MUTHAYAMMAL ENGINEERING COLLEGE Vs. UNIVERSITY GRANTS COMMISSION

JUDGEMENT

(1.) Challenge in W.P.No.9631 of 2021 is to the order of the first respondent / University Grants Commission [UGC] dated 10.03.2021, in and which the first respondent/UGC has given direction to the second respondent/Anna University to revoke the autonomous status of the petitioner College from the academic year 2021-2022 and also for a direction to the respondents to consider the case of the petitioner for continuation of autonomous status and grant continuation of Autonomous Status to the petitioner College on the basis of University Grants Commission (Conferment of Autonomous Status upon Colleges and Measures for Maintenance of Standards in Autonomous Colleges) Regulations, 2018 and in particular proviso to Regular 6.3, and in line with the order of this Court in W.P.No.29486 of 2019 and confirmed in W.A.No.51/2020, Review Application No.46/2020 and affirmed by the Supreme Court in S.L.P.(C) No.8324-8325/2020. In compliance of the order of the first respondent/UGC dated 10.03.2021, the second respondent/University has passed the consequential order dated 01.04.2021 revoking the autonomous status of the petitioner college, which is the subject matter of challenge in W.P.No.9636 of 2021. W.P.No.5545 of 2021 has been filed challenging the proposal submitted by the second respondent/University to the first respondent/UGC dated 19.02.2021, rejecting to forward the application of the petitioner institution for accord of Extension of Autonomous Status.

(2.) Since the issue involved in these writ petitions are interlinked and pertains to the same petitioner institution, all these writ petitions are disposed of by this common order.

(3.) The facts leading to the filing of these writ petitions, briefly narrated, are as follows: