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A writ petition was filed by Integrated Academy of Management And Technology (IAMT) on the order of All India Council for Technical Education (AICTE) wherein the institution was denied extension of approval for the academic year 2019-20 and was put under the "no admission" category because of the non-submission of occupancy certificate. Occupancy certificate is issued to attest the safety standards of the institution's buildings and also, adherence to the building bye-laws, and conformity with building plans. It was made mandatory by the AICTE on all the institution for the academic year 2017-18. The petitioner has informed the AICTE that it had applied for building completion certificate, and the reply of the authorities was awaited. Consequently, it was given permission for the academic years 2017-18 & 2018-19 without occupancy certificate. they were denied the extension of approval for the year 2019-20 by AICTE
(i) despite the order of the Standing Appellate Committee which recommended extension of approval.
(ii) without giving the Petitioner an opportunity of hearing, before the Standing Appellate Committee (Review), which passed the unfavorable order.
Justice Ajay Bhanot has held it has to ensure fairness and transparency in doing so. he order of the Standing Appellate Committee (Review), which was clearly passed in violation of audi alteram partem, one of the principles of natural justice, was arbitrary and illegal. The order was thus quashed and AICTE was directed to consider the matter of extension of approval, afresh.
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