PRATHEESH V AGED 41 YEARS, S/O. MR. G VENKITARAMAN, RESIDING AT 11/509, TAILOR STREET, KOPPAM, PLAKKAD P.O, 678 001 Vs. STATE OF KERALA REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF LOCAL SELF GOVERNMENT, SECRETARIAT, THIRUVANANTHAPURAM

JUDGEMENT

(1.) These writ appeals are against a common judgment rendered in two writ petitions, which were heard and decided in one go.

(2.) Heard the learned counsel for the appellants who are the writ petitioners.

(3.) A public charitable trust was created and it was given affiliation to run an educational institution. Calicut University had fixed norms of recognition and it is submitted that the said trust runs a course in MBA and may be other allied branches.