University Registrar lacks authority to unilaterally modify permanent affiliation recommendations approved by statutory university bodies.

The petitioners, affiliated colleges under Patliputra University, sought permanent affiliation for BBA, BCA, and B.Sc.-IT courses after initially holding temporary affiliations

Following a formal inspection, the University’s statutory bodies—the ANTPC, Academic Council, Syndicate, and Senate—unanimously recommended and approved permanent affiliation and an increase in student intake

Consequently, the University forwarded a recommendation for permanent affiliation to the State Government on June 14, 2025

However, on June 24, 2025, the Registrar issued a "Corrigendum" unilaterally withdrawing the permanent affiliation recommendation and substituting it with temporary affiliation for a single session, citing that the AICTE only grants annual Extension of Approval (EoA)

The petitioners challenged these administrative modifications as being contrary to the resolutions of the University's highest statutory bodies

Section 21(2)(d) of the Bihar State Universities Act, 1976, which mandates a structured process for affiliation involving recommendations from the Academic Council, Syndicate, and Senate followed by State Government approval

Statute No. 29 of the Bihar State Universities Statutes regarding the procedural rights of institutions

Doctrine of "Administrative Fairness and Procedural Propriety," which dictates that an administrative officer (Registrar) cannot override collective decisions of statutory bodies without express legal authority

Interpretation of the relationship between the AICTE Act/Regulations and State University Acts, noting that regulatory oversight on standards (AICTE) and the status of institutional affiliation (University) are complementary but distinct legal spheres

The court reasoned that since the Senate is the supreme statutory body of the University, the Registrar—an administrative officer—lacked the jurisdiction to "dilute or alter" its resolutions through a mere corrigendum

The court rejected the University's argument that AICTE's annual approval cycle precludes permanent affiliation, clarifying that while the operation of courses must stay within the yearly bounds of AICTE’s intake limits, the legal status of affiliation can be permanent under State law

The court found the Registrar’s actions lacked "institutional finality" because the matter was never sent back to the statutory bodies for reconsideration

The court held that the sudden withdrawal of a recommended benefit without a show-cause notice or a reasoned order constituted a "manifestly arbitrary" act and a violation of the principles of natural justice, as it carried adverse civil consequences for the colleges

The court restored the original University recommendations (dated 14.06.2025) for permanent affiliation and directed the State Government to take a final decision on the same within eight weeks. It clarified that such permanent affiliation is subject to the colleges maintaining valid AICTE approvals for each academic session; admissions must strictly align with AICTE-permitted intake. The writ petitions were allowed