MOHAMMED SUHAIL Vs. UNIVERSITY OF CALICUT

JUDGEMENT

(1.) The petitioner, who is the Principal of Jamiya Islamiya Arts and Science College, Manjeri, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the respondents to consider Ext.P5 application for additional affiliation for B.Com Co-operation and BBA and to grant provisional affiliation during 2017-18, so as to enable the petitioner to start classes during 2018-19. The petitioner has also sought for other consequential reliefs.

(2.) On 5.4.2018, when this writ petition came up for consideration, this Court recorded the submission made by the learned Standing Counsel for the 1st respondent University that, the application made by the petitioner for additional affiliation is under process. On 11.4.2018, the learned counsel for the petitioner submitted that, despite the aforesaid submission made by the learned Standing Counsel for the University on 5.4.2018, the University is not processing the application for additional affiliation. The learned Standing Counsel sought time to get instructions and the writ petition was posted to 24.4.2018. On that day, this Court passed an interim order directing the 1st respondent University to consider Ext.P5 application made by the petitioner for additional affiliation, within three weeks.

(3.) On 6.6.2018, when this writ petition came up for further consideration, it was submitted by the learned Standing Counsel for the 1st respondent University that, the University has already issued a communication to the Principal of the College, informing that the application for additional affiliation cannot be considered. Today, when this writ petition is taken up for consideration along with W.P.(C)Nos.10806 of 2018 and 17414 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.P5 application cannot be considered. Similar communications dated 14.5.2018 have been issued in the case of the petitioners in W.P.(C)Nos.10806 of 2018 and 17414 of 2018 as well.