Mes-Aimat vs State Of Kerala
2021 Latest Caselaw 3918 Ker

               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.26424 OF 2015(C)


PETITIONER:

               MES-AIMAT, AGED 60 YEARS,
               MES ADVANCED INSTITUTE OF MANAGEMENT AND TECHNOLOGY,
               MARAMPALLY, ALUVA, REPRESENTED BY ITS DIRECTOR

               BY ADVS.
               SRI.BABU KARUKAPADATH
               SRI.MITHUN BABY JOHN
               SRI.K.A.NOUSHAD
               SRI.J.RAMKUMAR
               SMT.M.A.VAHEEDA BABU

RESPONDENTS:

      1        STATE OF KERALA,
               REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT,
               HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM 695001.

      2        MAHATMA GANDHI UNIVERSITY,
               PRIYADARSHINI HILLS, KOTTAYAM,
               REPRESENTED BY ITS REGISTRAR 686560

      3        THE REGISTRAR, MAHATMA GANDHI UNIVERSITY,
               PRIYADARSHINI HILLS, KOTTAYAM 686560

      4        THE SYNDICATE,
               MAHATMA GANDHI UNIVERSITY,
               REPRESENTED BY THE VICE CHANCELLOR,
               MAHATMA GANDHI UNIVERSITY,
               PRIYADARSHINI HILLS, KOTTAYAM 686560

      5        THE DIRECTOR OF TECHNICAL EDCUATION,
               OFFICE OF THE DIRECTOR OF TECHNICAL EDUCATION,
               PADMAVILASAM ROAD, THIRUVANANTHAPURAM 695023

               R1 & R5 BY SRI B HARISH KUMAR, GOVERNMENT PLEADER
               R2   BY SRI.VARUGHESE M.EASO, SC, M.G.UNIVERSITY
               R2-4 BY SRI.ASOK M. CHERIAN, SC, M.G. UNIVERSITY

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
03.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.26424 OF 2015           -2-




                             JUDGMENT

Dated this the 3rd day of February 2021

Learned Counsel for the petitioner submitted that the

matter has become infructuous. Accordingly, this writ

petition is dismissed as infructuous.

Sd/-

AMIT RAWAL

JUDGE

vv

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 P1:A TRUE COPY OF THE ORDER OF APPROVAL OF AICTE DATED 04.06.2014 FOR STARTING MCA LATERAL ENTRY COURSE FOR THE ACADEMIC YEAR 2014-15

EXHIBIT P2 P2:A TRUE COPY OF THE INTIMATION DATED 16.06.2014 FROM THE UNIVERSITY

EXHIBIT P3 P3:A TRUE COPY OF THE NO OBJECTION CERTIFICATE DATED 12.02.2015 ISSUED BY THE 1ST RESPONDENT IN FAVOUR OF THE PETITIONER COLLEGE FOR STARTING NEW MCA LATERAL ENTRY COURSE FOR THE ACADEMIC YEAR 2014-15

EXHIBIT P4 P4:A TRUE COPY OF THE JUDGMENT DATED 01.04.2015 IN WPC.NO.9247/2015 OF THIS HON'BLE COURT

EXHIBIT P5 P5:A TRUE COPY OF THE ORDER OF EXTENSION OF APPROVAL FOR MCA LATERAL ENTRY COURSE FOR THE ACADEMIC YEAR 2015-16

EXHIBIT P6 P6:A TRUE COPY OF THE RELEVANT PORTION OF THE UNIVERSITY ORDER DATED 02.06.2015

EXHIBIT P7 P7:A TRUE COPY OF THE FORWARDING LETTER DATED 29.06.2015 ALONG WITH THE CHELAN EVIDENCING REMITTANCE OF THE INSPECTION FEE

EXHIBIT P8 P8:A TRUE COPY OF THE ORDER DATED 24.08.2015 ISSUED BY THE 2ND RESPONDENT UNIVERSITY GRANTING AFFILIATION MCA LATERAL ENTRY COURSE FOR THE ACADEMIC YEAR 2014-15 WITH A RIDER NOT TO ADMIT STUDENTS FOR THE COURSE DURING 2015-16

EXHIBIT P9 P9:A TRUE COPY OF THE JUDGMENT DATED 24.08.2007 IN WPC.NO.22879/2006