ST MARYS COLLEGE REP BY ITS CHAIRMAN Vs. STATE OF KERALA REPRESENTED BY ITS PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The petitioner which is a Self Financing Arts and Science College affiliated to the second respondent University has filed this writ petition, which is presently conducting ten Under Graduate courses namely B.Com Computer Application, BBA, B.A. English, B.A. Economics, BSc. Mathematics, BSc Physics, BCA, B.Com Finance, B.Com Co-operation, B.A. History and BSc Psychology and two Post Graduate courses namely M.A. English and M.Com Finance, has approached this Court in this writ petition under Article 226 of the Constitution of India seeking a writ of mandamus commanding the first respondent State to issue a no objection certificate for concurrence for getting University affiliation to M.A. Economics, MSc. Physics, B.Com professional, B.A. Mass Communication and BSW, so as to enable the petitioner to start the courses during the present academic year. The petitioner has also sought for other consequential reliefs.

(2.) During the pendency of this writ petition, the second respondent University has issued Ext.P7 communication dated 16.05.2018 whereby the request made by the petitioner for grant of additional affiliation stands rejected. Ext.P7 communication reads thus:

(3.) A reading of Ext.P7 communication issued by the second respondent university would show that it is a non speaking order and that, no reasons whatsoever has been stated in the said communication to reject the request made by the petitioner for grant of additional affiliation.