NAIR SERVICE SOCIETY Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is said to be a Society administering several Aided Arts and Science Colleges, affiliated to the various Universities in the State of Kerala.

(2.) The petitioner asserts that the colleges were sanctioned new courses as early as in the years 1999-2000 and upto 2013-14; with a new college being sanctioned to them in the year 2016-17. They say that the work load of the teaching faculty, for courses sanctioned for the new colleges, were determined in the Adalath conducted by the Universities and the same validly fixed. They, however, say that the report from the Adalath is pending consideration before the 2nd respondent for the last two years and that the Government is therefore, yet to sanction the teaching posts, which they assert comes to more than 88 in number.

(3.) The petitioner thus alleges that on account of the above, the academic performance of the students, as required by the Regulations of U.G.C., is now being impeded and that it has got a debilitating effect on the quality of education.