PRINCIPAL SIENA COLLEGE OF PROFESSIONAL; MANAGER, SIENA COLLEGE OF PROFESSIONAL Vs. MAHATMA GANDHI UNIVERSITY; VICE CHANCELLOR

JUDGEMENT

(1.) Heard Sri. Baby Isaac Illikal, the learned counsel appearing for the petitioners. The petitioners in this writ petition who are the Principal and Manager of Siena College of Professional Studies, Edacochin has filed this writ petition seeking the following reliefs.

(2.) The pleadings disclose that the Mahatma Gandhi University had granted provisional affiliation to the Siena College of Professional Studies to start various courses during the academic year 2002-03. For want of students, admissions were not made during that year for the B.C.A. degree course and the M.Sc. degree course in Information Technology.

(3.) On the application filed by the educational agency, the University permitted the college to start the courses during the academic year 2003-04. The courses were not started during the said academic year also. Instead, without the permission of the University, the College started making admissions for the said two courses from the academic year 2005-06 onwards. Since the admissions were made without the permission of the University, hall tickets were not issued to the students. Thereupon every year writ petitions were filed. W.P.(C).Nos. 6254 of 2007 and 30478 of 2007 were filed during the year 2007 and W.P.(C). No.5369 of 2009 was filed this year wherein interim orders were sought for a direction to the University to permit students admitted for the M.Sc. degree course in Information Technology without the approval of the University to appear for the provisional affiliation. The petitioners sought a direction to the University to permit students admitted for the M.Sc. degree course in Information Technology to appear for the examination.