G G R COLLEGE OR ENGINEERING Vs. REGISTRAR

JUDGEMENT

(1.) PETITION filed seeking for a writ of Mandamus, directing the nature of a writ directing the 1st respondent to consider the application made by the petitioner college dated 10.07.2009 for continuation of Affiliation for the academic year 2009-2010. By consent of both the parties, the writ petition is taken up for hearing and disposal.

(2.) THIS writ petition has been filed praying for a writ of Mandamus to direct the 1st respondent to consider the application made by the petitioner college, dated 10.07.2009, for continuation of Affiliation for the academic year 2009-2010.

(3.) MR.R. Manisundar Gopal, the learned counsel appearing on behalf of the first respondent, had submitted that the last date fixed by the syndicate of the first respondent university, for considering the application for affiliation for colleges, is 10.01.2009. Therefore, the application of the petitioner college, dated 10.07.2009, is belated in nature. However, it is for the syndicate of the first respondent university to decide the issues raised in the application for affiliation of the petitioner college for the academic year 2009-2010, in accordance with law.