(1.) COUNSEL for the petitioners submit that the first petitioner alone is interested in prosecuting the Writ Petition. This submission is recorded.
(2.) FIRST petitioner is a graduate from the National University of Advanced Legal studies, the 4th respondent in this Writ Petition. Ext. Pl is his Degree Certificate. Thereafter he joined 3 year LLM course conducted by respondents 1 and 2 at the study center at St. Paul's College, Kalamassery and commenced his studies. According to the 1st petitioner, while so on 22. 12. 2008, he was summoned by the Course Coordinator and was directed to produce Eligibility Certificate issued by the first respondent University. Petitioner submits that, thereupon he made an application for Eligibility Certificate, but however the certificate was not issued by respondents 1 and 2. Thereupon though he made Ext. P7 representation, there was no reply. It is stated that for want of Eligibility certificate he had to discontinue his studies. In these circumstances, the Writ Petition was filed praying for directing the respondents 1 and 2 to issue Eligibility Certificate enabling him to continue his studies.
(3.) ON behalf of the 1st respondent, University a statement, dated 3rd August, 2009 has been filed stating that all regular degrees conferred by the Universities listed by the association of Indian Universities/university Grants Commission have been recognized by the M. G. University as per its order dated 17. 3. 1999. It is stated that the name of the 4th respondent is not seen listed in the hand book published by the Association of Indian universities and therefore the University has sought clarification from the Association of Indian Universities as well as the University Grants Commission as per Annexures A and B letters. It is stated that the University will take urgent steps for issuing Eligibility certificate immediately on receipt of the clarification that it has sought, provided the 4th respondent is recognized and the candidate has undergone course as a regular student.