BHUVANESHWARI EDUCATIONAL EMPLOYMENT AND CHARITABLE TRUST Vs. KANNUR UNIVERSITY, CIVIL STATION PO., KANNUR AND OTHERS

JUDGEMENT

(1.) The prayers in this writ petition are as follows:

(2.) Heard learned counsel for the petitioner and the learned Standing Counsel appearing for the respondent University.

(3.) It is stated that the petitioner had submitted an application for affiliation of an Arts and Science College to the respondent University. Exhibit P1 is the application. The decision taken by the Government to grant permission to start any new colleges or courses in Self Financing Sector had been challenged before this Court and by Exhibit P10 judgment, the said policy was stuck down. By the judgment reported in State of Kerala v. M.G.M College of Arts and Science (2017 (3) KLT 779) , the appeal preferred by the State against the said judgment was also dismissed. Pursuant thereto, Exhibit P13 judgment was issued by this Court, directing the consideration of the petitioner's claim for affiliation. The operational portion of the said judgment reads as follows: