LAWS(MAD)-2017-2-120

SRI KRISHNA EDUCATIONAL TRUST REP. BY ITS MANAGING TRUSTEE, K.BALARAMAN KULLAPURAM VILLAGE, PERIYAKULAM TALUK, THENI DISTRICT Vs. THE SECRETARY TO GOVERNMENT, AGRICULTURAL DEPARTMENT, ST. GEORGE FORT, CHENNAI

Decided On February 24, 2017
Sri Krishna Educational Trust Rep. By Its Managing Trustee, K.Balaraman Kullapuram Village, Periyakulam Taluk, Theni District Appellant
V/S
The Secretary To Government, Agricultural Department, St. George Fort, Chennai Respondents

JUDGEMENT

(1.) The petitioner Educational Trust is running a college, namely, College of Agricultural Technology at Theni, Theni District for offering B.Sc., (Agri) degree course. The present writ petition is filed challenging the Information Brochure, Under Graduate admission 2015, issued by the Tamil Nadu Agricultural University, namely, the 4th respondent, only insofar as the clause empowering the University to collect the first year fee from the candidates admitted during the counselling under Tamil Nadu Agricultural University quota (50%) is concerned. Consequently, the petitioner also prays for a direction to the respondents to permit them to collect first year fee from such of those candidates.

(2.) The case of the petitioner, in short, is as follows:-

(3.) The fourth respondent filed a counter affidavit on his behalf and on behalf of the third respondent. The crux of the contention of the University, as projected in the counter affidavit, is as follows:-