ST. ALBERTS COLLEGE Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) The St.Albert's College, Ernakulam, which is an autonomous College as per the provisions of the "University Grants Commission (Conferment of Autonomous Status upon Colleges and Measures of Maintenance of Standards in Autonomous Colleges) Regulations, 2018" (hereinafter referred to as the 'UGC Regulations 2018' for short), has approached this Court impugning certain demands made upon them by the Mahatma Gandhi University ('M.G. University' for short).

(2.) Since both these writ petitions involve assessment of the same Regulations of the UGC and since the issues impelled are also concatenated, I deem it appropriate to dispose of them jointly through this judgment.

(3.) Among the two writ petitions, W.P(C)No.20687 of 2019 has been filed by the petitioner - College, impugning Ext.P5 order of the University demanding an amount of Rs.50,000.00 towards 'syllabus approval fee' for each Course they are running; while, in the latter case, namely W.P(C)No.2685 of 2021, they assail Ext.P3 demand made by the University, asking them to remit an amount of Rs.27,80,026.00 under various heads.