UNIVERSITY OF KERALA AND OTHERS Vs. PALAKKUNNATHU FOUNDATION

JUDGEMENT

(1.) Among the captioned review petitions, the first four are pertaining to a common judgment passed by this Court dated 26.09.2017, wherein a direction was issued to the review petitioner to grant conditional affiliation to the petitioners for the academic year 2018-2019 before 31.12.2017, with a further rider that all defects that are pointed out by the University shall be rectified by the writ petitioners, failing which, the University was granted the liberty to invoke the provisions of First Statutes, 1977 and take appropriate decision in accordance with law.

(2.) R.P.No.139 of 2018 is filed by the petitioner against the judgment dated 20.09.2017. Aggrieved by the judgments rendered by this Court, in all the writ petitions, the University has preferred writ appeals and the writ appeals were disposed of without interfering with the directions issued by this Court in the judgments. However, left open the liberty of the University to seek review if they are aggrieved. It is thus these review petitions are filed before this Court.

(3.) I have heard learned counsel for the review petitioners, learned Senior Counsel appearing for the respondents in the first two review petitions and the respective counsel appearing for the respondents in the other review petitions.