MAR GREGORIOS EDUCATIONAL SOCIETY Vs. STATE OF KERALA

JUDGEMENT

(1.) These writ petitions are filed by a registered Association of Managements of private unaided Arts & Science Colleges and one private educational agency each, challenging the steps taken by the University for admitting students to such colleges through the Centralised Allotment Process.

(2.) W.P.(C) No.28731 of 2018 is filed challenging Ext.P3 letter dated 26.4.2016 of the 1st respondent and Ext.P4 order of the 2nd respondent and seeking a declaration that the University is incompetent to take over admission to seats in private unaided Arts & Science Colleges except through a law made under Article 19(6) of the Constitution of India. Directions are sought to the University to permit the unaided Arts & Science Colleges to fill up the vacant seats on their own.

(3.) The prayers in W.P.(C) No.16431/2020 are as follows :-