JEPPIAR EDUCATIONAL TRUST Vs. UNIVERSITY OF MADRAS

JUDGEMENT

(1.) THESE writ petitions are filed by two Trusts against the show cause notices by the respondents proposing to cancel the permission to the engineering Colleges run by the Trusts and against orders issued by the university rejecting the affiliation for the academic year 1989-90.

(2.) I have heard Mr. R. Krishnamurthi , the learned counsel for the petitioner Trust, the learned Advocate General for state, Mr. Murugesan , the learned counsel for the university and Mr. Ganguli , the learned counsel for the All India Council for Technical Education.

(3.) THE learned Advocate-General is fair enough to state that this Court can decide on facts and it is open to this court to decide on the basis of report of Justice N. Krishnaswamy Commissioner for continuing the courses in the colleges.