INDIRA GANDHI MEMORIAL TRUST Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) The petitioner impugns Ext.P15, through which, the Mahatma Gandhi University (M.G. University) has informed them that since there are discrepancies in the Survey Numbers of the properties on which their Educational Institution is situated, they cannot be allowed to register the students admitted with them, unless the earlier orders of the National Council for Technical Education (NCTE) are appropriately corrected.

(2.) The petitioner says that they have already explained that the afore required corrections are unnecessary, through Ext.P17; but that, instead of considering the same in its proper perspective, M.G. University is still harping upon the same objections in Ext.P15, thus prejudicing their students irreparably.

(3.) Sri.Kurian George Kannamthanam - learned Senior Counsel, instructed by Sri.P.M.Saneer - learned counsel appearing for the petitioner, explained that several rounds of litigations have already been completed between the parties in this case; and he pointed out to Ext.P7 judgment of this Court, whereby, the order of the M.G. University dtd. 3/11/2022, was recorded and consequential directions issued to them to afford his client all necessary benefits. He pointed out that while doing so, this Court has also specifically said that the stipulation in the order of the University dtd. 30/10/2022 (which has been produced as Ext.P12 along with W.P(C)No.35305 of 2022 - from which Ext.P7 judgment culminated) - be not taken into account. The learned Senior Counsel asserted that, therefore, the present stand of the M.G. University in Ext.P15 is illegal and unlawful.