HOLY GRACE FOUNDATION Vs. STATE OF KERALA

JUDGEMENT

(1.) These writ petitions are taken up together at the admission stage itself in the light of the urgent orders are required in this matter.

(2.) The petitioners are the educational agency. They set up engineering colleges in the State. The petitioners are now allowed to run diploma course in the Engineering Colleges. The AICTE granted approval. These Colleges approached this Court as the State Board of Technical Education, Thiruvananthapuram refused to grant the programme offered by the petitioners.

(3.) This Court in W.P.(C) No.13063/2020 passed an interim order on 02.7.2019, which reads thus: