- (1.) Leave granted.
(2.) These Appeals have been filed against the judgment of the High Court by which the decision of the first Respondent-University not to grant affiliation to the Appellant-College for Undergraduate (UG) and Postgraduate (PG) courses for the academic year 2020-2021 has been upheld.
(3.) The Appellant-College was established in the year 2006 for conducting UG Bachelor of Dental Surgery (BDS) course. Recognition was granted in the year 2011 after completion of the first batch. Thereafter, PG courses were sanctioned in the year 2013. The first Respondent-University was granting periodical affiliation since 2006 onwards. An application for continuation of affiliation was preferred by the Appellant-College for the academic year 2020-2021. An inspection was conducted on 05.12.2019. Thereafter, the first Respondent-University directed the Appellant-College to furnish the appointment letters and joining reports of the lecturers/senior lecturers by a letter dated 21.01.2020. A reply was submitted by the Appellant-College by which the details sought were provided by the Appellant-College.;