VIJAY INSTITUTE OF MANAGEMENT Vs. REGISTRAR ANNA UNIVERSITY

JUDGEMENT

(1.) Challenging the proceedings of the 1st respondent, dated 11.05.2019 and the consequential order passed by the 2nd respondent dated 21.05.2019 and for a consequential direction to the respondents to grant affiliation for the petitioner's institution for Master of Business Administration course for the academic year 2019-2020, the petitioner is before this Court with this writ petition.

(2.) The petitioner Institution is an approved institute by the statutory authority, namely, All India Council for Technical Education (in short 'AICTE') and has been imparting the management courses for UG degree, viz.,, BBA and PG degree viz., MBA for last nearly about 10 years.

(3.) From 2010-2011 onwards, the Institution has been continuously running with these courses with the approval of AICTE and affiliation of the respondent University. As per the procedure in vogue, the affiliation of the respondent University given to these courses are only for the particular academic year and therefore, for extension of such affiliation for the subsequent academic year, the Institution has to make an application on or before a particular cut off date well before the commencement of the succeeding academic year.