T R HARY Vs. ABDUL MAJEED

JUDGEMENT

(1.) Heard Sri.George Poonthottam, the learned counsel for the petitioner and also Sri.Anil.K.S, the learned counsel representing the University of Calicut.

(2.) The W.P(C).No.29499 of 2016 filed by the petitioner was disposed of analogously under the judgment dated 21.12016, whereunder, direction was issued to the University, to consider affiliation for new courses in the college for the academic year 2016-2017. In pursuant to the Court's direction, the Syndicate of the University of Calicut in their proceeding of 07.12017, had resolved not to approve the request for additional affiliation of the B.Sc. Physics programme at the Sri.Gokulam College of Arts and Science, Thrissur and it appears from the Annexure R1(b) communication of the Assistant Registrar of the University that the said decision of the Syndicate, was approved by the Vice Chancellor on 14.12017.

(3.) While the reason for the negative decision of the Syndicate in respect of the B.Sc. Physics programme is not at all clear, it is also seen that the same college was granted affiliation for three other courses, namely, B.Com Computer Application, BA English Language and Literature and B.Sc. Chemistry. Therefore, it does not appear to us that the University authorities have taken a vindicative decision with a closed mind since three of the four applied courses for the college, was accorded permission by the University authorities.