UNIVERSITY OF KERALA Vs. VIDYADHIRAJA CHARITABLE SOCIETY

JUDGEMENT

(1.) WRIT Appeal 1475/1994 is at the instance of the University of Kerala and the Vice Chancellor of the University of Kerala against the order passed by the learned single judge in C. M. P. 22974/94 in O. P. 13051/94. WRIT Appeal 1486/1994 is filed by the Secretary of Jamiya Mannaniya Islamia society, one of the applicants for affiliation to a college during the academic year 1994-95, against the order passed in C. M. P. 26391/94 in O. P. 15032/94. WRIT appeal 1489/94 is by the State of Kerala questioning the correctness of the order passed by the learned Single Judge inc. M. P. 22974/94 in O. P. 13051/94.

(2.) A learned Single Judge referred O. P. 15032/94 to division Bench by his order dated 9-11-1994.

(3.) RESPONDENTS in the above mentioned Original Petitions moved the learned Single Judge for varying the interim orders granted by this court. C. M. P. 22974/1994 in O. P. 13051/1994 was taken up and disposed of by order dated 8-11-1994. The learned Single Judge reaffirmed the order dated 27-9-1994 as modified by the order of 10-10-1994. This order is under challenge in the Writ Appeals.