-18 as was the intent behind the order
passed by this Court on 22nd June, 2017. Even this
submission does not commend to us. For, on a fair reading of
the order dated 22nd June, 2017, we find that no direction has
been issued to AICTE to grant approval for the academic year
2017-18. Rather, it has been left open to the AICTE to take a
fresh decision in accordance with law uninfluenced by the
earlier order of rejection. As noted earlier, the deficiencies
noticed in the EVC report dated 1st July, 2017 stood removed
only after the petitioners withdrew their proposal relating to
AIM vide letter dated 5th July, 2017. Since approval to be
accorded by the AICTE was after the cut off date of 30th April,
2017 for the academic year 2017-18, it chose to issue approval
for starting AIBS institute for the academic year 2018-19. No
fault can be found with the AICTE in that regard, as even the
order dated 22nd June, 2017 expected the AICTE to take a
fresh decision in accordance with law. Suffice it to observe
that the decision of this Court dated 22nd June, 2017 cannot
15
be construed as a direction to AICTE to grant approval in
breach of the statutory timelines specified in that behalf.
10. It is next contended by the petitioners that there is no
other institute in the entire district of Ashok Nagar, Madhya
Pradesh which imparts courses pertaining to Business Studies
and therefore grant of approval for starting AIBS for the
academic year 2017-18 will be in public interest. This is an
argument of desperation. For, the petitioners are responsible
for the present situation. In the fact situation of the present
case, we are not inclined to show any indulgence to the
petitioners especially when the entire admission process has
been substantially completed and the academic year has
commenced from 1st August, 2017. Any indulgence shown to
the petitioners would fall foul of the admission schedule for
the academic year 2017-18.
11. A priori, in law, the petitioners are not entitled for the
relief as claimed in the writ petition. Furthermore, from the
facts which have now emerged it is noticed that the petitioners
were fully aware of sharing of the same piece of land and some
16
of the common facilities between the two institutes but did not
disclose that fact in the original application (proposal).
Whereas, the team of officers of EVC who had visited the site
for inspection on the earlier occasion were obstructed from
entering the building complex, obviously with ulterior design.
Realising that the deficiency of two institutes sharing the same
plot and some of the common facilities would come in the way
of the petitioners, the petitioners have since been advised to
withdraw the proposal in respect of AIM. That decision was
taken by the petitioners on 1st July, 2017, which was
communicated to AICTE only on 5th July, 2017. It is only after
receipt of that communication, the AICTE proceeded on the
assumption that the stated deficiency stood removed in
respect of AIBS and accorded approval to the said institute on
21st July, 2017, but for the academic year 2018-19. Keeping in
mind, the aforementioned factual position and in particular
the conduct of the petitioners, the question of granting any
relief to the petitioners much less by invoking plenary powers
of this Court, in exercise of Article 142 of the Constitution of
India, to condone or relax the timeline regarding grant of
17
approval and to direct the respondent authorities to treat the
approval for the academic year 2017-18 as prayed by the
petitioners does not arise.
12. Accordingly, this petition being devoid of merits is
dismissed with costs quantified at Rupees Fifty Thousand to
be paid to the respondents within four weeks from today.
…………………………………….J. (Dipak Misra)
....……………………………….J. (A.M. Khanwilkar)
New Delhi, Dated: August 16, 2017.