SUNFLOWER EDUCATIONAL SOCIETY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Appeal is presented against an Order, dtd. 29/12/2020, passed in I.A. No. 1 of 2020 in W.P. No. 22763 of 2020.

(2.) I.A. No. 1 of 2020 was filed seeking suspension of the letter, dtd. 11/11/2020, whereby, the Jawaharlal Nehru Technological University had issued a letter to the Commissioner of Technical Education, recommending for Zero Admission in respect of the Appellant -Sri Sunflower College of Engineering & Technology, for the year 2020-2021; to suspend the said letter and to direct the Respondents to include the name of 2nd Appellant/Petitioner college in the web counseling portal; to have intake of 120, 120 and 60 students each in the courses of ECE, CSE & CE, respectively, for the academic year 2020-2021.

(3.) It is an admitted position that the Appellant institution does not have renewal of affiliation from the University for the academic year 2020-2021. It is, however submitted by Sri. P. Venugopal, learned Senior Counsel that necessary application for renewal of affiliation was filed. Though the Appellant was given to understand that the Appellant was permitted to admit students on a reduced quantum of 120, 120 & 60 students in ECE, CSE and CE, respectively, for the academic year 2020-2021, subsequently, the letter, dtd. 11/11/2020, came to be issued.