AIR 2017 SUPREME COURT 3827 ::2017 (16) SCC 363 ::(2017) 9 Scale 10 ::AIR 2017 SC (Civ) 2658 ::(2018) 1 AllMR 970 (SC) ::(2017) 4 JCR 45 (SC) ::(2017) 4 SCT 127 ::(2018) 1 ServLR 428

Supreme Court Of India

Hon'ble Judge(s): Dipak Misra, A. M. Khanwilkar , JJ

Constitution of India , Art.32, Art.142— Education - Establishment of educational institution - Approval for - Petitioner-society applying for approval to establish and commence two colleges in year 2017 - Expert Visit Committee (EVC) of University pointing deficiency in respect of sharing same plot of land and amenities - Institution already aware of deficiency, removing them in month of July, 2017 after inspection by @page-SC3828EVC - Last date for grant of approval is 30th April for academic year 2017, whereas University according approval in July for academic year 2018-2019 - Infirmities and deficiencies in institution resulting in belated grant of approval for academic year 2018 - Timeline for relaxing grant of approval cannot be condoned in exercise of power under Art. 142 - Grant of approval by University, proper. (Para 11)