NIRMALA EDUCATIONAL TRUST Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, which is an educational trust conducting an Arts and Science College, namely, Nirmala Arts and Science College, Chalakkudy, affiliated to the 2nd respondent Calicut University, has filed this writ petition under Article 226 of the Constitution of India seeking a writ of mandamus commanding respondents 2 and 3 to grant necessary approval/affiliation for conducting the M.Com (Finance) programme in their institution, for the academic year 2020-2021; a writ of mandamus commanding respondents 2 and 3 to consider Ext.P13 application for continuation of affiliation for M.Com (Finance) programme in their institution for the academic year 2020-2021 and to grant affiliation enabling the institution to get allotment of students for the course from the 2nd respondent University; a writ of mandamus commanding the 3rd respondent to invoke emergency power under the Calicut University Act to grant approval for M.Com (Finance) programme in their institution as a continuation for the academic year 2020-2021, enabling the petitioners to admit the students for the academic year 2020-2021; and a declaration that the 2 nd respondent is bound to issue necessary affiliation for conducting M.Com (Finance) programme for the academic year 2019-2020 as well as 2020-2021 and its continuation.

(2.) On 08.09.2020, when this writ petition came up for consideration, the learned Standing Counsel for respondents 2 and

(3.) sought time to get instructions. 3. On 14.09.2020, when this writ petition came up for consideration, this Court passed the following order: