S. Chandrashekhar, J. - (1.) The present writ petition has been filed with the following prayers; "A. For direction upon the respondents, particularly respondent Nos. 1 and 2 to grant a permanent affiliation to the petitioner institute from the session 2009 -10 onwards. B. For direction upon the respondent -Vinoba Bhave University, Hazaribag (respondent Nos. 1, 2 and 3) to allow the students of the petitioner college for the 1st, 3rd, 5th and 7th Semesters in the ensuing B. Tech. Examination, 2012 programme which has been notified by the respondent -University and publish their results, so that the students of the petitioner -college for the said semesters may not be put to irreparable loss and injury. (C) For quashing the letter dated 27.08.2012 issued by the Registrar, Vinoba Bhave University, Hazaribagh (respondent No. 2) whereby the petitioner has been directed to deposit Rs. 10,00,000/ - (rupees ten lacs) as security amount, as contained in Annexure -8 of this writ petition. (D) For any other appropriate relief(s) to which the petitioner may be found entitled in law and equity."
(2.) Insofar as, prayer seeking a direction upon the respondent Nos. 1 & 2 to grant permanent affiliation to the petitioner -institute from 2009 -10 is concerned, Mrs. I. Sen Choudhary, the learned counsel for the respondent -Vinoba Bhave University submits that the petitioner has been granted affiliation for one academic session each year and such orders have been accepted by the petitioner. I find that the petitioner has admitted that on 14.05.2004 approval for conducting different courses in engineering for intake of 60 students was granted by the All India Council for Technical Education. Thereafter, for Academic Session 2006 -07 and subsequent academic sessions the AICTE has granted order of extension of approval. In the light of such orders of extension issued by the AICTE, the petitioner -institute submitted application for affiliation in each academic session and the same has been approved by the respondent -State. Power to grant affiliation would include a power to grant temporary affiliation also. Considering the aforesaid facts, the prayer for grant of permanent affiliation cannot be allowed. Insofar as, prayer at Clause -B is concerned, Mr. M.S. Anwar, the learned Senior counsel for the petitioner admits that the same has become infructuous.
(3.) Seriously challenging the power of the respondent -Vinoba Bhave University to require the petitioner to deposit Rs. 10,00,000/ - as security amount, Mr. M.S. Anwar, the learned Senior counsel for the petitioner submits that under the Statute the University has no power to require the petitioner -institute to furnish security deposit. Referring to letter dated 06.12.2012, the learned Senior counsel for the petitioner submits that the State Government has not approved the decision taken by the Syndicate in its meeting held on 15.02.2012 requiring the petitioner -Institute to furnish security deposit of Rs. 10,00,000/ -. It is contended that unless the decision taken by the University is approved by the Hon'ble Chancellor, the respondent -University cannot insist upon furnishing the security deposit by the petitioner -institute.;