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Kerala High Court Establishes Policy Decision to Interdict Self-Financing Institutions - (27 Oct 2021)

CIVIL

Kerala High Court has established that a policy decision taken by the State to interdict self-financing institutions from commencing new courses in the State cannot stand legal scrutiny and cannot be sustained. The Court held so while directing the Directorate of Technical Education (DTE) to reconsider the request for a No Objection Certificate (NOC) submitted by a self financing Engineering college to start new diploma courses in its campus.

Tags : KERALA HIGH COURT   POLICY DECISION TO INTERDICT SELF-FINANCING INSTITUTIONS  

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