LEMENT COLLEGE OF ADVANCED STUDIES Vs. CALICUT UNIVERSITY

JUDGEMENT

(1.) The petitioner College which is a self financing Arts and Science College in Palakkad district is aggrieved by the delay in issuing orders of affiliation on the application of the petitioner for starting Post Graduate Course in M.Com Finance.

(2.) It is stated that the University had as per Ext.P4 letter forwarded to the Government a list of Colleges and courses recommended in it calling for the views of Government. The petitioner's College is at serial no.9 in it showing M.Com finance with 15 seats. The petitioner points out that so far the Government has not informed its views, though Ext.P4 letter was issued on 16.07.2019 recommending the starting of the course after inspection. It is also pointed out that admissions will be closed by 31.08.2019.

(3.) The petitioner has therefore approached the Registrar of the University as well as the Vice Chancellor of the University with Exts.P9 and P10 representations pointing out various judgments of this Court in WP(C) Nos.24872/2016 dated 21.12.2016 and 15916/2017 dated 12.05.2017 in which directions were issued to University to take independent decision in accordance with rules. The petitioner also points out that last year also petitioner had approached this Court in WP(C) No.21548/2017 in similar circumstance and this Court directed the University to take emergent action so as to enable the petitioner to conduct admissions on or before 31.08.2017.