MANAGER Vs. STATE OF KERALA

JUDGEMENT

(1.) Since common issue is raised in these writ petitions, they are heard together and are being disposed of by this common judgment.

(2.) The petitioners in W.P.(C) Nos.25502, 25670 and 25709 of 2020 are the Managers of Aided Arts and Science Colleges having affiliation with the University of Kerala and the 1 st petitioner in W.P.(C) No.26177 of 2020 is the Manager of an Arts and Science College having affiliation with the M.G.University. The petitioners have filed these writ petitions under Article 226 of the Constitution of India, mainly seeking a writ of mandamus commanding the 1 st respondent State to grant administrative sanction to start new courses applied for by the respective managements, on the strength of the recommendation made by the affiliating body. They are feeling aggrieved by non-inclusion of the courses in their respective institutions, in the Government order dated 05.11.2020 granting administrative sanction, for the academic year 2020-21, for starting new courses in Government and Aided College in the State.

(3.) On 02.12.2020, when these writ petitions came up for consideration, the learned Government Pleader was directed to get instructions as to whether the rejection of request made by the petitioner in the respective writ petitions for administrative sanction to start new courses, based on the recommendation by the University, is supported by reasons and whether those reasons have already been communicated to the respective institutions.