C IYYAMPERUMAL Vs. REGISTRAR, MANONMANIAM

JUDGEMENT

(1.) For better appreciation of the dispute at hand, it may be necessary to briefly narrate the past events that happened in this case.

(2.) Madurai Kamaraj University (for brevity Kamaraj University) was constituted under the Madurai Kamaraj University Act, 1965. Manonmaniam Sundaranar University Act (Tamil Nadu Act 31 of 1990) bifurcated Kamaraj University and constituted a separate university by name Manonmaniam Sundaranar University (for brevity Sundaranar University) to cover some southern districts in the State. The colleges in those southern districts that were earlier affiliated to Kamaraj University automatically became affiliated to Sundaranar University.

(3.) Section 60 of the Tamil Nadu Act 31 of 1990 reads as follows :