PRINCIPAL, S.H.COLLEGE Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) These connected writ petitions are filed by the Principals of Aided Colleges affiliated with the 1st respondent University which have been granted Academic Autonomy by the University Grants Commission (UGC) as well as the University, challenging the insistence by the 1st respondent University to remit an amount of Rs.10.00 lakhs each as a condition for issue of the degree certificates as against various courses conducted by the Colleges upon conferment of autonomy as above.

(2.) The short facts as culled out from W.P.(C) No.29493 of 2017 are as under:

(3.) While admitting these writ petitions, this Court recorded the submission made on behalf of the petitioners that they are ready and willing to remit Rs.10.00 lakhs "under protest." On that basis, Rs.10.00 lakhs have been deposited, and the degree certificates have also been issued by the respondent University.