UNIVERSITY OF CALICUT Vs. MANAGER DON BOSCO COLLEGE

JUDGEMENT

(1.) Instant writ appeal is filed seeking to stay the operation and implementation of order dated 02.07.2020 in I.A. No. 2 of 2020 in W.P. (C) No. 29749 of 2019.

(2.) Petitioners in the above writ petition are the Managers of the colleges, granted provisional affiliation by the appellant, University of Calicut, for commencing various academic programmes. They filed the writ petition praying for a direction to quash Exhibits-P5 and P6 orders dated 25.05.2019 and 31.10.2019, issued by the University of Calicut, 2nd respondent therein, and to declare that petitioners' colleges are entitled for permanent affiliation for the courses offered by them.

(3.) According to the appellant, the grant of affiliation by University of Calicut, 2 nd respondent therein, is codified in Chapter 23 of the University First Statute. If the conditions are not fulfilled, by the end of the period fixed, the affiliation shall cease automatically. If the conditions are fulfilled, the Syndicate shall have the power to confirm the affiliation, at the end of the period. The confirmation of the affiliation shall be reported to the Senate.