HIGH COURT OF ANDHRA PRADESH

* * * *

28192 of 2024 and 7921, 13858 and 29442 of 2025,

6762 and 7104 of 2026

DATE OF JUDGMENT PRONOUNCED: 29.07.2026

SUBMITTED FOR APPROVAL:

THE HON'BLE SRI JUSTICE NYAPATHY VIJAY,J

1. Whether Reporters of Local newspapers may

be allowed to see the Judgments?

Yes/No

2. Whether the copies of judgment may be

marked to Law Reporters/Journals

Yes/No

3. Whether Your Lordships wish to see the fair

copy of the Judgment?

Yes/No

________________

NYAPATHY VIJAY,J

2

*THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY

+ 28192 of 2024 and 7921, 13858 and 29442 of 2025,

6762 and 7104 of 2026

% 29.07.2026

Between:

All Saints Christian Education Society,

Rep. by Secretary, Sri V.Vidhya Sundhar,

Visakhapatnam and another

...Petitioner

And

The State of Andhra Pradesh,

Rep., by its Principal Secretary,

Education Department, Secretariat, Velagapudi and 2 others.

...RESPONDENT(S)

Counsel for the Petitioner : Sri T.D.Phani Kumar

Counsel for the Respondent(S): Sri G.Koti Nagulu, SC for Adikavi

Nannaya University

Sri M.Chalapathi SC for Nagarjuna

University

G.O. for Higher Education.

< Gist :

> Head Note:

? Cases Referred:

1

(2010 (2) ALD 214)

3

Date of reserved for orders :

Date of pronouncement :

Date of uploading :

4

APHC010543832024

IN THE HIGH COURT OF ANDHRA

PRADESH

AT AMARAVATI

(Special Original Jurisdiction)

[3460]

WEDNESDAY, THE 29

th

DAY OF JULY 2026

PRESENT

THE HONOURABLE SRI JUSTICE NYAPATHY VIJA Y

WRIT PETITION NO: 28192/2024

Between:

1. ALL SAINTS CHRISTIAN EDUCATION SOCIETY, REPT.

BY ITS SECRETARY, SRI V. VIDHYA SUNDHAR, S/O VJ.

JAYARAO, R/O 2ND FLOOR, SATYA SURYA COMPLEX,

OPPOSITE TO RTC COMPLEX, DWARAKA NAGAR,

VISAKHAPATNAM.

2. VEERAVALLI COLLEGE OF LAW,, REPT. BY ITS

PRINCIPAL. R/O PRAKASH NAGAR, RAJAHMUNDRY,

EAST GODAVARI SRI P. SATYANARAYANA, S/O

NARAYANA,

...PETITIONER(S)

AND

1. THE STATE OF ANDHRA PRADESH, EDUCATION

DEPARTMENT, SECRETARIAT, VELAGAPUDI,

AMARAVATHI, GUNTUR DISTRICT. REP. BY ITS

PRINCIPAL SECRETARY.

2. ADIKAVI NANNAYA UNIVERSITY,

RAJAMAHENDRAVARAM, ANDHRA PRADESH, REPT.

BY ITS REGISTRAR

3. CONVENOR, AP LAW CET/PGLCET -2024 ADMISSIONS,

ACHARYA NAGARJUNA UNIVERSITY, GUNTUR,

5

GUNTUR DISTRICT

...RESPONDENT(S):

Petition under Article 226 of the Constitution of India praying

that in the circumstances stated in the affidavit filed therewith, the

High Court may be pleased tomay be pleased to issue a Writ,

Order, or direction more particularly one in the nature of Writ of

Mandamus declare the proceedings vide Prog. No.

AKN/CDC/Speaking Orders/20830/04 dated 19 -09-2024 and

subsequent proceedings vide AKN/CDC/Speaking

Orders/20830/withdrawal of Affil./2024-25/904 dated 20-11-2024

issued by the 2nd respondent, dis affiliated the Petitioner no-2

Institution from 2nd Respondent University for the academic year

2024-25 is illegal, arbitrary, violation of Principles of Natural

Justice and violation of Art. 14 and 31 of the Constitution of India

and consequently set aside the same, further direct the 2nd

respondent to affiliate the 2nd petitioner college and pass

IA NO: 1 OF 2024

Petition under Section 151 CPC praying that in the

circumstances stated in the affidavit filed in support of the

petition, the High Court may be pleased may be pleased to direct

Respondent No.2 and 3 to allot students to the 2nd Petitioner

College for the academic year 2024-2025 by including the name

of the 2nd Petitioner College in the list of approved affiliated

colleges, pending disposal of the above Writ Petition and pass

IA NO: 1 OF 2025

Petition under Section 151 CPC praying that in the

circumstances stated in the affidavit filed in support of the

petition, the High Court may be pleased pleased to vacate the

interim order dated 03.12.2024 in W.P.No.28192 of 2024 and

dismiss Writ Petition and pass

IA NO: 2 OF 2025

6

Petition under Section 151 CPC praying that in the

circumstances stated in the affidavit filed in support of the

petition, the High Court may be pleased pleased to grant leave for

filing this Reply Affidavit in the view of Delay caused and pass

Counsel for the Petitioner(S):

1. T D PANI KUMAR

Counsel for the Respondent(S):

1. GADDE KOTI NAGULU SC For Adikavi nannaya University

2. GP FOR HIGHER EDUCATION

3. M.CHALAPATHI SC For Nagarjuna University

WRIT PETITION NO: 7921/2025

Between:

1. ALL SAINTS CHRISTIAN EDUCATION SOCIETY,

REPT. BY ITS SECRETARY, SRI K VIDHYA

SUNDHAR, S/O VJ. JAYARAO, R/O 2ND FLOOR,

SATYA SURYA COMPLEX, OPPOSITE TO RTC

COMPLEX, DWARAKA NAGAR, VISAKHAPATNAM.

2. VEERAVALLI COLLEGE OF LAW,, REPT. BY ITS

PRINCIPAL. R/O PRAKASH NAGAR,

RAJAHMUNDRY, EAST GODAVARI SRI P.

SATYANARAYANA, S/O NARAYANA,

...PETITIONER(S)

AND

1. THE STATE OF AP, EDUCATION DEPARTMENT,

SECRETARIAT, VEL AGAPUDI, AMARAVATHI,

GUNTUR DISTRICT. REP. BY ITS PRINCIPAL

7

SECRETARY.

2. AP STATE COUNCIL OF HIGHER EDUCATION, 3RD,

4TH 5TH FLOORS, NEELADARI TOWERS,

SRIRAMNAGAR, BATTALION ROAD, ATMAKUR

VILLAGE, MANGALAGIRI MANDAL, GUNTUR

DISTRICT. REP. BY ITS SECRETARY.

3. THE ADIKAVI, NANNAYA UNIVERSITY,

RAJAMAHENDRAVARAM, ANDHRA PRADESH,

REPT. BY ITS REGISTRAR.

4. THE DIRECTOR, DIRECTOR OF ADMISSIONS, THE

ADIKAVI, NANNAYA UNIVERSITY,

RAJAMAHENDRAVARAM, ANDHRA PRADESH.

...RESPONDENT(S):

Petition under Article 226 of the Constitution of India

praying that in the circumstances stated in the affidavit filed

therewith, the High Court may be pleased toPleased to issue

a Writ, Order, of direction more particularly one in the

nature of Writ of Mandamus challenging the action of the

3RD respondent university in not including the name of the

2ND petitioner college in the list of colleges for ratification of

their LLB 3 years, 5 years and LLM admissions made in

management quota in notification AKNU/DOA/2 024-

2025/LAW/ratification/04 dated 20-03- 2025 as illegal,

arbitrary and contrary to the orders of this Hon'ble Court

dated 03-12-2024 in W.P. No. 28192 of 2024 and violation

of Art. 14 of the Constitution of India and consequently

direct the 3RD respondent to ratify the admissions of the

students admitted in 2ND petitioner college during the

academic year 2024-2025 and pass

IA NO: 1 OF 2025

Petition under Section 151 CPC praying that in the

circumstances stated in the affidavit filed in support of the

8

petition, the High Court may be pleased Pleased to direct

the 3RD respondent to ratify the admissions of the students

admitted in the 2ND petitioner college for the academic year

2024-2025 on the ongoing ratification process on 25-03-

2025 and 26-03-2025 subject to the outcome of the above

Writ Petition and pass

IA NO: 2 OF 2025

Petition under Section 151 CPC praying that in the

circumstances stated in the affidavit filed in support of the

petition, the High Court may be pleased to direct the 3rd

respondent to receive the examination fee, admit and permit

the students of 2nd petition joined in AP LAW

CET/PGLCET-2024 TO attend the semester exams, subject

to the outcome of the above Write Petition and pass

IA NO: 3 OF 2025

Petition under Section 151 CPC praying that in the

circumstances stated in the affidavit filed in support of the

petition, the High Court may be pleased May pleased to

direct the respondents to receive the examination fee and

permit the students of 2nd petitioner joined in AP Law

Cet/PGLECT-2024 to attend the II semester exams, subject

to out come of the above Writ petition and pass

Counsel for the Petitioner(S):

1. T D PANI KUMAR

Counsel for the Respondent(S):

1. GADDE KOTI NAGULU SC For Adikavi nannaya

University

2. GP FOR HIGHER EDUCATION

3. K RADHIKA

9

WRIT PETITION NO: 13858/2025

Between:

1. ALL SAINTS CHRISTIAN EDUCATION

SOCIETY, REPT BY ITS SECRETARY, DR. V.

VIDYA SUNDAR, S/O V.J. JAYARAO, R/O 2ND

FLOOR, SATYA SURYA COMPLEX, OPPOSITE

TO RTC COMPLEX, DWARAKA NAGAR,

VISAKHAPATNAM.

2. VEERAVALLI COLLEGE OF LAW,, REPT. BY

ITS PRINCIPAL. DR. S. AGNEYA RAJU, S/O

RAMA CHANDRUDU, R/O PRAKASH NAGAR,

RAJAHMUNDRY, EAST GODAVARI

...PETITIONER(S)

AND

1. THE STATE OF ANDHRA PRADESH,

EDUCATION DEPARTMENT, SECRETARIAT,

VELAGAPUDI, AMARAVATHI, GUNTUR

DISTRICT. REP. BY ITS PRINCIPAL

SECRETARY.

2. AP STATE COUNCIL OF HIGHER EDUCATION,

4TH AND 5TH FLOORS, NEELADARI TOWERS,

SRIRAMNAGAR, 6TH BATTALION ROAD,

ATMAKUR VILLAGE, MANGALAGIRI MANDAL,

GUNTUR DISTRICT. REP. BY ITS SECRETARY.

3. THE ADIKAVI NANNAYA UNIVERSITY,

RAJAMAHENDRAVARAM, ANDHRA PRADESH,

REPT. BY ITS REGISTRAR.

4. THE DIRECTOR, DIRECTOR OF ADMISSIONS,

THE ADIKAVI NANNAYA UNIVERSITY,

RAJAMAHENDRAVARAM, ANDHRA PRADESH.

10

5. THE CONTROLLER OF EXAMINATION, THE

ADIKAVI NANNAYA UNIVERSITY,

RAJAMAHENDRAVARAM, ANDHRA PRADESH

...RESPONDENT(S):

Petition under Article 226 of the Constitution of

India praying that in the circumstances stated in the

affidavit filed therewith, the High Court may be pleased

topleased to issue a Writ, Order, or direction more

particularly one in the nature of Writ of Mandamus

declare the action of the 3rd respondent in not issuing

Provisional affiliation to the 2nd petitioner college

under the orders of this Honble Court dated 03-12-

2024 in W.P. No. 28192 of 2024 and thereby not

admitting and accepting examination fee paid by the

2nd petitioner college on 07-05- 2025 under

notification dated 19-04-2025 and 24-04-2025 for the

students admitted on spot admissions (list of students

mentioned in Annexure-I to III) in 2nd petitioner

college as illegal, arbitrary and contrary to the orders

of this Honble Court dated 03-12-2024 in W.P. No.

28192 of 2024 and violation of Art. 14 of the

Constitution of India and consequently direct the 3rd

respondent in not issuing Provisional affiliation to the

2nd petitioner college and continue the students of the

2nd petitioner college mentioned in Annexure-I to III as

regular students on par with students admitted under

for academic year 2024-2025 and pass

IA NO: 1 OF 2025

Petition under Section 151 CPC praying that in

the circumstances stated in the affidavit filed in support

of the petition, the High Court may be pleased pleased

to direct the 3rd respondent to receive the examination

fee, admit and permit the students of 2nd petitioner

College, who joined in the academic year 2024-2025 to

11

attend the semester exams and continue them pending

disposal of the above Writ Petition and pass

IA NO: 2 OF 2025

Petition under Section 151 CPC praying that in

the circumstances stated in the affidavit filed in support

of the petition, the High Court may be pleased may be

pleased to vacate the interim order lA No.1 of 2025 in

W.P.No.13858 of 2025 dated 22.05.2025 and dismiss

Writ Petition and pass

Counsel for the Petitioner(S):

1. T D PANI KUMAR

Counsel for the Respondent(S):

1. GP FOR HIGHER EDUCATION

2. K RADHIKA

WRIT PETITION NO: 29442/2025

Between:

1. ALL SAINTS CHRISTIAN EDUCATION

SOCIETY, REPT. BY ITS SECRETARY, SRI V.

VIDHYA SUNDHAR, S/O V.J. JAYARAO, R/O

2ND FLOOR, SATYA SURYA COMPLEX,

OPPOSITE TO RTC COMPLEX, DWARAKA

NAGAR, VISAKHAPATNAM.

2. VEERAVALLI COLLEGE OF LAW, REPT. BY ITS

PRINCIPAL. DR. S. AGNEYA RAJU, S/O RAMA

CHANDRUDU, O/O PRAKASH NAGAR,

RAJAHMUNDRY, EAST GODAVARI

...PETITIONER(S)

AND

12

1. THE STATE OF AP, EDUCATION

DEPARTMENT, SECRETARIAT, VELAGAPUDI,

AMARAVATHI, GUNTUR DISTRICT. REP. BY

ITS PRINCIPAL SECRETARY.

2. AP STATE COUNCIL OF HIGHER EDUCATION,

4TH AND 5TH FLOORS, NEELADARI TOWERS,

SRIRAMNAGAR, 6TH BATTALION ROAD,

ATMAKUR VILLAGE, MANGALAGIRI MANDAL,

GUNTUR DISTRICT REP. BY ITS SECRETARY.

3. THE ADIKAVI, NANNAYA UNIVERSITY,

RAJAMAHENDRAVARAM, ANDHRA PRADESH,

REPT. BY ITS REGISTRAR.

4. THE BAR COUNCIL OF INDI A, REP. BY ITS

SECRETARY, 21 ROUSE AVENUE

INSTITUTIONAL AREA, NEAR BAL BHAVAN,

NEW DELHI-110002.

...RESPONDENT(S):

Petition under Article 226 of the Constitution of

India praying that in the circumstances stated in the

affidavit filed therewith, the High Court may be pleased

topleased to issue a Writ, Order, or direction more

particularly one in the nature of Writ of Mandamus

challenging the action of the 4th respondent in not

including the 2nd Petitioners College in the list of

Affiliated Colleges, by considering the Orders dated

23-09- 2025 and insisting that the Petitioner to furnish

a copy of the affiliation of the Respondent Universib/

as illegal, arbitrary and violation of Orders dt.23-09-

2025 in W.P No.13858 of 2025 and violation of Article-

14 of the Constitution of India and consequently direct

the 4th respondent to issue the approval to the

Petitioner Institution for Academic Year 2025-26 and

2026-27 and treat the Petitioner Institution on par with

13

other approved colleges and pass

IA NO: 1 OF 2025

Petition under Section 151 CPC praying that in

the circumstances stated in the affidavit filed in support

of the petition, the High Court may be pleased Pleased

to direct the 4th respondent to include the name of the

Petitioner College in the list of approved colleges for

the Academic Year 2025-26 on par with other

approved colleges, pending disposal of the above Writ

Petition and pass

Counsel for the Petitioner(S):

1. HARINATH REDDY SOMA

Counsel for the Respondent(S):

1. GADDE KOTI NAGULU SC For Adikavi nannaya

University

2. GP FOR HIGHER EDUCATION

3. G VENKATA REDDY

4. K RADHIKA

WRIT PETITION NO: 6762/2026

Between:

1. N NAGA BHAVANNARAYANA PRASAD, C/O.

NEDUNURI SREE RAMA MURTHY, AGED 50

YEARS, R/O. DOOR NO. 86 -26-4, FLAT NO.

303, 3RD FLOOR, TULIP GARDENS,

RAJAMAHENDRAVARAM (URBAN),

DANAVAIPETA, EAST GODAVARI, ANDHRA

PRADESH - 533103.

...PETITIONER

14

AND

1. THE STATE OF ANDHRA PRADESH, REP. BY

ITS PRINCIPAL SECRETARY, EDUCATION

DEPARTMENT, A.P.SECRETARIAT,

VELAGAPUDI, AMARAVATHI, GUNTUR

DISTRICT-522237.

2. THEADIKAVI NANNAYA UNIVERSITY, REPT.

BY ITS REGISTRAR, RAJAMAHENDRAVARAM,

ANDHRA PRADESH- 533296.

3. THE VICE CHANCELLOR, THEADIKAVI

NANNAYA UNIVERSITY,

RAJAMAHENDRAVARAM, E.G.DISTRICT,

ANDHRA PRADESH -533296.

4. THE DEAN, COLLEGE DEVELOPMENT

COUNCIL, THEADIKAVI NANNAYA

UNIVERSITY, RAJAMAHENDRAVARAM,

ANDHRA PRADESH -533296.

5. THE CONTROLLER OF EXAMINATION, THE

ADIKAVI NANNAYA UNIVERSITY,

RAJAMAHENDRAVARAM, ANDHRA PRADESH -

533296.

6. VEERAVALLI COLLEGE OF LAW, REPT. BY ITS

PRINCIPAL, DR. S. AGNEYA RAJU, S/O RAMA

CHANDRUDU, R/OPRAKASH NAGAR,

RAJAHMUNDRY, EAST GODAVARI, ANDHRA

PRADESH

...RESPONDENT(S):

Petition under Article 226 of the Constitution of

India praying that in the circumstances stated in the

affidavit filed therewith, the High Court may be pleased

topleased to issue a writ, order or direction more

15

particularly one in the nature of a writ of mandamus

declaring the action of the Respondents 2 to 6 in not

permitting the petitioners to write the 1 semester

examinations of LLB, BA LLB and LLM Courses by

denying hall tickets having been admitted them in the

said courses inOrespondent college under different

quotas and having ratified our admissions for the

academic year 2025-2026 as highly illegal, arbitrary

and unconstitutional and consequently direct the

Respondents 2 to 6 to conduct 1 examination afresh

by fixing examination schedule duly issuing the hall

tickets as expeditiously as possible preferably in this

month to prevent any loss of valuable academic year

and pass

IA NO: 1 OF 2026

Petition under Section 151 CPC praying that in

the circumstances stated in the affidavit filed in support

of the petition, the High Court may be pleased pleased

to direct the 2ND Respondent University to fix the

schedule for conducting 1ST semester examination to

the petitioners so far as to safeguard the academic

interest and to prevent any further loss of valuable

loss of valuable academic year pending disposal of

the above writ petition and to pass

Counsel for the Petitioner:

1. YASWANTH GADE

Counsel for the Respondent(S):

1. GP FOR EDUCATION

2. GADDE KOTI NAGULU SC For Adikavi nannaya

University

WRIT PETITION NO: 7104/2026

16

Between:

1. BOKAM SATYA SAI RAMA NAIDU,

S/O.B.V.M.VISWESWARA RAO AGED 40

YEARS, OCC STUDENT C/O.VEERAVALLI

COLLEGE OF LAW PRAKASH NAGAR,

RAJAMHENDRAVARAM EAST GODAVARI

DISTRICT, AP

2. BHIMANA ADITYA NAGA SANTOSH,

S/O.B.DANAYYA, AGED 36 YEARS OCC

STUDENT, C/O.VEERAVALLI COLLEGE OF

LAW PRAKASH NAGAR,

RAJAMHENDRAVARAM EAST GODAVARI

DISTRICT, AP

3. BETHA VENKATA SHIVA, S/O.SRINIVASA RAO,

AGED 29 YEARS, OCC STUDENT,

C/O.VEERAVALLI COLLEGE OF LAW

PRAKASH NAGAR, RAJAMHENDRAVARAM

EAST GODAVARI DISTRICT, AP

4. BODDU RAVI SHANKAR, S/O.DURGA RAO,

AGED 28 YEARS OCCISTUDENT,

C/O.VEERAVALLI COLLEGE OF LAW

PRAKASH NAGAR, RAJAMHENDRAVARAM

EAST GODAVARI DISTRICT, AP

5. D.KUMAR VAKAPALLI, S/O.PRAKASAM AGED

41 YEARS, OCC STUDENT C/O.VEERAVALLI

COLLEGE OF LAW PRAKASH NAGAR,

RAJAMHENDRAVARAM EAST GODAVARI

DISTRICT, AP

6. S.KANAKA DURGA RAO, S/O.APPA RAO

AGED 28 YEARS, OCC STUDENT

C/O.VEERAVALLI COLLEGE OF LAW

PRAKASH NAGAR, RAJAMHENDRAVARAM

17

EAST GODAVARI DISTRICVT, AP

...PETITIONER(S)

AND

1. THE STATE OF ANDHRA PRADESH, REP. BY

ITS PRINCIPAL SECRETARY, EDUCATION

DEPARTMENT, A.P.SECRETARIAT,

VELAGAPUDI, AMARAVATHI, GUNTUR

DISTRICT-522237.

2. THE ADIKAVI NANNAYA UNIVERSITY, REPT.

BY ITS REGISTRAR, RAJAMAHENDRAVARAM,

ANDHRA PRADESH - 533296.

3. THE VICE CHANCELLOR, THEADIKAVI

NANNAYA UNIVERSITY,

RAJAMAHENDRAVARAM, E.G.DISTRICT,

ANDHRA PRADESH -533296.

4. THE DEAN, COLL EGE DEVELOPMENT

COUNCIL, THEADIKAVI NANNAYA

UNIVERSITY, RAJAMAHENDRAVARAM,

ANDHRA PRADESH -533296.

5. THE CONTROLLER OF EXAMINATION, THE

ADIKAVI NANNAYA UNIVERSITY,

RAJAMAHENDRAVARAM, ANDHRA PRADESH -

533296.

6. VEERAVALLI COLLEGE OF LAW, REPT. BY ITS

PRINCIPAL, DR. S. AGNEYA RAJU, S/O RAMA

CHANDRUDU, R/OPRAKASH NAGAR,

RAJAHMUNDRY, EAST GODAVARI, ANDHRA

PRADESH

...RESPONDENT(S):

Petition under Article 226 of the Constitution of

18

India praying that in the circumstances stated in the

affidavit filed therewith, the High Court may be pleased

tomay be pleased to issue a writ, order or direction

more particularly one in the nature of a writ of

mandamus declaring the action of the Respondents 2

to 6 in not permitting the petitioners to write the 3rd

semester examinations of LLB,BALLS and LLM

Courses having been admitted them in the said

courses in 6th respondent college under different

quotas for the academic year 2024-2025 as highly

illegal, arbitrary and unconstitutional and consequently

direct the Respondents 2 to 6 to allow the petitioners

to write 3rd semester examination schedule to be held

from 21-03- 2026 duly issuing the hall tickets by

collecting examination fee to prevent any loss of

valuable academic year and pass such

IA NO: 1 OF 2026

Petition under Section 151 CPC praying that in

the circumstances stated in the affidavit filed in support

of the petition, the High Court may be pleased may be

pleased to direct the 2nd Respondent University to

allow the petitioners to appear for the 3rd semester

examination scheduled to be held from 21-03-2026

duly permitting them to pay examination fee and

issuing hall tickets so as to safeguard the academic

interest and to prevent any further loss of valuable loss

of valuable academic year pending disposal of the

above writ petition and to pass such

Counsel for the Petitioner(S):

1. YASWANTH GADE

Counsel for the Respondent(S):

1. GADDE KOTI NAGULU SC For Adikavi nannaya

19

University

2. GP FOR HIGHER EDUCATION

The Court made the following:

Whether the order is :

Speaking Yes/No / Reasoned Yes/No

Reportable Yes/No / Non-Reportable Yes/No

20

HON’BLE SRI JUSTICE NYAPATHY VIJAY

W.P.Nos.28192 of 2024 and 7921, 13858 and 29442 of 2025,

6762 and 7104 of 2026

COMMON ORDER:

W.P.No.28192 of 2024 is filed questioning the proceedings

dated 19.09.2024 and 20.11.2024 issued by Respondent No.2

dis-affiliating the Petitioner-College from the Respondent No.2-

University as illegal and arbitrary.

2. W.P.No.7921 of 2025 is filed challenging the action of 3

rd

Respondent-University in not including the name of Petitioner

No.2-College in the list of colleges for ratification for LLB three

years, five yeas and LLM as illegal and arbitrary.

3. W.P.No.13858 of 2025 is filed declaring the action of

Respondent No.3 in not issuing Provisional affiliation to Petitioner

No.2-college for the academic year 2024-25 as illegal and

arbitrary.

4. W.P.No.29442 of 2025 is filed challenging the action of

Respondent No.4 in not including Petitioner No.2-College in the

list of affiliated colleges for the academic year 2024-25 as illegal

and arbitrary.

21

5. W.P.No.6762 of 2026 is filed declaring the action of

Respondent Nos.2 to 6 in not permitting the Petitioners to write

their 1st Semester examinations of LLB, BA LLB and LLM

courses having admitted in the courses in Respondent No.6-

College under different quotas as arbitrary and illegal.

6. W.P.No.7104 of 2026 is filed declaring the action of

Respondent Nos.2 to 6 in not permitting the Petitioners to write

their 1st Semester examinations of LLB, BA LLB and LLM

courses having admitted in the courses in Respondent No.6-

College under different quotas as arbitrary and illegal.

7. As the issue in these writ petitions is common, with the

consent of learned counsel, the matters were taken up for hearing

and are disposed of by this common order.

8. W.P.No.28192 of 2024 is taken up as the lead case and the

facts are as under:

Facts of the Case : Petitioner No.1 is a Society registered

under the Societies Registration Act, vide Registration

No.434/1990 which had established Petitioner No.2-Law College

at Rajahmundry in the year 1995 with requisite permissions.

Initially, Petitioner No.2-College was affiliated to Andhra

22

University, Visakhapatnam and after the establishment of

Respondent No.2-Univeristy at Rajahmundry, Petitioner No.2 was

given affiliation from Respondent No.2-University. While so,

conditional affiliation was being given by Respondent No.2-

University for the academic year 2019-20 onwards and the

college was instructed to abide by the rules and regulations of the

University and of BCI/APSCHE/Government. The conditional

affiliation was being extended for the academic years i.e. 2021-22

and 2022-23 on 22.07.2021 and 25.01.2022.

9. A notice was issued to the Petitioner No.2-College on

24.11.2022 calling explanation pointing out certain deficiencies in

the running of the colleges i.e. (i) Fire Safety Certificate not

provides (ii) Structure Sundress Certificate not provided

(iii)Sanitary Certificate not provided (iv) Insufficient classrooms

(v)Original land. Society, building ownership not provided

(vi)Latest ‘EC’ is not provided and (vii) no parking area and

playground. An explanation was furnished by the Petitioner No.2-

College on 05.12.2022 and thereafter Petitioners filed

W.P.No.1287 of 2023 challenging the high-handed action of the

Respondent No.2-University.

23

10. An interim order dated 23.01.2023 was passed in the writ

petition permitting the Petitioner No.2-College to participate in the

ongoing counselling process and Petitioner No.2-College was

directed to file an undertaking to comply with the remaining

deficiencies within a period of three months from that date. It is

stated that the Petitioner complied with the interim order of this

Court and thereafter provisional affiliation was given for the

academic year 2023-24 vide proceedings No.ANKNU / CDC /

LAW / Coud.Affl. / 2023-24 / 20830 dated 04.03.2024.

11. It is stated provisional affiliation indicates that the

deficiencies noted were to be rectified by 18.01.2024, failing

which the college will be dis-affiliated. Thereafter, a show cause

notice was issued on 05.08.2024 by Respondent No.2-University

pointing out additional deficiencies and after receiving explanation

from the Petitioner-College, the impugned orders were passed on

19.09.2024 dis-affiliating the College from the University.

Thereafter, Petitioner approached Respondent No.2 to review the

order, but the same was not being done.

12. As the admissions under A.P.LAWCET/PGLCET, 2024-25

were notified and the Petitioner-College was not included in the

24

list of eligible colleges, W.P.No.25226 of 2024 was filed. An

interim order was passed by this Court on 07.11.2024 in the writ

petition directing the Respondent-University to conduct physical

verification of the Petitioner-College and submit a report by the

next date of hearing and the Petitioners were directed to

approach Respondent No.2 to grant affiliation, pending physical

verification.

13. Accordingly, the Petitioner made a representation on

11.11.2024 and an inspection was conducted by the inspection

committee of the University and pursuant thereto, impugned

speaking order was passed by the Vice Chan cellor of

Respondent No.2-University upholding the dis-affiliation without

considering the explanation of the Petitioner-College. It is stated

that W.P.No.25226 of 2024 was withdrawn on 26.11.2024 with

liberty to file a fresh writ petition. Hence, the present writ petition

is filed.

14. It is stated that the Petitioner-College was approved by Bar

Council of India and the permission was being renewed and the

approval was renewed for the past 29 years and that there is no

25

justification in passing the impugned order. It is further stated that

there are no deficiencies to be complied.

15. In the counter affidavit filed by Respondent No.2-University,

it is stated that Petitioner No.2-College is being run by Petitioner

No.1-Educational Society i.e. All Saint’s Christian Education

Society, but the premises in which the College exists is not in the

name of the registered society, but in the name of Sri Veeravalli

John Jaya Rao. The Petitioner-College has submitted photo

copies of the registered documents, wherein the College is in the

premises of an extent of 519.6 square yards in Prakash Nagar,

Rajahmundry with no playground or parking and other common

facilities and in contravention with the BCI guidelines which states

the College should be in the leased/owned premises of the

Society. It is stated that the Petitioner-College is having the same

deficiencies when the College was inspected virtually. It is stated

that for the academic year 2022-23, the Petitioner-College was

kept under Zero admissions as per the recommendations of the

FFCA team and the same was intimated to the Petitioner through

proceedings dated 05.01.2023.

26

16. Before the intimation, the University had also issued a

show cause notice on 24.11.2022 pointing out certain

deficiencies. Questioning the same, Petitioner filed W.P.No.1287

of 2023 and this Court passed interim order dated 23.01.2023

directing the Petitioner No.2-College to file an undertaking to

comply with the deficiencies within a period of one week. It is

stated that the interim order of this Court was not complied with

till date and without complying, the present writ petition is filed.

17. It is stated that the deficiencies remained constant from the

academic year 2021-2022 and taking note of the interim order of

this Court, conditional affiliations have been granted from time to

time. It is stated that the Respondent No.2-University has power

to constitute a fact finding committee to inspect the Colleges on

the availability of infrastructural facilities as per the guidelines of

the University and accordingly, virtual and physical inspection of

the Petitioner-College was conducted on 30.07.2024 for grating

affiliation to the College. The FFCA had noted substantial

deficiencies and on the basis of the inspection report, a show

cause notice was issued on 05.08.2024 calling for the explanation

of the Petitioner-College. On receipt of explanation, the

University issued speaking orders stating that 10 points were

27

noticed and FFCA was not satisfied with the compliance report of

the Petitioner-College and is not in consonance with the BCI

regulations.

18. A reply affidavit was filed stating that Sri Veeravalli John

Jayarao, on whose name the College is located, is none other

than the father of the Secretary of the Petitioner No.1-Society. It

is also stated that ‘Zero’ admissions in the academic year 2022-

23 is not true and that 76 students were admitted in three years

LLB course and 56 students in five years LLB course in the said

year. It is stated that the Petitioner had complied with all the

deficiencies pointed out by the Respondent-University and in

spite of the same, the impugned orders were passed. It is also

stated that though the Petitioner-College has affiliation with intake

of 180 students in three year LLB course, 120 students in five

years LLB course and 40 students in LLM course, the Petitioner

No.2-College had made an application for granting affiliation for

80 students in three year LLB course, 80 students in five year

LLB course and 20 students for LLM (Labour Laws) and 20

students for LLM (Constitutional Law) only.

28

19. It is further stated that the Petitioner-College has renovated

the entire college premises and improved all the facilities and filed

compliance report vide letter dated 06.05.2025. Despite the

same, the admissions into the Law Colleges were not ratified and

the Petitioner had filed W.P.No.7921 of 2025. Thereafter,

ratification was issued by Respondent No.2 on 19.04.2025 and as

the students of the College were not being permitted to write

examinations, W.P.No.13858 of 2025 was filed.

20. Heard Sri P.Veera Reddy, learned senior counsel

appearing for Sri T.D.Phani Kumar and Sri G.Ramachandra Rao,

learned Government Pleader for Higher Education for the

Respondents.

21. The issues that fall for consideration are

(a) Whether the impugned orders can be sustained on account of

deficiencies mentioned therein?

(b) Whether the impugned orders can be sustained on account of

lack of authority?

(c) To what relief?

22. The undisputed facts of the cases are as follows;

29

The Petitioner-College is located in a site of an extent of

519 sq.yards with a built-up area of 4762 sq. feet (3356 Sq.ft of

RCC roofed area+1406 Sq.ft asbestos roofed area as per

inspection report dated 14.11.2024). The sanctioned intake

capacity of the college is (80) each, for 3 yrs LLB course and 5

yrs LLB course respectively. The Petitioner-College also has

sanction to admit (40) students to LLM course also. Effectively,

the total sanctioned intake of the college is (3x80 for 3 year LLB)

+ (5x80 for 5 year LLB course) + (2x40 for LLM course) i.e 720.

As per the letter dated 26.03.2025 of the Petitioner-College, it has

actual admissions of 528.

23. While granting conditional affiliation for the academic year

2023-24, the University constituted an FFCA team to inspect the

College. The FFCA team inspected the College through virtual

mode and based on the FFCA team report, the University

directed the Petitioner-College to comply with the following

directions;

Sl.No. Deficiencies (2023-24)

1 Insufficient faculty

30

2. Principal do not have Doctorate Degree

3. Insufficient Class Rooms

4. Latest Audit Report not submitted

24. For the affiliation process for the academic year 2024-25,

the FFCA team of the University conducted a physical inspection

of the college on 30.07.2024 and identified certain deficiencies.

Sl.No. Deficiencies (2024-25)

1 Original land documents are not shown

2. Building is not suitable to run a college

3. Accommodation is not sufficient to run the existing courses.

4. Class rooms are not sufficient

5. MOOT court is not established

6. Society registration is not renewed

7. Governing body meeting resolutions are not shown

8. Land which is shown is not registered in the name of the

society.

31

9. Building plan is mismatching with the existing building

10. Fire NOC and sanitary certificate are not applicable to the

entire academic year

11. Class room photos uploaded do not match with the existing

building.

12. Play ground is not provided.

25. Based on the deficiencies, the University issued a show

cause notice on 05.08.2024. The Petitioner-College sent an

explanation on 22.08.2024 and the gist of the same reads as

under;

1.1 As per Bar Council of India norms, the teacher-student

ratio being 1:40, we have 19 faculty Members, thus having

sufficient faculty members for the conducting the classes.

1.2 . The Principal with Ph.D degree is appointed. copy

enclosed. (Annexure-1)

1.3. As we are running the college is shift system, we

have sufficient class rooms for running 3 Yrs., LLB in

the morning section, and 5 Yrs LLB & LLM in the

aftermoon Section. (Annexure-2)

1.4 Latest Audit Report submitted. copy enclosed.

(Annexure-2).

32

26. Pursuant thereto, the University not being satisfied with the

explanation, disaffiliated the Petitioner-College in exercise of

power under the provisions of the A.P.Universities Act, 1991 vide

proceedings dated 19.9.2024.

27. Questioning the same, the Petitioner-College filed

W.P.No.25226 of 2024 before this Court. An interim order was

passed on 07.11.2024 directing the University to physically

inspect the College about the deficiencies pointed out in the show

cause notice. In obedience, the university constituted an

inspection committee which visited the Petitioner-College on

14.11.2024 in the presence of the College management and

submitted an inspection report to the University.

28. As per the Inspection report, the following deficiencies were

noted;

Deficiencies:

1. The management of the college has failed to

produce the original society registration resolutions, bylaws

and renewal of the society registration.

33

2. Original land document is not shown. The site of

519.6 square yards was only shown which was not

registered on the name of society.

3. The original approval building plan was not shown

(not available).

4. As per the norms, the required build-up area is

15000 square feet of RCC roofing whereas, the existing

building is only having below 5000 square feet. The

accommodation is not sufficient and not suitable for any

academic activity since the building appears to be

constructed for a house which is old now.

5. The class rooms required for the existing courses

are a minimum of 15, each of 1500 square feet. However,

the class rooms available are only 3 of each less than 600

square feet. Hence this is major deficiency in the class

rooms and other common facilities.

6. There is no provision for a Moot Court in the college

building which is mandatory for any law college as per the

norms.

7. The structural soundness certificate is not issued by

the competent authority.

34

8. The photos of the class rooms uploaded in the

APSCHE, FFCA Portal do not match with the existing class

rooms in the building.

9. At the time of inspection, principal (no doctorate

degree) along with 8 faculty members only attended the

duties.

10. Though as per the sanctioned intake, 720

(approximately) students should present in the college, only

less than 30 students are found to attend the classes.

Hence, there was no serious academic environment

maintained in the college.

11. The college management was very reluctant to

show any original document to the members of the

inspection, at the time of inspection which implicates that

there be a possibility for the tampering with the original

documents.

12. As per the norms of the APSCHE/BCI, the required

land area for a law college should be. I acre and it should be

registered in the name of the society and the college should

be located in the same 1-acre land. The existing site of

519.6 square yards where the college is running inadequate

and is not registered in the name of the society.

35

29. In view of the Inspection report, the affiliation to the

University for the academic year 2024-25 was rejected vide

proceedings dated 20.11.2024.

30. The fulcrum of dispute in this case is the adequacy of the

College Area, Class Rooms, Library etc., apart from the corridor,

open space, lobby space and stair case to be provided under the

building regulations.

31. Rules of Legal Education: In the year 2008, Rules of

Legal Education - 2008 were formulated under the provisions of

the Advocates Act, 1961 by the Bar Council of India prescribing

minimum standards to be adhered to by the Law Colleges.

These Regulations were framed after extensive consultations by

the legal Education Committee under the Chairmanship Justice

A.P.Mishra, former Judge of Supreme Court of India. A Division

Bench of this Court in B.Mallesham Vs Bar council of India

1

at

paragraph 30 explained the origin and the persons involved in

drafting the Regulations. The Paragraph is extracted below;

“30.The Legal Education Committee under the

Chairmanship, Mr. Justice A.P. Mishra, Former

Judge of Supreme Court, consisting of Honourable

1

(2010 (2) ALD 214)

36

Judges of the Supreme Court, namely, Justice, A.S.

Anand, Justice S.C. Agarwal, Justice K.N. Saikia,

Justice A.P. Mishra and Justice V.S. Sirpurkar and

also Justice A.K. Patnaik, Chief Justice of Madhya

Pradesh, as members besides Dr. N.L. Mitra, former

Director NLSIU, Bangalore and National Law School,

Jodhpur apart from members of the Bar Council of

India after due deliberations/consultations for nearly

two years prepared draft rules and curriculum and

sent to the Universities imparting Legal Education

and State Bar Councils as a part of consultation as

provided for under the Advocates Act, 1961. The Bar

Council of India through its Resolution No. 110/2008,

dated 14.10.2009 accepted the revised rules with

effect from 2009–2010.”

32. The Rule 16 thereof prescribes conditions for a University

to affiliate. Schedule III of the Rules prescribes the minimum

infrastructural requirements for an institution seeking affiliation

from University. The relevant proportion of Schedule III is

extracted below;

SCHEDULE -III

Minimum infrastructural facilities required in a

Centre of Legal Education for applying

permission to run law courses with affiliation

from an Indian University;

37

Physical infrastructure

1. Definition: Institution means a Centre of Legal

Education (CLE).

2. Minimum Capital Fund requirement: Each

Centre of Legal Education before seeking affiliation

with a University and approval of Bar Council of India

of the same shall have a minimum capital fund

requirement of Rupees ten lakh to be kept into a

Bank account to be used for any future exigencies

and development of the Institution. The Account is to

be jointly operated by the Secretary or Principal with

the Registrar of the University or his authorized

agent.

3. Freehold or Leasehold Property: Each Centre of

Legal Education providing education in law either in

the Department of law of a University or its

constituent or affiliated college must have either

on freehold or on long leasehold land adequate

to provide academic buildings, library, indoor

and outdoor sports facilities, halls of residences

for male and female students separately, as the

case may be, in the name of the Centre of Legal

Education or organization running the Centre of

Legal Education. However, lease in the name of the

Centre of Legal Education shall be for a period of not

less than ten years. What is the adequate space

for the said purpose shall be decided by the

38

respective authority of the University under its

affiliation regulation and as guided by the UGC.

Provided that sufficient land and adequate floor

space area completely and exclusively devoted for a

Centre of Legal Education, based on the size of its

student population, faculty requirement infrastructure

facilities, Library space requirement, indoor and

outdoor games facilities and other requirements can

be considered sufficient accommodation in

compliance with this clause, for the purpose in a

multi-faculty Institution on land possessed by the

Management of a Society/ Trust/ Non Profit

Company running multi-faculty institutions in a

metropolitan or in a class 1 city.

4. Academic Building: There shall be the

academic building to provide separate class

rooms for general class for each section

sufficient to accommodate sixty students as per

the requirement of per student floor space as

specified by the University Grants commission or

such other standard setting body like AICTE and

also such other rooms for tutorial work, moot

court room exercises, common room for male

and female students and adequate library space

for keeping books, periodicals, and journals. The

library shall also have adequate reading space

for at least 25% of the enrolled students

39

according to per capita reading space specified

by any standard setting bodies like UGC.

5. General timing for conduction of courses in

Academic Building: Classes may be conducted

between 8 a.m. to 7 p.m. in an Institution, which is

not fully residential. However the Library may remain

open till 10 p.m.

5A. Size of a section : The Inspection Committee

may approve for admission in each of the section of

a class for not more than 60 students and may allow

a minimum of two sections in each class but not

more than five sections in one class (such as First

Year or Second Year or Third Year, etc) as the case

may be unless there is any exceptional reason for

granting more sections in a Class, such a reason has

to be specified by the inspection Committee.

6. Library Building: There shall be adequate

space in the library for computer facility with

access to internet and national and international

library access and data bases.

7. Games Facilities: There shall be facilities for

indoor and outdoor facilities for games and

sports.

33. As per the above, the Law College/Centre of Legal

Education has to provide for academic buildings, library, indoor

40

and outdoor sports facilities. The classrooms can have a

maximum of 60 students and the library should provide reading

space for atleast 25% of the enrolled students, with access to

internet and national and international library access and

databases. The adequacy of the leasehold/freehold area as per

the underlined portion of clause 3 above is as prescribed by

UGC. Similarly, the underlined portion of clause 4 above states

that the size of the classrooms/library is as per student floor

space prescribed by the UGC or AICTE and this adequacy is an

aspect to be determined by the authority of the university.

34. University Grants Commission [Affiliation of Colleges

by Universities] Regulations, 2009: The question that now

crops up is what is the per-student floor area prescribed by UGC.

To address this aspect, Regulations were framed under Section

26(1) of the University Grants Commission Act, 1956 and titled as

University Grants Commission [Affiliation of Colleges by

Universities] Regulations, 2009. These regulations prescribe

the specific infrastructural requirements of colleges seeking

affiliation with the University, as well as the per-student floor area

for classrooms and the library.

41

35. It is relevant to note here that as per Regulation 1.2, these

regulations apply to all colleges including “law colleges” seeking

affiliation and already affiliated to the Universities in India

established or incorporated by or under a Central Act, a

Provincial Act or a State Act. The statutory/regulatory body was

defined at Regulation 2.6, which includes the Bar Council of India.

The Regulation 1.2 and 2.6 are extracted below;

“Regulation 1.2: They shall apply to all colleges seeking

affiliation and already affiliated to the Universities in India

established or incorporated by or under a Central Act, a

Provincial Act. or a State Act.

Regulation 2.6: “Statutory/Regulatory body” means a body

so constituted by a Central/State Government Act for setting

and maintaining standards in the relevant areas of higher

education, such as All India Council for Technical Education

(AICTE), Medical Council of India (MCD), Dental Council of

India (DCI), National Council for Teacher Education (NCTE),

Bar Council of India (BCI), etc.;”

36. The Regulation 3 thereof prescribes the criteria for grant of

temporary affiliation. As per Regulation 3.1.1, 3.1.2 and 3.1.3, the

college should be in an area of 2 acres in urban areas and 5

acres in rural areas. The lecture/seminar rooms, library should be

42

a minimum of 15 sq.ft. per student in lecture/ seminar

rooms/library and 20 sq.ft. per student in each of the laboratories.

The Regulations are extracted below;

3. Eligibility Criteria for Temporary Affiliation:

3.1. The proposed college seeking affiliation, at

the time of inspection by the university, shall

satisfy the following requirements, or the

requirements in respect of any of them prescribed

by the Statutory/Regulatory body concerned,

whichever is higher:

3.1.1. undisputed ownership and possession of

land measuring not less than 2 acres if it is

located in metropolitan cities, and 5 acres if it is

located in other areas;

3.1.2. administrative, academic and other

buildings with sufficient accommodation to meet

the immediate academic and other space

requirements as specified by the University

concerned for each of the higher education

course/programme with adequate scope for

future expansion in conformity with those

prescribed by the UGC/Statutory/Regulatory body

concerned, taking care that all buildings

constructed in the college are disabled friendly;

43

“3.1.3. Academic building sufficient to

accommodate the faculties, lecture/seminar

rooms, library and laboratories with a minimum

of 15 sq.ft. per student in lecture/ seminar

rooms/library and 20sq.ft. per student in each of

the laboratories.”

37. These infrastructural requirements are absolute as the

Regulations penalise the Universities for granting affiliation to

colleges which do not have the prescribed infrastructural

requirements. The Regulation 9 thereof is extracted below;

9. Penalties on the Universities granting

affiliation to sub-standard colleges or failure

of Universities I colleges to comply with the

Regulations of Commission.

9.1. If any University grants affiliation to a college

which does not fulfill the conditions/requirements

for affiliation as per the Regulations, or if the

University grants affiliation in contravention of the

relevant provisions of the UGC Act and

Regulations, the Commission may take such

action as it may deem fit, including that of

withholding the grants to the University and/or

delisting the said University from the list of

universities maintained by the Commission under

Section 12B of the UGC Act.

9.2. If any college included under section 2(f) and

receiving UGC Grants under section 12B is found

guilty of violation of the Regulations, the

Commission may take such action as it may them

fit, including that of withholding the grants to the

college and/or delisting the said college from the

44

list of colleges maintained by the Commission

under Sections 2(f) and/or 12B of the UGC Act.

38. As mentioned above, the Petitioner-College located in a

site of an extent of 519 sq. yards with a built up area of 4762 sq.

feet (3356 Sq.ft of RCC roofed area+1406 Sq.ft asbestos roofed

area as per inspection report dated 14.11.2024) with sanctioned

intake of 720 students for 3 yrs + 5 years LLB degree course and

LLM degree (actual admissions of 523 students as per the

documents filed by the Petitioner-College) would not come even

close to meet the infrastructural requirements as per the

Regulations.

39. As per the above Regulations, the College must be in a 2

acres/5 acres campus with a built-up area to accommodate 720

students @ 15 sq.ft per student i.e about 10,800/- sq.ft (720

students x 15 Sq.ft.) for academics alone i.e faculties,

lecture/seminar rooms and library. This quantified space excludes

lobby/corridors/stairs and other open spaces to be provided under

the building laws. Apart from that, separate adequate space for

the administrative block, parking, canteen, indoor and outdoor

sports facilities i.e playground, etc., should also be available as

mandated under the Rules of Legal Education.

45

40. The shortfall of academic space and other infrastructural

requirements in the Petitioner-College is an undisputed fact in the

light of above. The shortfall is in a way admitted as per the

Petitioners explanation dated 22.8.2024 wherein it was

mentioned that the College is run on a shift system, i.e holding

classes for 3 Yrs., LLB in the morning section and holding classes for 5

Yrs LLB & LLM in the afternoon session. This running of the College on

a shift system is not recognised under the regulations referred to

above.

41. In view of the shortfall in the infrastructural requirements as

per the Regulations referred to above, this Court has no option

but to uphold the impugned orders in principle. Issue (a) is

answered accordingly.

42. Issue (b): In the course of hearing, an additional affidavit

was filed stating that initially W.P.No.28192 of 2024 was filed

questioning the order dated 19.09.2024 dis-affiliating the

Petitioner-College. After filing of the writ petition, pursuant to the

order dated 07.11.2024 in W.P.No.25226 of 2024, the Petitioner-

College was again dis-affiliated. The order was passed in

exercise of powers conferred under the A.P. Universities Act,

46

1991. As per the contentions of the Petitioner, the affiliation and

dis-affiliation of Colleges can be done only by the Executive

Council under Section 19 of the Act and the impugned orders

passed by the Vice-Chancellor of the University cannot be

sustained.

43. In response thereto, the proceedings of the 72

nd

Executive

Council meeting held on 12.07.2025 were filed, wherein the

Executive Council had ratified the action taken by the Vice-

Chancellor. In the light of the same, the objection of the

Petitioners cannot be sustained.

44. Even otherwise, the setting aside of the impugned orders

would not enure to the benefit of the Petitioners as that would not

revive the affiliation to the University. The Petitioner-College was

granted conditional affiliation on 19.10.2023 for the academic

year 2023-2024 only, subject to rectification of defects specified

therein. The said affiliation had lapsed by passage of time. As

there was no affiliation for the academic year 2024-2025, the lack

of authority for the Vice Chancellor, assuming to be correct,

would not provide any benefit to the Petitioner. Issue (b) is

answered accordingly.

47

45. Issue (c): During pendency of W.P.No.28192 of 2024 and

batch of cases, students were admitted into the Petitioner-College

pursuant to interim orders of this Court i.e Petitioners in

W.P.No.6762 of 2026 for the academic year 2025 -26 and

W.P.No.7104 of 2025 for the academic year 2024-25. Learned

counsel for the Respondent-University submitted that the interest

of the students would be protected and they would be

accommodated in other Colleges of their choice.

46. Notwithstanding the fair submission of the standing counsel

for the Respondent University, it is to be noted that the law

Colleges are not common, and it would not be possible for all the

students to be accommodated in other Colleges as there would

be issues of admissions in excess of the sanctioned strength of

that college.

47. Therefore, taking into account the likely aftermath and the

fact that the Petitioner-College was established a substantial

number of years ago, the impugned orders of disaffiliation passed

on 19.09.2024 and 20.11.2024 are modified in exercise of

inherent powers of this Court and the impugned orders of

disaffiliation shall be effective from the academic year i.e 2026-

48

2027 onwards. The Petitioner-College is deemed to have

affiliation for the academic years 2024-25 and 2025-26 only and

the students admitted pursuant to the interim orders of this Court

are entitled to pursue their academics in the Petitioner- College.

48. In view of the same, the writ petitions are disposed of. No

order as to costs.

As a sequel, pending applications, if any, shall stand

closed.

__________________

NYAPATHY VIJAY, J

Date: 29.07.2026

KLP

Note: L.R.copy be marked.