SHREE SIDDHIVINAYAK EDUCATIONAL TRUSTS GROUP OF INSTITUTIONS Vs. KURUKSHETRA UNIVERSITY, KURUKSHETRA AND ANOTHER

JUDGEMENT

(1.) Petitioner has prayed for issuance of direction to respondent No.1/University to grant affiliation to the petitioner to run additional course of (i) M. Tech in Mechanical Engineering (Manufacturing Process) with an intake of 24 seats; (ii) M.Tech in Civil Engineering (Structural Engineering) with an intake of 24 seats; and (iii) B.Tech. Mechanical Engineering (second year direct) with an intake of 60 seats, from the academic year/session 2013-14 and allow the petitioner/institute to make admissions directly at Institution Level on merit of qualifying examination.

(2.) In brief, the petitioner applied for the aforesaid additional courses on 25.3.2013 to the University for granting affiliation. The petitioner also submitted the requisite fee along with the application. On 29.4.2013, respondent No.1 informed the petitioner that an inspection committee has been constituted to assess its existing Human Resource position, physical Infrastructure and other facilities/amenities for the purpose of granting provisional affiliation of additional courses/increase in intake and extension in provisional affiliation to run the courses mentioned therein for the session 2013-14. The petitioner/institute was inspected on 10.5.2013 but thereafter no order of granting affiliation was ever passed leaving the petitioner/institute in lurch, as a result of which the present writ petition has been filed in which aforesaid directions have been sought.

(3.) It is pertinent to mention that writ petition was filed on 20.7.2013 and on 26.7.2013 the necessary order of affiliation has been passed by the University. The said order is annexed as Annexure R1/3.