- (1.) This order will dispose of LPA No.1301 of 2011 and CWP No.11545 of 2011 as similar points are involved in both these cases. For convenience, the facts are culled out from LPA No.1301 of 2011.
(2.) The appeal under Clause X of the Letters Patent, 1919 is directed against the order dated 28.4.2011 passed by the learned Single Judge of this Court in CWP No.22609 of 2010. The writ petition has been allowed and the decision dated 30.11.2010 (Annexure P-8) of the Standing Committee Inspection Report has been modified by holding that the affiliation granted to the Ist-respondent-institute/writ petitioner ( hereinafter referred to as "Ist-respondent") would relate back to August, 2010 instead of February, 2011.
(3.) In appeal, it is argued that the order would have wide ramifications on other institutions which had applied for affiliation with the NCVT and the impact it would have on the issue of retrospectivity. It is urged that no fault could be laid at the door of the appellant in the delay in considering the request of the 1st respondent for affiliation due to incomplete information furnished in the application for affiliation and therefore, the impugned order deserves to be set aside.;