THEAGARAYA COLLEGE Vs. UNIVERSITY OF MADRAS

JUDGEMENT

(1.) THE petitioner College has sought for a writ of Certiorarified Mandamus to call for the records relating to the order of the first respondent University of Madras dated 20. 12. 2004, to quash the same and to direct the University to approve M. Sc. (Mathematics) and M. Com. (Evening College ).

(2.) THE petitioner College had obtained affiliation from the respondent University to conduct Post Graduate courses in the aforesaid two subjects. It is admitted by the petitioner College that the courses were being run only upto the beginning of the Academic Year 1998-1999 and the said courses were not conducted from 1998-1999 to 2003-2004. However, for the Academic Year 2004-2005, students were admitted for the said two Post Graduate courses. It is also not in dispute that when the courses were suspended from the Academic Year 1998-1999, the University was not informed about the suspension of the courses, nor was the University informed about the admission of the students for the Academic Year 2004-2005.

(3.) THE above-stated facts are not in dispute. It is only on 24. 8. 2004, after admitting the students, the college sought permission to revive the courses from the Academic Year 2004-2005. The University sought for certain particulars including as to when the courses were suspended. By their letter dated 26. 10. 2004, the college informed that the courses were not conducted from the Academic Year 1998-1999. The University, by their impugned communication dated 20. 10. 2004, had informed the college that the Syndicate, in its meeting held on 8. 12. 2004, had resolved to reject the request of the College for revival of the lapsed degree courses without prior approval and for having admitted students for 2004-2005 without approval. Hence, the above writ petition.