INDIRA GANDHI MEMORIAL TRUST Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, which is an Educational Trust, alleges that the Mahatma Gandhi University (M.G. University) is refusing to grant affiliation to their Training College (B.Ed), merely because they say that they are waiting for the "views" of the Government.

(2.) Sri.Kurain George Kannanthanam - learned Senior Counsel instructed by Sri.P.M.Saneer, appearing for the petitioner, vehemently argued that even if the Government withholds its view, or makes a negative recommendation, it is not binding upon the University and that they have to take a decision on his client's application, going by the various judgments of this Court including in State of Kerala v. M.G.M. College of Arts and Science [2017(3) KLT 779]. He, therefore, prayed that the reliefs sought for in this writ petition be granted.

(3.) Interestingly, Sri.K.B.Ramanand - learned Special Government Pleader, appearing for the official respondents, submitted that the Government has already forwarded their views to the University and that it is opposing the request of the petitioner.