JAYA GOKUL EDUCATIONAL TRUST Vs. COMMISSIONER AND SECRETARY TO GOVERNMENT HIGER EDUCATION DEPARTMENT THIRUVANTHAPURAM KERALA STATE
LAWS(SC)-2000-4-15
SUPREME COURT OF INDIA (FROM: KERALA)
Decided on April 11,2000

JAYA GOKUL EDUCATIONAL TRUST,DIOCESE OF KANJIRAPALLY Appellant
VERSUS
COMMISSIONER AND SECRETARY TO GOVERNMENT HIGHER EDUCATION DEPARTMENT,THIRUVANATHAPURAM,KERALA STATE,CORN MISS ION ER CUM SECRETARY,HIGHER EDUCATION Respondents





Cited Judgements :-

ORISSA PRIVATE ENGINEERING COLLEGE ASSOCIATION VS. STATE OF ODISHA [LAWS(ORI)-2013-7-89] [REFERRED TO]
HASMUKHLAL MANEKCHAND SHAH and MANHARLAL P SANGHVI VS. SAURASHTRA UNIVERSITY [LAWS(GJH)-2005-8-74] [REFERRED TO]
DR. ARVIND KUMAR PANDEY AND ANR. VS. UNION OF INDIA (UOI) AND ORS. [LAWS(DLH)-2010-9-405] [REFERRED TO]
TRINITY INSTITUTE OF HIGHER EDUCATION VS. GOVT NCT OF DELHI [LAWS(DLH)-2008-7-183] [REFERRED TO]
SHIVAJI EDUCATION SOCIETY AMRAVATI VS. MAHARASHTRA UNIVERSITY OF HEALTH SCIENCES [LAWS(BOM)-2011-10-87] [REFERRED TO]
G.L. BAJAJ INSTITUTE OF TECHNOLOGY AND MANAGEMENT, GAUTAM BUDDHA NAGAR VS. UNION OF INDIA THRU [LAWS(ALL)-2023-4-53] [REFERRED TO]
C/M BABU BAIJ NATH SINGH MAHAVIDYALAYA AND ANOTHER VS. STATE OF U.P. [LAWS(ALL)-2016-6-2] [REFERRED TO]
CVR COLLEGE OF ENGINEERING VS. GOVERNMENT OF ANDHRA PRADESH [LAWS(APH)-2012-6-68] [REFERRED TO]
THE EXECUTIVE DIRECTOR, VIDYA INTERNATIONAL CHARITABLE TRUST, VIDYA CAMPUS, KUNNUKUZHY, THALAKKOTTUKARA, TRICHUR VS. A.P.J. ABDUL KALAM TECHNOLOGICAL UNIVERSITY, REPRESENTED BY ITS REGISTRAR, CET CAMPUS, TRIVANDRUM [LAWS(KER)-2017-4-28] [REFERRED TO]
NANCY COLLEGE OF EDUCATION VS. PUNJABI UNIVERSITY, PATIALA [LAWS(P&H)-2007-9-206] [REFERRED]
LUCY HANSDA VS. STATE OF BIHAR [LAWS(JHAR)-2001-1-19] [REFERRED TO]
PUSHPAGIRI MEDICAL SOCIETY VS. STATE OF KERALA [LAWS(KER)-2006-1-79] [REFERRED TO]
IITT COLLEGE OF ENGINEERING VS. STATE OF HIMACHAL PRADESH [LAWS(SC)-2003-8-130] [REFERRED]
I I T T COLLEGE OF ENGINEERING VS. STATE OF H P [LAWS(SC)-2003-8-35] [REFERRED TO]
SHARIQUE ALI VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2002-1-10] [REFERRED TO]
TRAVANCORE DEVASWOM BOARD VS. DEPUTY EXAMINER [LAWS(KER)-2020-5-62] [REFERRED TO]
FR THOMAS MELVETTATH VS. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION [LAWS(KER)-2018-7-34] [REFERRED TO]
ASSOCIATION OF MANAGEMENT OF PRIVATE COLLEGES VS. ANNA UNIVERSITY [LAWS(MAD)-2009-8-201] [REFERRED TO]
DIRECTOR VS. FATHIMA COLLEGE OF PHARMACY [LAWS(KER)-2017-12-121] [REFERRED TO]
STATE OF KERALA VS. KMCT POLYTECHNIC COLLEGE [LAWS(KER)-2017-8-134] [REFERRED TO]
DHAYA COLLEGE OF ENGINEERING VS. SECRETARY TO GOVERNMENT [LAWS(MAD)-2012-9-122] [REFERRED TO]
JAI BHARATH COLLEGE OF MANAGEMENT AND ENGINEERING TECHNOLOGY VS. STATE OF KERALA [LAWS(KER)-2020-9-403] [REFERRED TO]
SMG ANJALAI AMMAL EDUCATIONAL SOCIETY VS. NATIONAL COUNCIL FOR TEACHER EDUCATION [LAWS(MAD)-2002-4-76] [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. MEDWIN EDUCATIONAL SOCIETY [LAWS(SC)-2003-11-88] [REFERRED TO]
DIRECTOR OF SCHOOL EDUCATION D. P. I. CAMPUS VS. M. VELAYUTHAM [LAWS(MAD)-2023-6-146] [REFERRED TO]
SAMPAT STC MAHAVIDHYALAYA VS. STATE OF RAJASTHAN [LAWS(RAJ)-2009-8-404] [REFERRED TO]
LALIT RAJENDRA GAJANAN VS. VIDYAVARDHANI [LAWS(BOM)-2021-10-215] [REFERRED TO]
ADITYA INSTITUTE OF TECHNOLOGY VS. GOVT OF DELHI [LAWS(DLH)-2008-7-421] [REFERRED]
APEEJAY INSTITUTE OF TECHNOLOGY SCHOOL OF ARCHITECTURE VS. GAUTAM BUDH TECHNICAL UNIVERSITY INSTITUTE OF ENGINEERING [LAWS(ALL)-2012-7-115] [REFERRED TO]
STATE OF U P & ANR VS. FEDERATION OF INDIAN POLYTECHNIC TEACHERS ORGANISATION & ANR [LAWS(ALL)-2011-3-540] [REFERRED]
SITWANTO DEVI MAHILA KALYAN SANSTHAN VS. RANCHI UNIVERSITY [LAWS(JHAR)-2005-10-5] [REFERRED TO]
CHIEF EXECUTIVE TRUSTEE VS. STATE OF KERALA [LAWS(KER)-2007-1-643] [REFERRED TO]
NATIONAL MEDICAL EDUCATIONAL CHARITABLE TRUST VS. KERALA NURSING [LAWS(KER)-2005-12-52] [REFERRED TO]
AIMAN AHAMED KHAN VS. STATE OF KRNATAKA [LAWS(KAR)-2009-9-26] [REFERRED TO]
CHERABUDDI EDUCATIONAL SOCIETY VS. JAWAHARLAL NEHRU TECHNOLOGICAL UNIVERSITY [LAWS(TLNG)-2022-12-52] [REFERRED TO]
INFANT JESUS COLLEGE OF ENGINEERING VS. REGISTRAR, ANNA UNIVERSITY [LAWS(MAD)-2019-6-172] [REFERRED TO]
RABINDHARANATH TAGORE EDUCATION CHARITABLE TRUST VS. REGISTRAR MGR MEDICAL UNIVERSITY [LAWS(MAD)-2018-9-390] [REFERRED TO]
VIDYA INTERNATIONAL CHARITABLE TRUST VS. APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY [LAWS(KER)-2017-4-42] [REFERRED TO]
P.N.N.M. AYURVEDA MEDICAL COLLEGE VS. KERALA UNIVERSITY OF HEALTH SCIENCES [LAWS(KER)-2017-12-51] [REFERRED TO]
THE GLOBAL INSTITUTE OF ARCHITECTURE PERADIKUNNU VS. THE SECRETAR HIGHER EDUCATION DEPARTMENT [LAWS(KER)-2016-8-135] [REFERRED TO]
HOLY GRACE FOUNDATION VS. STATE OF KERALA [LAWS(KER)-2020-9-167] [REFERRED TO]
NIRMALA EDUCATIONAL TRUST VS. STATE OF KERALA [LAWS(KER)-2020-9-353] [REFERRED TO]
AARUPADAIVEEDU MEDICAL COLLEGE VS. PONDICHERRY UNIVERSITY [LAWS(MAD)-2002-3-50] [REFERRED TO]
KONGU ENGINEERING COLLEGE VS. STATE OF TAMIL NADU [LAWS(MAD)-2002-7-183] [REFERRED TO]
POLICY PLANNING BODY VS. SILICON INSTITUTE OF TECHNOLOGY [LAWS(ORI)-2010-11-7] [REFERRED TO]
STATE OF MAHARASHTRA VS. SANT DNYANESHWAR SHIKSHAN SHASTRA MAHAVIDYALAYA [LAWS(SC)-2006-3-43] [REFERRED TO]
RENAISSANCE EDUCATION SOCIETY AND ANOTHER VS. NATIONAL COUNCIL FOR TEACHER EDUCATION AND ANOTHER [LAWS(MPH)-2016-9-45] [REFERRED TO]
ARUN VS. STATE OF KARNATAKA [LAWS(KAR)-2000-2-10] [REFERRED TO]
SHERWOOD COLLEGE OF PHARMACY VS. STATE OF U.P. AND ORS. [LAWS(ALL)-2015-11-145] [REFERRED TO]
STATE OF HARYANA VS. GLOBAL EDUCATIONAL AND SOCIAL TRUST [LAWS(DLH)-2012-8-262] [REFERRED TO]
DR. V.R.K. EDUCATIONAL SOCIETY VS. JAWAHARLAL NEHRU TECHNOLOGICAL UNIVERSITY, HYDERABAD [LAWS(APH)-2019-3-1] [REFERRED TO]
RAJENDER KUMAR AND ANR. AND VS. STATE COUNCIL OF EDUCATION RESEARCH AND TRAINING AND ORS. [LAWS(DLH)-2009-1-267] [REFERRED TO]
C V S KRISHNA MURTHY TEJA CHARITIES TIRUPATI CHITTOR DISTRICT VS. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION NEW DELHI [LAWS(APH)-2003-7-138] [REFERRED TO]
MAHATMA GANDHI MISSIONS INSTITUTE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2008-8-187] [REFERRED TO]
ABHIMANYU VS. STATE OF U P [LAWS(ALL)-2011-11-69] [REFERRED TO]
CFA INSTITUTE VS. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION [LAWS(DLH)-2007-12-131] [REFERRED TO]
PRIVATE NURSING SCHOOLS AND COLLEGES MANAGEMENT ASSOCIATION VS. STATE OF MAHARASHTRA, THROUGH ITS SECRETARY [LAWS(BOM)-2013-7-47] [REFERRED TO]
MAHATMA GANDHI MISSIONS INSTITUTE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2009-8-41] [REFERRED TO]
ZEE COLLEGE OF PHARMACY UNNAO VS. STATE OF U. P. [LAWS(ALL)-2020-11-22] [REFERRED TO]
CENTRAL WOMEN'S COLLEGE OF EDUCATION VS. STATE OF U.P. [LAWS(ALL)-2019-11-291] [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. MEDWIN EDUCATIONAL SOCIETY [LAWS(APH)-2000-11-13] [REFERRED TO]
GYAN SINGH VS. ALLAHABAD UNIVERSITY [LAWS(ALL)-2002-9-113] [REFERRED TO]
SHAMLAJI AROGYA SEVA TRUST VS. STATE OF GUJARAT [LAWS(GJH)-2001-1-60] [REFERRED]
UNIVERSITY OF CALICUT VS. NATIONAL COUNCIL FOR TEACHER EDUCATION NEW DELHI [LAWS(KER)-2003-7-35] [REFERRED TO]
CAMBRIDGE TRUST OF INDIA VS. STATE OF JHARKHAND [LAWS(JHAR)-2002-2-34] [REFERRED TO]
NATIONAL COUNCIL FOR TEACHER EDUCATION VS. OM COLLEGE OF EDUCATION [LAWS(DLH)-2022-4-159] [REFERRED TO]
CHAIRMAN VS. STATE OF KERALA [LAWS(KER)-2017-6-148] [REFERRED TO]
A. GOPINATHAN VS. STATE OF KERALA [LAWS(KER)-2019-9-140] [REFERRED TO]
DHATTARWAL EDUCATION SOCIETY VS. STATE OF RAJASTHAN AND OTHERS [LAWS(RAJ)-2018-9-47] [REFERRED TO]
PARSHAVANATH CHARITABLE TRUST VS. ALL INDIA COUNCIL FOR TECH. EDU [LAWS(SC)-2012-12-46] [REFERRED TO]
ASSOCIATION OF MANAGEMENT OF PRIVATE COLLEGES VS. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION [LAWS(SC)-2013-4-85] [REFERRED TO]
NATIONAL COUNCIL FOR TEACHER EDUCATION VS. EDARA AL NISHAT MUSLEMEEN EDUCATION SOCIETY [LAWS(PAT)-2005-4-24] [REFERRED TO]
S MANIKANDAN VS. SECRETARY SELECTION COMMITTEE [LAWS(MAD)-2002-11-87] [REFERRED TO]
MUDALIAMBAL TRUST VS. ANNA UNIVERSITY [LAWS(MAD)-2002-11-174] [REFERRED TO]
I ELANGOVAN VS. THIRUVALLUVAR UNIVERSITY [LAWS(MAD)-2006-12-16] [REFERRED TO]
OM PRAKASH VS. STATE OF JHARKHAND [LAWS(JHAR)-2013-11-41] [REFERRED TO]
Bharathidasan University VS. Dhanalakshmi Srinivasan [LAWS(MAD)-2005-2-204] [REFERRED TO]
N PRIYADARSHINI VS. SECRETARY TO GOVERNMENT EDUCATION DEPT CHENNAI [LAWS(MAD)-2005-6-62] [REFERRED TO]
KALAIKOTTUTHAYAM VS. STATE OF TAMIL NADU [LAWS(MAD)-2010-6-14] [REFERRED TO]
UNIVERSITY GRANTS COMMISSION AND ORS. VS. ANAND J. ILLICKAN AND ORS. [LAWS(KER)-2015-6-75] [REFERRED TO]
ANNAI J. K. K. SAMPOORANI AMMAL CHARITABLE TRUST VS. TAMIL NADU DR. MGR MEDICAL UNIVERSITY [LAWS(MAD)-2019-10-21] [REFERRED TO]
GLOBAL COLLEGE OF PHARMACY VS. STATE OF RAJASTHAN AND OTHERS [LAWS(RAJ)-2018-9-44] [REFERRED TO]
S M N I DENTAL COLLEGE AND HOSPITAL VS. L N MITHILA UNIVERSITY [LAWS(PAT)-2002-6-3] [REFERRED TO]
GOVERNMENT OF A P VS. J B EDUCATIONAL SOCIETY [LAWS(SC)-2005-2-83] [REFERRED TO]
JAWAHARLAL NEHRU TECHNOLOGICAL UNIVERSITY VS. CRESCENT EDUCATIONAL SOCIETY [LAWS(SC)-2021-11-79] [REFERRED TO]
STATE OF RAJASTHAN VS. CENTRAL MODERN TEACHERS TRAINING COLLEGE [LAWS(RAJ)-2022-8-117] [REFERRED TO]
JAWAHARLAL NEHRU TECHNOLOGICAL UNIVERSITY REGISTRAR VS. SANGAM LAXMI BAI VIDYAPEET & ORS [LAWS(SC)-2018-10-108] [REFERRED TO]
ST.THOMAS COLLEGE OF ENGINEERING AND TECHNOLOGY KOZHUVALLOOR VS. STATE OF KERALA [LAWS(KER)-2020-8-270] [REFERRED TO]
SUNITA MEENA VS. STATE OF RAJASTHAN [LAWS(RAJ)-2002-3-2] [REFERRED TO]
NEHRU COLLEGE OF ENGINEERING AND RESEARCH VS. STATE OF KERALA [LAWS(KER)-2010-12-285] [REFERRED TO]
DIRECTOR NATIONAL INSTITUTE OF TECHNOLOGY SURATHKAL VS. N S HARSHA [LAWS(KAR)-2003-10-26] [REFERRED TO]
FEDERATION OF INDIAN POLYTECHNIC TEACHERS ORGANISATION VS. DIRECTOR TECHNICAL EDUCATION U P [LAWS(ALL)-2001-4-9] [REFERRED TO]
CHIEF SECRETARY GOVT OF NCT OF DELHI VS. K R MANN [LAWS(DLH)-2008-3-154] [REFERRED TO]
B.P.H.E. SOCIETYS INSTITUTE OF MANAGEMENT STUDIES VS. THE STATE OF MAHARASHRA [LAWS(BOM)-2016-6-22] [REFERRED TO]
GITARATTAN INSTITUTE OF ADVANCED STUDIES AND TRAINING VS. DIRECTOR HIGHER EDUCATION AND ANR. [LAWS(DLH)-2010-8-380] [REFERRED TO]
ASMITA AGARWAL VS. ENFORCEMENT DIRECTORATE [LAWS(DLH)-2001-11-70] [REFERRED]
ANNA UNIVERSITY VS. DHAYA COLLEGE OF ENGINEERING [LAWS(MAD)-2013-7-9] [REFERRED TO]
RUNGTA ENGINEERING COLLEGE, BHILAI VS. CHHATTISGARH SWAMI VIVEKANAND TECHNICAL UNIVERSITY [LAWS(SC)-2014-9-92] [REFERRED TO]
S PALANIVEL VS. PRICIPAL PODICHERRY ENGINEERING COLLEGE [LAWS(MAD)-2009-11-206] [REFERRED TO]
VANNIYAR EDUCATIONAL TRUST KONERIKUPPAM VS. STATE OF TAMIL NADU [LAWS(MAD)-2010-8-151] [REFERRED TO]
STATE OF KERALA VS. RENJITH [LAWS(KER)-2001-10-88] [REFERRED TO]
THANGAL KUNJU MUSALIAR INSTITUTE VS. THE COCHIN UNIVERSITY OF SCIENCE AND THE VICE CHANCELLOR [LAWS(KER)-2009-10-119] [REFERRED TO]
UNIVERSITY OF CALICUT AND THE VICE CHANCELLOR VS. THE CHAIRMAN, [LAWS(KER)-2009-12-114] [REFERRED TO]
UNIVERSITY OF CALICUT VS. THARANALLUR EDUCATIONAL AND CULTURAL [LAWS(KER)-2010-7-106] [REFERRED TO]
THE DIRECTOR,MOOKAMBIKA COLLEGE OF PHARMACEUTICAL SCIENCES & RESEARCH VS. STATE OF KERALA [LAWS(KER)-2016-10-14] [REFERRED TO]
DREAM LAND ESTATE, CHOZHIKODE P.O., KULATHUPUZHA VS. STATE OF KERALA, REPRESENTED BY PRINCIPAL SECRETARY TO GOVERNMENT, DEPARTMENT OF HIGHER EDUCATION, THIRUVANANTHAPURAM [LAWS(KER)-2016-12-115] [REFERRED TO]
RAKESH KUMAR VS. STATE OF BIHAR [LAWS(PAT)-2022-8-86] [REFERRED TO]
MESCO INSTITUTE OF MANAGEMENT AND COMPUTER SCIENCES MBA VS. OSMANIA UNIVERSITY [LAWS(TLNG)-2019-9-61] [REFERRED TO]
KALPANA SINHA VS. THE UNION OF INDIA [LAWS(PAT)-2015-3-212] [REFERRED]
TOMS COLLEGE OF ENGINEERING VS. APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY [LAWS(KER)-2020-8-405] [REFERRED TO]
JHARKHAND TEACHER TRAINING COLLEGE ASSOCIATION VS. STATE OF JHARKHAND [LAWS(JHAR)-2015-2-81] [REFERRED TO]
COUNCIL OF ARCHITECTURE VS. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION [LAWS(DLH)-2011-9-21] [REFERRED TO]
ALL INDIA COUNCIL FOR TECHNICAL EDUCATION INDIRA GANDHI SPORTS VS. OSMANIA UNIVERSITY REP [LAWS(APH)-2002-7-100] [REFERRED TO]
JIJAMATA SHIKSHAN PRASARAK MANDALS KAMLATAI COLLEGE OF ARCHITECTURE, AURANGABAD VS. STATE OF MAHARASHTRA AND OTHERS [LAWS(BOM)-2017-6-212] [REFERRED TO]
GNANYOG EDUCATION AND WELFARE TRUST VS. STATE OF GUJARAT [LAWS(GJH)-2008-9-132] [REFERRED TO]
G H R EDUCATION FOUNDATION SOCIETY VS. STATE OF MAHARASHTRA [LAWS(BOM)-2008-9-64] [REFERRED TO]
SHRINATH SHIKSHAN PRASARAK MANDAL VS. REGISTRAR SNDT WOMENS UNIVERSIT [LAWS(BOM)-2005-9-55] [REFERRED TO]
ADITYA EDUCATION TRUST'S ADITYA HOSPITAL & DENTAL COLLEGE VS. UNION OF INDIA [LAWS(BOM)-2013-9-122] [REFERRED TO]
ST JOSEPH'S HOSPITAL TRUST VS. KERALA UNIVERSITY OF HEALTH SCIENCES [LAWS(KER)-2012-8-70] [REFERRED TO]
ST JOSEPH'S HOSPITAL TRUST VS. KERALA UNIVERSITY OF HEALTH SCIENCES [LAWS(KER)-2012-8-70] [REFERRED TO]
DEVRAJBHAI VALABHAI CHARAN VS. STATE OF GUJARAT [LAWS(GJH)-2023-2-2098] [REFERRED TO]
Rashtreeya Sikshana Samithi Trust, Bangalore and others VS. State of Karnataka and others [LAWS(KAR)-2005-10-70] [REFERRED TO]
R R PATIL VS. STATE OF KARNATAKA [LAWS(KAR)-2001-12-16] [REFERRED TO]
ANNAI J K K SAMPOORANI AMMAL CHARITABLE TRUST VS. BHARATHIYAR UNIVERSITY [LAWS(MAD)-2006-12-64] [REFERRED TO]
RUKMANI COLLEGE OF EDUCATION KADAYANALLUR VS. STATE OF TAMIL NADU [LAWS(MAD)-2007-10-45] [REFERRED TO]
R LAKSHMI VS. STATE OF TAMIL NADU [LAWS(MAD)-2007-2-165] [REFERRED TO]
MADRAS EDUCATION AND RESEARCH INTEGRATED TRUST MERIT VS. PERIYAR UNIVERSITY [LAWS(MAD)-2004-11-188] [REFERRED TO]
MATA SUDARSHAN TILAK RAJ DHAWAN EDUCATION TRUST VS. STATE OF HARYANA [LAWS(P&H)-2002-1-28] [REFERRED TO]
MANGE RAM EDUCATIONAL & CHARITABLE TRUST VS. STATE OF HARYANA AND ANOTHER [LAWS(P&H)-2006-9-210] [REFERRED]
CASTROS HOMOEO RESEARCH CENTRE VS. STATE OF PUNJAB [LAWS(P&H)-2000-10-13] [REFERRED]
K. J. SUDHIR VS. STATE OF KERALA [LAWS(KER)-2023-2-183] [REFERRED TO]
ASHTAPADI FOUNDATION REPRESENTED BY ITS GENERAL SECRETARY VS. UNIVERSITY OF KERALA [LAWS(KER)-2013-11-34] [REFERRED TO]
THE DIRECTOR, MOOKAMBIKA COLLEGE VS. STATE OF KERALA [LAWS(KER)-2016-11-2] [REFERRED TO]
FATHIMA COLLEGE OF PHARMACY VS. PHARMACY COUNCIL OF INDIA [LAWS(KER)-2016-12-180] [REFERRED TO]
MES-AIMAT, MES ADVANCED INSTITUTE OF MANAGEMENT AND TECHNOLOGY VS. STATE OF KERALA AND ORS. [LAWS(KER)-2015-4-116] [REFERRED TO]
K A DURAISAMY VS. GOVERNMENT OF TAMILNADU [LAWS(MAD)-2008-10-199] [REFERRED TO]
SELF FINANCING PRIVATE TEACHER TRAINING INSTITUTES VS. STATE OF TAMIL NADU [LAWS(MAD)-2008-1-125] [REFERRED TO]
ANIL PILANIYA VS. CONVENOR, REAP-2021 [LAWS(RAJ)-2021-10-5] [REFERRED TO]
EDARA AL NISHAT MUSLEMEEN EDUCATION SOCIETY VS. STATE OF BIHAR [LAWS(PAT)-2004-8-50] [REFERRED TO]
SARVAJANIK JAN KALYAN PARMARTHIK NYAS VS. STATE OF M P [LAWS(MPH)-2004-8-57] [REFERRED TO]
V.C., DEEN DAYAL UPADHYAY GORAKHPUR UNIVERSITY & ANOTHER VS. C/M RAMESH CHANDRA RAO NAVTAPPI MAHAVIDYALAY & 4 OTHERS [LAWS(ALL)-2017-5-88] [REFERRED TO]
KANTI DARSHAN COLLEGE OF EDUCATION VS. PT. RAVI SHANKAR SHUKLA UNIVERSITY [LAWS(CHH)-2009-11-53] [REFERRED TO]
MANAIR EDUCATIONAL ACADEMY KARIMNAGAR VS. GOVT OF A P [LAWS(APH)-2001-10-202] [REFERRED TO]
VIGNAN EDUCATIONAL DEVELOPMENT SOCIETY, LAWYERPET, ONGOLE, PRAKASAM DIST VS. GOVT. OF ANDHRA PRADESH [LAWS(APH)-2001-8-159] [REFERRED TO]
J K INSTITUTE OF PHARMACEUTICAL EDUCATION AND RESE VS. STATE OF CHHATTISGARH, THROUGH SECRETARY [LAWS(CHH)-2018-4-54] [REFERRED TO]
SANJIV LOCHAN GUPTA VS. GOVT OF NCT OF DELHI [LAWS(DLH)-2002-3-100] [REFERRED]
UNIVERSITY OF DELHI VS. KARAN AHUJA [LAWS(DLH)-2002-1-155] [EQUIVALENT TO]
D Y PATIL VS. DIRECTORATE OF TECHNICAL EDUCATION [LAWS(BOM)-2014-7-48] [REFERRED TO]
MUKUND EDUCATION SOCIETY VS. SANT GADGE BABA AMRAVATI UNIVERSITY [LAWS(BOM)-2016-7-103] [REFERRED TO]
BHARATI VIDYAPEETH AND ORS. VS. GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY AND ORS. [LAWS(DLH)-2009-2-221] [REFERRED TO]
SELF FINANCING RURAL ENGINEERING COLLEGE MANAGEMENTS ASSOCIATION VS. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION NEW DELHI [LAWS(APH)-2005-6-80] [REFERRED TO]
BHUPENDRA NATH TRIPATHI VS. STATE OF U P [LAWS(ALL)-2009-1-146] [REFERRED TO]
BHUPENDRA NATH TRIPATHI VS. STATE OF U P [LAWS(ALL)-2009-1-146] [REFERRED TO]
UPASANA COLLEGE OF NURSING VS. KERALA UNIVERSITY FOR HEALTH AND ALLIED SCIENCES [LAWS(KER)-2010-10-407] [REFERRED TO]
RURAL EDUCATIONAL AND SOCIAL TRUST VS. UNIVERSITY OF CALICUT [LAWS(KER)-2007-3-651] [REFERRED TO]
GYANJYOT EDUCATION TRUST VS. GOVERNMENT OF INDIA [LAWS(GJH)-2012-10-190] [REFERRED TO]
Kannammal Educational Trust VS. Director of Technical Education [LAWS(MAD)-2002-10-175] [REFERRED TO]
LOORDHU AMMAL EDUCATIONAL TRUST VS. UNIVERSITY OF MADRAS [LAWS(MAD)-2004-12-32] [REFERRED TO]
BHARATHIDASAN UNIVESITY VS. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION [LAWS(SC)-2001-9-13] [REFERRED]
GLOBAL INSTITUTE OF ARCHITECTURE PERADIKUNNU REP.BY ITS DIRECTOR R.K. MANISANKAR NAGARIPURAM VS. SECRETARY HIGHER EDUCATION DEPARTMENT HIGHER EDUCATION DEPARTMENT [LAWS(KER)-2016-8-222] [REFERRED TO]
APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY AND ANOTHER VS. JAI BHARATH COLLEGE OF MANAGEMENT AND ENGINEERING TECHNOLOGY AND OTHERS [LAWS(SC)-2020-12-29] [REFERRED TO]
CHAIRMAN, DALE VIEW COLLEGE OF PHARMACY AND RESEARCH CENTRE VS. UNION OF INDIA [LAWS(KER)-2020-9-354] [REFERRED TO]
MAA VAISHNO DEVI MAHILA MAHAVIDYALAYA VS. STATE OF U.P. [LAWS(SC)-2012-12-48] [REFERRED TO]
ARM COLLEGE OF ENGINEERING VS. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION [LAWS(MAD)-2020-9-889] [REFERRED TO]
ANIMAL WELFARE BOARD OF INDIA VS. A. NAGARAJA [LAWS(SC)-2014-5-15] [REFERRED TO]
ST JOHNS TEACHER TRAINING INSTITUTE FOR WOMEN VS. UNION OF INDIA [LAWS(KAR)-2002-9-26] [REFERRED TO]
SENTHIL EDUCATION SOCIETY VS. MEMBER SECRETARY NATIONAL COUNCIL FOR TEACHER EDUCATION WING II [LAWS(MAD)-2011-3-566] [REFERRED TO]
JNTUH & OTHERS VS. SRI SARADA COLLEGE OF PHARMACY & OTHERS [LAWS(APH)-2016-1-11] [REFERRED TO]
SLC COLLEGE OF PHARMACY AND ORS. VS. JAWAHARLAL NEHRU TECHNOLOGICAL UNIVERSITY AND ORS. [LAWS(APH)-2015-7-8] [REFERRED TO]
GEETA SHARMA VS. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION AICTE [LAWS(DLH)-2002-9-275] [REFERRED 5.]
SINHGAD TECHNICAL EDUCATION SOCIETY VS. MAHARASHTRA UNIVERSITY OF HEALTH SCIENCES [LAWS(BOM)-2014-1-13] [REFERRED TO]
ALL INDIA COUNCIL FOR TECHNICAL EDUCATION VS. COUNCIL OF ARCHITECTURE [LAWS(DLH)-2011-5-61] [REFERRED TO]
GDR EDUCATION SOCIETY VS. STATE OF CHHATTISGARH [LAWS(CHH)-2011-8-58] [REFERRED TO]
V.C., DEEN DAYAL UPADHYAY GORAKHPUR UNIVERSITY VS. C/M RAMESH CHANDRA RAO NAVTAPPI MAHAVIDYALAY, (ALLAHABAD)(DB) [LAWS(ALL)-2017-5-96] [REFERRED TO]


JUDGEMENT

M. Jagannadha Rao, J. - (1.)Leave granted.
(2.)The appellant is a trust which wanted to establish a self-financing Engineering College and submitted an application during 1994-95 to the University of Kerala as well as to All India Council for Technical Education (hereinafter called the 'AICTE'). There was an inspection by a team of Professors of the University and it recommended, favourably when it stated that the facilities provided by the appellant would be sufficient for establishing an Engineering College. The AICTE sent a communication on 30-4-1995 stating that on the basis of the observations made by the Export Committee and the recommendations made by the Central Regional Committee, State Level Committee and Central Task Force as per the provisions of the AICTE regulation dated 30-1-1994, the AICTE was granting conditional approval for establishing an Engineering and Technical College. The abovesaid approval was subject to the fulfilment of specific conditions mentioned in Annexure I and the general conditions mentioned in Annexure II to the said letter. In the event of contravention of the conditions, guidelines, norms and regulations of the AICTE, the AICTE could withdraw the approval at any time. Under the impression that the State Govt. was to grant permission, the appellant requested the State Government by letter dated 24-5-1995 for permission to start the college. Meanwhile, the Mahatama Gandhi University by their letter dated 31-5-1995 forwarded to the Government a list of Colleges and Courses for affiliation during the academic year 1995-96. The appellant's college was shown as one of the colleges among the affiliated colleges for the said period. The appellant sent a reminder to the Government on 26-8-1995 for permission for starting the college for the academic year 1995-96 and ultimately the Government refused permission by informing the appellant by a letter dated 16-8-1996 as follows:
"in inviting your attention to the reference cited, I am to inform you that Government regret their inability to comply with your request."
Thereafter, the appellant filed writ petition O.P. No. 4612 of 1996 for quashing the said order and for a direction to sanction and establish an Engineering College.
(3.)The learned single Judge of the High Court by his judgment dated 14-1-1997 allowed the writ petition quashed the above-said order of the Government, dated 16-8-1996 and directed the Mahatama Gandhi University to consider the appellant's application for permanent affiliation without reference to the above letter of the Government and pass appropriate orders within 8 weeks from the date of the receipt of a copy of the judgment. The direction to pass a fresh order of affiliation was issued in view of the fact that the University contended before the learned single Judge that unless the Government granted approval, permanent affiliation could not be granted. The Government was also directed to reconsider its decision.


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