DR. J. VIJAYAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Leave granted.

(2.) The University Grants Commission Act, 1956, hereinafter referred to as "the UGC Act", was enacted to make provisions for the coordination and determination of standards in universities and for that purpose to establish a University Grants Commission, hereinafter referred to as "UGC".

(3.) Sec. 20 of the UGC Act provides: