UNIVERSITY OF CALICUT Vs. SREE NARAYANA VIDYAMANDIR TRUST

JUDGEMENT

(1.) Heard Sri. P.C. Sasidharan, the learned Standing counsel for the appellant University of Calicut as also Sri. Kurian George Kannamthanam, the learned senior counsel appearing for the respondent/writ petitioner.

(2.) The challenge in this appeal is to the order passed on 03.08.2018 by the learned Single Judge, whereby, an Advocate Commissioner was appointed to report as to whether the Sree Narayana Vidyamandir Trust College is having the facilitates of library, computer with internet, reading room etc. The Commissioner was directed to carry out the inspection at 11.30 a.m. on 07.08.2018 [tomorrow], and the members of the Inspection Team of the University were also directed to be present at the College premises, during the inspection of the Advocate Commissioner.

(3.) The affiliation of the writ petitioner College was not recommended under the Ext.P5 order dated 24.07.2018 on the ground that (1) the Yuvakshethra College and Government College, Pathirippala are situated near the proposed college; (2) the College is lacking the facilities of library, computers with internet, reading room and (3) not providing facilities for the sports activities.