ANNAPOORANA ENGINEERING Vs. UNIVERSITY GRANTS COMMISSION

JUDGEMENT

(1.) Both the Writ Petitions involve connected issues and hence they are taken up together, heard and disposed of through this common order.

(2.) The subject matter of challenge in WP No. 14351 of 2021 is the impugned rejection order passed by the University Grants Commission (hereinafter referred as UGC) dtd. 18/6/2021 and for a consequential direction to the UGC to consider the application submitted by the Petitioner college seeking for autonomous status.

(3.) The subject matter of challenge in WP No. 14353 of 2021 is the autonomous status guidelines issued by the Anna University (herein after referred as the University) which formed the basis of the speaking order dtd. 8/3/2021 and which was relied upon by the UGC while rejecting the proposal submitted by the Petitioner college through proceedings dtd. 18/6/2021.