KERALA VETERINARY AND ANIMAL SCIENCE UNIVERSITY Vs. SARATHI INSTITUTE OF VETERINARY AND ANIMAL SCIENCE

JUDGEMENT

(1.) We have heard learned counsel for the University and learned counsel for the writ petitioner/1st respondent and with their consent we are disposing of this appeal at this stage itself.

(2.) The 1st respondent had applied and was granted provisional affiliation by the appellant, Kerala Veterinary and Animal Science University. It then sought renewal/extension of affiliation, which was refused. Hence, this writ petition.

(3.) The learned Single Judge noted that there was no ground or no cause for non-renewal of affiliation. Holding so, the Writ Petition was allowed and the appellants were directed to renew the affiliation. It is submitted on behalf of the University that it has been the Government Policy not to grant or renew affiliations of self-financing Colleges. Regrettably, no such policy was brought on record in the writ proceedings, nor have they been brought on record in this intra court appeal.