STATE OF KERALA Vs. A.M. EDUCATIONAL TRUST

JUDGEMENT

(1.) These writ appeals are filed challenging the judgment in W.P(C)No.29248/2016 and connected cases dated 21.12.2016, by which the writ court, while considering a batch of writ petitions, W.P(C). No.24872 of 2016 and connected cases, set aside the Government Order dated 22.8.2016 as unconstitutional and void. The writ court further directed respective universities to reconsider the applications submitted by the petitioners therein and pass appropriate orders within a period of one month from the date of receipt of a copy of the common judgment.

(2.) Instant appeals are filed by the State. When the matter came up for admission, Mr. Surin George Ipe, learned Senior Government Pleader fairly submitted that issue is covered by judgment dated 5.7.2017 in W.A. 236 of 2017 reported in State of Kerala v. M.G.M College of Arts and Science reported in 2017 (3) KLT 779.

(3.) For brevity, paragraphs 7 to 11 of the reported judgment are extracted below: