High CourtsSingle Bench

Institute for Education vs State Of Jharkhand

Jharkhand High Court · Decided on 12 July 2024 · Citation: (2024) 07 JH CK 0042

HON’BLE JUDGES
Sanjay Kumar Dwivedi, J
CASE NUMBER
Writ Petition (C) No. 3898 Of 2024

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Judgment

8 paragraphs · 325 words

Sanjay Kumar Dwivedi, J

1.

Learned counsel for the petitioner submits that the petitioner is an Institute which is running B.Ed. College since its establishment in the year 2012 under the Educational and Social Development Trust which has been dedicated for providing high quality education and holistic development and for B.Ed. duly affiliated with respondent Kolhan University. He further submits that the petitioner-Institute submitted affiliation application in terms of the Regulation sent by the University Grants Commission in terms of the Statute and these applications were made for Session 2024-27 for B.B.A and B.C.A and All India Council for Technical Education (AICTE) has already provided approval. The petitioner has also submitted the requisite fee before the Kolhan University. He further submits that however the Kolhan University has returned back the Demand Draft saying that the petitioner has not informed the University about the initiation of process of approval from the  AICTE.  He  submits  that  there is  complete  Schedule  for  the year 2024-25 with regard to academic calendar and 31.07.2024 is the last date for grant of affiliation by the University Board.

2.

Learned counsel for the AICTE submits that approval by the said Body is there.

3.

Dr. Singh, the learned counsel for the respondent Kolhan University, in view of above, shall take instruction and file counter affidavit within two weeks.

4.

It is open for the respondent University to examine the above facts which has already been brought on record on affidavit and take proper steps so that if approval of AICTE is there for academic year 2024-27 may not pass over only due to that order of the University with regard to affiliation.

5.

Let it appear on 22.07.2024.

6.

Let a copy of this order be handed over to Dr. Ashok Kumar Singh, the learned counsel who is appearing for the Kolhan University.

7.

The petitioner /Institute will cooperate with the University with regard to any query made by the respondent University.