K R JAYARAM Vs. UNIVERSITY OF CALICUT

JUDGEMENT

(1.) The petitioner, who is the Chairman and Managing Trustee of C.K. Raghavan Memorial Educational and Charitable Trust, Pulpally, which has established an arts and science college viz., Jayasree Arts and Science College, Kalanadikolly, which is provisionally affiliated to the 1st respondent University during the academic year 2014-16 for B.A. English, B.A. Sociology, B.Com Computer Application, B.Com with Co-operation, has approached this Court in this writ petition filed under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P7 communication dated 16.05.2018 and to reconsider Ext.P2 application for additional affiliation for B.Sc. Physics, B.Sc. Chemistry, B.Sc. Botany and B.Sc. Zoology and grant provisional affiliation to the courses applied for during the academic year 2018-19, so as to enable the petitioner to start classes during the current academic year. The petitioner has also sought for other consequential reliefs.

(2.) Ext.P2 application made by the petitioner for additional affiliation for B.Sc. Physics and B.Sc. Chemistry stands rejected vide Ext.P7 communication dated 16.05.2018 of the 1st respondent. Ext.P7 reads thus:

(3.) Ext.P7 communication is one issued by the 1st respondent University pursuant to the directions contained in Ext.P5 judgment of this Court dated 10.01.2018 in W.P.(C) No.41347 of 2017, whereby the University was directed to take up, consider and pass orders on the request made by the petitioner for additional affiliation within the time limit specified in that judgment and to communicate the decision to the petitioner without delay.