RAYALASEEMA LAW COLLEGE Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present writ petition is filed questioning the action of Respondent No.3 in issuing the order No.C-111(4) RLC/Affiliation/2025-26, dtd. 7/11/2025 as illegal and arbitrary.

(2.) The facts leading to filing of the writ petition are as follows: Petitioner is a duly established Law College and Respondent No. 2-A.P. State Council for Higher Education (APSCHE) had issued NOC. For the academic year 2024-25, Respondent No.3-University conducted physical inspection and issued a temporary affiliation on 30/12/2023 for that academic year. While so, the Petitioner-College was denied from participating in A.P.LAWCET-2025 counselling process for admission for the academic year 2025-26 on the ground of non- grant of digital affiliation by the Respondent-University.

(3.) Questioning the same, Petitioner filed W.P.No.24436 of 2025 and an interim order was passed permitting the Petitioner to participate in the counselling process on 11/9/2025. In this regard, W.A.No.1118 of 2025 was filed by the University, which was disposed of by order dtd. 28/10/2025, setting aside the interim order and further directing the University to conduct the inspection and pass appropriate orders thereon. Pursuant to orders of this Court in W.A.No.1118 of 2025, the Respondent- University inspected the Petitioner premises and resolved not to recommend granting affiliation due to (04) deficiencies and principal among them is the non-compliance of BCI norms for the academic year 2025-26. Hence, the present writ petition is filed. As regards, the deficiencies 1 and 2 in the impugned order, it is stated that the Petitioner has built-up area of 4196.97 sq.mtrs., in block-B, situated within the boundaries of East-Road; South Block-A which forms part of larger extent of 20 acres, out of which 4 acres have been duly earmarked and assigned for establishment of the Law College as recorded in the resolution of the managing committee. It is further stated that APSCHE, after due consideration of the entire contiguous property, including the demarcation and allocation of separate blocks, has granted No Objection Certificate for running the Law College in the said premises. It is stated that there is no statutory prohibition against operating multiple educational institutions within a common campus, provided that each institution satisfies the requisite land and building norms with identifiable demarcation. It is stated that the Petitioner-College possesses land and built-up area far in excess of the minimum requirement and the facilities earmarked for the Law College fully comply with the regulatory prescriptions.