THE SECRETARY-CUM-PRINCIPAL, HOLY CROSS HOME SCIENCE COLLEGE Vs. THE MANONMANIAM SUNDARANAR UNIVERSITY

JUDGEMENT

(1.) THE petitioner has filed this writ petition, seeking to quash the impugned proceedings issued by the respondent University in MSU/R/CD/C.T.A./HCHSC/B.Sc FDAM/2015 dated 29.04.2015 and the consequential proceedings in MSU/R/CD/C.T.A./HCHSC/B.Sc FDAM/2015 dated 25.05.2015, in and by which, the petitioner College was directed not to admit candidates in the course B.Sc. Fashion Design and Apparel Making for the academic year 2015 -2016.

(2.) THE case put forth by the petitioner in the writ petition is as follows:

(3.) MR . Isaac Mohanlal, learned counsel for the petitioner has submitted that when other colleges were allowed to admit students based on the affiliation granted earlier, the act of the respondent University in preventing the petitioner's college to admit students for the current academic year amounts to partiality and unfairness. It is incorrect to state that the college has voluntarily sent a representation seeking permission to continue the course for the academic year 2014 -2015, as it was based on the instructions given by the respondent university, the representative of the college visited the university with nominal roll of the students and other particulars. Since the college was established in order to provide education in all streams to all, on account of the the act of the respondent, the life of the students admitted is in lurch. Therefore, he prayed for setting aside the impugned proceedings of the respondent.