PRINCIPAL, LOYOLA COLLEGE Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Mr.C.Jayaprakash, learned Government Advocate accepts notice for R1, R3 and R4 and Mr.A.S.Vijayaraghavan, learned counsel accepts notice for R5. They seek some time to obtain instructions and file counters.

(2.) Notice through Court as well as privately to R5, returnable 16/6/2022. Proof of service be placed on file by then.

(3.) The challenge in these Writ Petitions, by five autonomous colleges, is to a new levy imposed by the University of Madras entitled 'Continuation of Affiliation Fee for each course' of an amount of Rs.25,000.00 per course. Though, in impugned communication dtd. 30/3/2022, the Registrar of the University refers to the Statutes, Chapter XXVI - 'Affiliation and Approval of College', affiliation till date is only relatable to the Institutions itself and is either temporary or permanent. In the case of all petitioners before me, permanent affiliation is stated to have been granted many decades ago.