KANNUR SALAFI B.ED OLLEGE Vs. KANNUR UNIVERSITY

JUDGEMENT

(1.) The appeal has been filed challenging the judgment dated 09.12.2020 in W.P.(C)No.26983/2020. The writ petition was filed by the appellant institution, namely Kannur Salafi B.Ed College challenging Ext.P7, by which the Kannur University had, issued a communication, stating that the appellant college is not permitted to admit students for the academic year 2020-2021 and the name of the college stands deleted from the seat matrix of 2020 - 2021 admission. The appellant's main contention was that the University had permitted the appellant institution to take part in the allotment process, which is evident from Ext.P9 and without any valid reason the permission to admit students has been withdrawn.

(2.) The appellant also had placed reliance on Ext.P5, an order passed by the National Council for Teacher Education on 16.10.2020; wherein the recognition of the appellant college had been withdrawn for conducting B.Ed course for two year duration with effect from "next academic session". The contention urged by the appellant is that the word "next academic session" apparently indicates that no admission should be carried out during the academic year 2021-2022. In other words, there is no restriction to proceed with the admissions during the academic year 2020-2021. The learned single Judge, however, having taking note of the aforesaid contention as well as the reasons for cancellation of the recognition, dismissed the writ petition. While impugning the aforesaid judgment, the learned counsel appearing for the appellant submits that the appellant college has a valid legal right to continue admission to the course as the recognition stands withdrawn only from the next academic year.

(3.) We have heard the learned standing counsel appearing for the University as well as the NCTE.