PAVAI AMMAL VAIYAPURI EDUCATIONAL, TRUST RUNNING THE CENTRAL LAW COLLEGE, REP BY ITS TRUSTEE, PROF R V DHANAPALAN Vs. TAMIL NADU DR AMBEDKAR LAW UNIVERSITY; STATE OF TAMIL NADU, REP BY ITS SECRETARY TO GOVERNMENT, DEPARTMENT OF LAW AND BAR COUNCIL OF INDIA, REP BY ITS SECRETARY

JUDGEMENT

(1.) All these petitions pertain to admission and fee structure of the Central Law College, Salem and can be conveniently disposed of by this common judgment and order.

(2.) The Central Law College (hereinafter will be referred to as 'the petitioner College' for the sake of convenience) is the only recognised Private Law College in the State of Tamil Nadu, which is run on a self-finance basis without any grant from the State Government. The College is approved by the Bar Council of India and was affiliated to the Madras University and is now affiliated to the Tamil Nadu Dr. Ambedkar Law University. The petitioner College was established in the year 1984.

(3.) The matter has a checkered history and a series of writ petitions have been filed in this Court. W.P. Nos. 8667, 16983, 28522 and 28526 of 2004, 26046 and 29362 of 2005, 13121 and 21307 of 2006 are filed by the Management of the College, while W.P. Nos. 36990 and 38030 of 2005 are filed by two of the students.