Shirpur Education So... v. State Of Maharashtra...

S.V. Gangapurwala, J.:— Heard.

2. Rule. Rule returnable forthwith. With the consent of the parties, the petition is taken up for final hearing.

3. The dispute is about the intake capacity of the students of the petitioner College.

4. The AICTE has granted permission to the petitioner Institution for admitting 120 students for diploma in Pharmacy for the year 2014-15. However, the Director of Technical Education had restricted the intake capacity of the petitioner to 60 students.

5. This Court vide order dated 18.6.2014 had allowed the petitioner to admit 120 students, considering the interim order passed by the Apex Court in SLP(Civil) No. 7277/2014 dated 9.5.2014.

6. It is submitted that even for the academic year 2015-16, the Apex Court has passed interim order permitting AICTE to grant extension of approval. The said academic year 2014-15 has come to an end. The interim order passed by the Apex Court is still in force.

7. In light of the above, the Writ Petition is allowed in terms of the interim orders passed. No costs.