SNEHACHARYA INSTITUTE OF MANAGEMENT & TECHNOLOGY REPRESENTED BY IT DIRECTOR Vs. STATE OF KERALA REPRESENTED BY SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The petitioner is a Self Financing Institution affiliated to Kerala University. For additional programme, they submitted an application on 14.2.2018. Admittedly, this was for the academic year 2018-19. As per the University first statute, the last date for filing of such application was 31st August. This is to conduct the programme in Bachelor of Vocation (B.Voc) Course. The University rejected the application. I am not adverting to various intervening factors in this matter confining to the question of affiliation for the simple reason that the present dispute is only in relation to the rejection of application for affiliation as it was submitted belatedly.

(2.) It is also pointed out that the Government refused the request for granting NOC on account of the policy of the Government as per Ext.P5 and that was withdrawn subsequently as per letter dated 6.6.2008.

(3.) Aicte invited application as per Ext.P3 on 29.1.2018 for the academic year 2018-19. The scheme and curriculum, according to the petitioner, was prepared by the AICTE. The petitioner was granted permission as per Ext.P4 dated 4.4.2018. The approval was valid for two years from date of issue of the letter.