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The Principal vs University Of Calicut
2021 Latest Caselaw 3916 Ker

Citation : 2021 Latest Caselaw 3916 Ker
Judgement Date : 3 February, 2021

Kerala High Court
The Principal vs University Of Calicut on 3 February, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                THE HONOURABLE MR. JUSTICE AMIT RAWAL

    WEDNESDAY, THE 03RD DAY OF FEBRUARY 2021 / 14TH MAGHA,1942

                          WP(C).No.40021 OF 2015(C)


PETITIONERS:

      1        THE PRINCIPAL, KMCT COLLEGE OF TEACHER EDUCATION,
               KMCT COLLEGE OF TEACHER EDUCATION,
               N.I.T.CAMPUS P.O., KOZHIKODE - 673 601.

      2        KUNHITARUVAI MEMORIAL CHARITABLE TRUST [KMCT],
               KALLANTHODE, N.I.T.CAMPUS (P.O.),
               KOZHIKODE - 673 601,
               REPRESENTED BY ITS EXECUTIVE TRUSTEE DR.K.M.MEHBOOB.

               BY ADVS.
               SRI.SHYAM PADMAN
               SRI.S.K.SAJU

RESPONDENTS:

      1        UNIVERSITY OF CALICUT,
               CALICUT UNIVERSITY P.O., MALAPPURAM - 673 635,
               REPRESENTED BY ITS REGISTRAR.

      2        THE STATE OF KERALA,
               REPRESENTED BY THE SECRETARY TO GOVERNMENT,
               HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
               THIRUVANANTHAPURAM - 695 001.

               R1   BY   ADV. SRI.E.S.ASHRAF
               R1   BY   ADV. SRI.P.E.SAJAL
               R1   BY   SRI.P.C.SASIDHARAN, SC, CALICUT UNIVERSITY
               R2   BY   SRI B HARISH KUMAR, GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD             ON
03.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.40021 OF 2015           -2-




                             JUDGMENT

Dated this the 3rd day of February 2021

Learned counsel for the petitioners submits that the

case pertains to affiliation for a particular period, which is

now over and requested for the closure of writ petition.

Writ petition is accordingly rendered infructuous.

Sd/-

AMIT RAWAL JUDGE vv

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 EXHIBIT P1. TRUE COPY OF THE ORDER DATED 24.03.2005 ISSUED BY NCTE.

EXHIBIT P2 EXHIBIT P2. TRUE COPY OF THE ORDER DATED 23.05.2005 ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P3 EXHIBIT P3(A). TRUE COPY OF THE ORDER GRANTING CONTINUANCE OF THE PROVISIONAL AFFILIATION FOR 2006-07 ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P4 EXHIBIT P3(B). TRUE COPY OF THE ORDER GRANTING CONTINUANCE OF THE PROVISIONAL AFFILIATION FOR 2007-08 ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P5 EXHIBIT P3(C). TRUE COPY OF THE ORDER GRANTING CONTINUANCE OF THE PROVISIONAL AFFILIATION FOR 2008-09 ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P6 EXHIBIT P3(D). TRUE COPY OF THE ORDER GRANTING CONTINUANCE OF THE PROVISIONAL AFFILIATION FOR 2009-10 ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P7 EXHIBIT P3(E). TRUE COPY OF THE ORDER GRANTING CONTINUANCE OF THE PROVISIONAL AFFILIATION FOR 2010-11 ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P8 EXHIBIT P3(F). TRUE COPY OF THE ORDER GRANTING CONTINUANCE OF THE PROVISIONAL AFFILIATION FOR 2011-12 ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P9 EXHIBIT P3(G). TRUE COPY OF THE ORDER GRANTING CONTINUANCE OF THE PROVISIONAL AFFILIATION FOR 2012-13 ISSUED BY THE 1ST RESPONDENT.

GRANTING CONTINUANCE OF THE PROVISIONAL AFFILIATION FOR 2013-14 ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P11 EXHIBIT P3(I). TRUE COPY OF THE ORDER GRANTING CONTINUANCE OF THE PROVISIONAL AFFILIATION FOR 2014-15 ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P12 EXHIBIT P4. TRUE COPY OF THE ORDER DATED 15.05.2015 ISSUED BY NCTE.

EXHIBIT P13 EXHIBIT P5. TRUE COPY OF THE REQUEST DATED 19.06.2015 SUBMITTED BY THE 1ST PETITIONER TO THE 1ST RESPONDENT.

EXHIBIT P14 EXHIBIT P6. TRUE COPY OF THE ORDER U.O.NO.10643/2015/ADMN DATED 09.10.2005 ISSUED BY 1ST RESPONDENT.

EXHIBIT P15 EXHIBIT P7. TRUE COPY OF THE MEMORANDUM OF WRIT PETITION IN W.P.

(C)NO.25184/2015.

EXHIBIT P16 EXHIBIT P8. TRUE COPY OF THE ORDER DATED 18.08.2015 IN W.P.

(C)NO.25184/2015.

EXHIBIT P17 EXHIBIT P9. TRUE COPY OF THE NOTIFICATION DATED 18.12.2015 OF THE 1ST RESPONDENT.

 
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