MUSLIM EDUCATIONAL SOCIETY Vs. STATE OF KERALA

JUDGEMENT

(1.) THE writ petition is filed by the petitioner-Educational Society represented by its Secretary. They are seeking for sanction for the Master of Tourism Management Course in MES Mampad College, Malappuram District. It is pointed out that the University has been recommending the course form the year 2004. Various details with regard to the process being conducted have been stated in para.3 of the writ petition. The requirement is to have the course either as an aided or self financing/unaided course. It is also stated that two storied R.C.C building and furniture has been made ready in the college campus by spending lot of amounts. Ext.P2 is one of the applications filed in the year 2008. Ext.P2(a) is the copy of the recommendation by the University. Ext.P3 is the copy of the application said to have been filed on 29/10/2010 and Ext.P3(a) shows the recommendation. So far, the Government has not sanctioned the same. Certain other factors have also been stated in the writ petition.

(2.) WHEN the writ petition came up on last occasion, learned Government Pleader had filed a statement which shows that no application has been received by the Government. In para.2, it is stated that the Government NOC will be accorded to start new courses as and when the application is received by the Government, in the prescribed format along with due recommendation from the University of Calicut, as per the provisions in Chapter IV, 25 (iii) of the Calicut University Act, 1975.

(3.) WITH regard to the same, the learned Government Pleader submits that same is only a representation and if an application is filed in a proper form, the matter can be considered.