S KALAIARASU Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner has approached this Court, with the prayer for issuance of a writ in the nature of mandamus, directing the second respondent, i.e. Principal Secretary, Department of Law (Convener of Convener Committee, M.S.University), to comply with the eligibility criteria and procedure for affiliation as prescribed in U.G.C. (Affiliation of Colleges by Universities) Regulations, 2009.

(2.) THE petitioner is working as Associate Professor of History at Arignar Anna College, Aralvaimozhi, Kanyakumari District. He is also Senate member of Manonmaniam Sundaranar University. THE Colleges situated in southern districts of Tamilnadu are affiliated with various universities. THE University Grants Commission is a statutory body constituted under the University Grants Commission Act with an authority to prescribe the qualification of teachers, conditions of affiliation of colleges and other matters connected therewith.

(3.) THE grievance of the petitioner is that Universities are granting affiliation to the colleges without compliance of U.G.C. Regulations Act, 2009 and the regulations framed thereunder.