HOLY GRACE FOUNDATION Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is the Secretary of an educational society by name Holy Grace Foundation, which is running an Engineering College, by name, Holy Grace Academy of Engineering, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding respondents 1 and 2 to grant approval and extension of affiliation for the existing courses and affiliation for new courses as approved by All India Council for Technical Education (AICTE) in Ext.P6 order dated 15.06.2020; a writ of mandamus commanding the 2nd respondent Director of Technical Education to include the petitioner's institution in the centralised process of allotment for admission to polytechnic for the academic year 2020-21 after granting affiliation for the new course; a writ of mandamus commanding the 2nd respondent to conduct inspection if required and to grant affiliation for the new courses, namely, Automobile Engineering in the petitioner's college; and a writ of mandamus commanding the respondents to include the name of the petitioner's institution in the centralized process of allotment for admission to the Polytechnic Diploma Courses in Civil Engineering, Mechanical Engineering, Electrical & Electronics Engineering and Automobile Engineering for the current academic year 2020-21.

(2.) The grievance of the petitioner is that despite the approval granted by AICTE in Ext.P6 for new Diploma Courses in Automobile Engineering, respondents 2 and 3 have not chosen to grant affiliation to the said course, for the academic year 2020-21.

(3.) On 02.07.2020, when this writ petition came up for admission, this Court passed the following order;