JIJAMATA SHIKSHAN PRASARAK MANDALS KAMLATAI COLLEGE OF ARCHITECTURE, AURANGABAD Vs. STATE OF MAHARASHTRA AND OTHERS
LAWS(BOM)-2017-6-212
HIGH COURT OF BOMBAY
Decided on June 21,2017

Jijamata Shikshan Prasarak Mandals Kamlatai College Of Architecture, Aurangabad Appellant
VERSUS
State of Maharashtra and Others Respondents




JUDGEMENT

Anoop V. Mohta, J. - (1.)Heard learned counsel appearing for parties. Rule made returnable forthwith. With the consent, petition is taken for final hearing and disposal.
(2.)As the issue involved here is of starting college of Architecture at Madadgaon Takli Kazi Tq. & Dist.Ahmednagar based upon the permission / approval granted by All India Council for Technical Education (AICTE), which is the final authority for granting and dealing with technical education revolving around provisions of the All India Technical Education Act, 1987 (for short AICTE Act) and Rules made thereunder. The law and the judgments with regard to supremacy of AICTE have a binding effect of approval / sanction granted by AICTE on / upon the concerned University / Board / respective State or such other authorities dealing with the education and related institutions in the State / area.
(3.)This Court in Writ Petition Nos.6259/2017 and 6281/2017, after considering the scheme of AICTE Act and Regulations made thereunder and judgments of the Supreme Court and High Courts dealing with the similarly situated cases, today has granted permission / prayer and allowed such petitioner institution to start and continue with the colleges as prayed / approved by AICTE.


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