V RAGHAVAN Vs. TAMIL INSTITUTE OF AGRICULTURE AND RURAL DEVELOPMENT TAMILAR ADDIKALANATHLNAM ESTABLISHED

JUDGEMENT

(1.) THIS appeal discloses one more case of students being trapped into talcing admission in an educational institution when the educational institution has really no right to function as such.

(2.) THE unauthorised existence of the educational institution has come to light consequent upon a decision of the Gandhigram Rural Institute, whose Syndicate found that their earlier decision to affiliate what is known as Tamil Institute of Agriculture and Rural Development which is run by a private Educational Trust was not legal and that the Institute could not have been legally affiliated. THE Agriculture Institute in question which has a very impressive name is established by a small private Educational Trust whose initial funds were barely Rs. 707. Out of the seven trustees of the Trust, five are members of the same family � a father, his two sons, his wife and his daughter-in-law. THEre are two others who appear to be outsiders. Each one contributed Rs.101 to form the Trust fund. This small Trust has claimed to day to have earned an income of Rs. 11,53,879 for the year 1.4.1986 to 31.3.1987. We have referred to this figure as income because the income and expenditure account filed by the Trust shows it as income. It is an unaudited statement. Out of this, Rs.1,17,000 are the proceeds of the residential house of the founder Trustee, Rs. 34,000 is the sale price of land belonging to one of the Trustees, Rs. 30,000 is the contribution by the Managing Trustee, Rs. 1,30,172 is the loan from the Indian Overseas Bank and Rs. 8,42,000 are donations from friends, relatives and well-wishers. THE admission fees from the students amount to Rs. 92,910 and the refundable deposits amount to Rs.51,300.

(3.) 43 students then filed W.P.No. 6040 of 1987 in this Court for a direction that recognition should be granted to the Educational Trust and that an interim direction should be issued to the Educational Trust and the Deemed University to conduct the second Semester Examination.