LAWS(KER)-2007-5-230

MAHATMA GANDHI UNIVERSITY Vs. MANAGER ST ALBERTS COLLEGE

Decided On May 23, 2007
MAHATMA GANDHI UNIVERSITY Appellant
V/S
VICE CHANCELLOR Respondents

JUDGEMENT

(1.) This appeal is filed against the interim order passed by a learned Single Judge in W.P.(C).No.22879 of 2006 dated 4th April, 2007. The interim order passed is as under:

(2.) The respondent-College filed one more application, inter alia, requesting this Court to direct the University to grant temporary affiliation for the academic year 2007-2008. The learned Single Judge by order dated 28.3.2007 has directed the University to conduct the necessary inspection of the College and take a decision, one way or the other, on the application filed by the respondent-College for the purpose of affiliation of the College in the University.

(3.) By order dated 4.4.2007, the learned Single Judge has directed the University to continue the provisional affiliation granted earlier. The said order is the subject matter of this Writ Appeal.