VIVEKANANDHA EDUCATIONAL SOCIETY Vs. PONDICHERRY UNIVERSITY

JUDGEMENT

(1.) IN W.P.Nos.11870 to 11873 and 36025 of 2006 the prayer is to quash the condition Nos.2, 3 and 4 of the proceedings dated 21.10.2005, 20.10.2005, 26.8.2005, 27.10.2005 and 29.11.2005 respectively under the head "endowment", "affiliation fee" and "Other fees", except their requirement of the affiliation fee to the extent of Rs.50,000/- alone under the heading "affiliation fee" and the consequential demand dated 28.3.2006 of the Pondicherry University and quash the same.

(2.) IN W.P.No.11437 of 2007, similar proceedings of the University dated 29.11.2005 and the consequential demand dated 15.3.2007 are sought to be quashed and to direct the University to refund the endowment and affiliation fee collected from the petitioner institution.

(3.) THE issue involved in all these writ petitions being identical and almost similar, all these writ petitions are disposed of by this common order.