GOPINATHAN Vs. UNIVERSITY OF KERALA

JUDGEMENT

(1.) In these two writ petitions the petitioners challenge the legality and validity of the action taken by the Syndicate of the Kerala University in calling upon the Principal of the S. N. M. Training College, Moothakunnam by the communication evidenced by Ext. P1 (copy of the same document has been marked as Ext. P1 in both the cases) dated 27th July, 1976 "to cancel the current admissions and make fresh admissions after giving opportunities to all applicants who were eligible at the time when the original applications were invited" after conducting a fresh selection in strict compliance with the rules laid down in Chap.42 of the First Statutes and the conditions prescribed in the agreement for direct payment. The petitioners in O. P. No. 3929 of 1976 are four students who have been already admitted to the B. Ed. Course in the aforementioned College for the academic year 1976-77. The writ petitioner in O. P. No. 4102 or 1976 is the Manager of the S. N. M. Training College.

(2.) The impugned order Ext. P1 reads:-

(3.) The main contention advanced by the petitioners is that there is no jurisdiction or power vested in the Syndicate of the University to issue a direction to the Principal of an affiliated private College to cancel the admissions of students which have already been effected and to direct a fresh selection to be conducted and admissions be made in accordance with such fresh selection. Various other points have also been taken by the writ petitions in support of the challenge against Ext. P1, but in as much as I have come to the conclusion after hearing both sides that the main point aforementioned taken by the writ petitioners has to be upheld it is unnecessary for this court to advert to or discuss the other subsidiary points that have been urged on behalf of the writ petitioners.