NALAKATH BASHEER Vs. UNIVERSITY OF CALICUT

JUDGEMENT

(1.) The petitioner, who is the Principal of Safa College of Arts and Science, Malappuram, which is presently offering 9 Under Graduate Courses and 1 Post Graduate Course, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P7 communication dated 14.05.2018 issued by the 1st respondent University, whereby Ext.P2 application made by the petitioner for additional affiliation for M.S.W., B.Sc. Psychology, B.Com. Finance and B.A. Economics with Islamic Finance stands rejected. Ext.P7 reads thus:

(2.) 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.36167 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.

(3.) On 30.05.2018, when this writ petition came up for admission, the learned Standing Counsel for the 1st respondent University and also the learned counsel for the 3rd respondent sought time to get instructions and accordingly, the matter was posted to 04.06.2018 for further consideration. On 04.06.2018, the learned Standing Counsel for the 1st respondent University sought adjournment and accordingly, it is listed today for further consideration.