STATE OF TAMIL NADU Vs. KANNAMMAL EDUCATIONAL TRUST

JUDGEMENT

(1.) W. A. Nos. 1119 and 1140 of 1995 are preferred by the State Government and the Bar Council of Tamil Nadu respectively against the order dated 313-1995 passed by the learned single Judge, allowing W.P. No. 17226 of 1994. The petitioner in the writ petition has sought for quashing the proceedings of the University of Madras in No. A.II/ MVS/ Dr. M.G.R. Engg. Coll/ 94-95/ 1596 dated 22nd September, 1994 and to direct the said University to consider can grant affiliation to the First year Law Course of the 5 year B. L. Degree Course stated by the petitioner Trust, in the name and style of "Tamil Nadu Law College" Madras, for the academic year 1994-95 onwards.

(2.) The learned single Judge has allowed the writ petition, quashing the said proceeding of the University of Madras and issued a direction in the following terms :-

(3.) At the outset we may point out that the University of Madras has not come up in appeal and thereby it must be held to have accepted the decision of the learned single Judge. However, learned counsel appearing for the University of Madras has advanced an argument that the order passed by the University, directing the writ petitioner to obtain "no objection" from the State Government for granting affiliation is not justified, having regard to the provisions contained in the Madras University Act and the Statutes framed thereunder (hereinafter referred to as "the Act" and "the Statutes"). If is only the State Government and the Bar Council of Tamil Nadu, as already pointed out, have come up in appeal.