A.M. ABDUL GAFOOR Vs. CALICUT UNIVERSITY

JUDGEMENT

(1.) These appeals are filed by the petitioners in the writ petitions who are aggrieved by the common judgment rendered by the learned single Judge on the 5th of December, 2013 dismissing the writ petitions.

(2.) The appellants aspired for admission to B.Ed Course in various subjects in the management seats in the Self Financing Colleges affiliated to the Calicut University. Since they were ineligible, writ petitions were filed by them, in which, the main challenge was against the prescription in the prospectus for academic year 2012-13 that the candidates should have passed B.A/B.Sc degree examinations and that the minimum marks in Part III shall be 50%. The contention raised was that the State of Kerala which issued the prospectus and prescribed the aforesaid eligibility criteria did not have the power to do so.

(3.) In the writ petitions, taking note of the submission made at the Bar that the managements did not have any objection in admitting the students, interim orders were passed and on the strength of such orders, the appellants were admitted to the course and have by now completed the course also. In the impugned judgment, the learned single Judge upheld the provisions of the prospectus as also the competence of the State to prescribe the eligibility criteria and dismissed the writ petitions. It is challenging this judgment, this batch of appeals are filed.