PRINCIPAL PRAJYOTI NIKETAN COLLEGE Vs. UNIVERSITY OF CALICUT

JUDGEMENT

(1.) Heard learned Senior Counsel George Poonthottam for petitioners, Mr.P.C.Sasidharan, learned Standing Counsel for Calicut University and Mr.Elvin Peter for respondents 4 to 22.

(2.) The Principal, Prajyothi Nikethan College, Pudukkad, Thrissur and the Manager Prajyothi Niketan College, Pudukkad Thrissur are the petitioners for short "College".

(3.) Petitioners in the instant Writ Petition pray for a series of reliefs and all reliefs prayed for, are not reproduced in the judgment. Briefly stated the petitioners are aggrieved by Ext.P12 whereunder Board of Studies in M.Sc (Clinical Psychology) has been allegedly constituted contrary to the Calicut University (Constitution of Faculties and Boards of Studies) First Statutes, 1976; pray to quash the decision taken by respondent Nos.1 to 3 in Exts.P18 and P22 as illegal; that the MSc Clinical Psychology course content, syllabus etc. as contained in Ext.P11 remains operational viz-a-viz College and without reference to the decisions in Exts.P18 and P21, the college is allowed to continue with Ext.P11 course content and syllabus in M.Sc (Clinical Psychology) for the academic year/semester 2019-2020.