MATHEW VAZHAYIL DIRECTOR Vs. UNIVERSITY OF CALICUT THENHIPPALAM

JUDGEMENT

(1.) The petitioner, who is the Director of Yuvakshetra Institute of Management Studies, Ezhakad, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the 1st respondent University to consider and pass final orders on Ext.P3 application dated 28.10.2016 for affiliation of four courses, namely, B.Com (Taxation), Bachelor of Hotel Administration, B.Sc. Physics and B.Sc. Chemistry and include the courses mentioned in Ext.P8 communication dated 2.5.2018, in the online registration platform for Centralised Allotment Process (CAP), in the light of Ext.P12 UGC notification. The petitioner has sought for other consequential reliefs, including a declaration that views of the Government are not required for granting affiliation of courses with the 1st respondent University, by virtue of Ext.P12 notification of the UGC as the provisions of UGC First Amendment Regulations, 2012 will prevail over the provisions of the Calicut University First Statutes, 1977 in the matter of affiliation of colleges and courses with the University.

(2.) Today, when this writ petition is taken up for consideration along with W.P.(C)Nos.8892 of 2018 and 10806 of 2018, a copy of communication dated 14.5.2018 of the 1st respondent University addressed to the Principal of the College, is made available for the perusal of this Court, whereby the petitioner is informed that Ext.P3 application cannot be considered. Similar communications dated 14.5.2018 have been issued in the case of the petitioners in W.P.(C)Nos.8892 of 2018 and 10806 of 2018 as well.

(3.) Heard the learned counsel for the petitioner, the learned Standing Counsel for the 1st respondent University, the learned Senior Government Pleader for 2nd respondent State and also the learned Standing Counsel for the 3rd respondent U.G.C.