Kerala High Court
Vedavyasa Trust vs The State Of Kerala on 24 February, 2022
W.P.(C) No. 8335 of 2020 & con.cases 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA, 1943
WP(C) NO. 7561 OF 2020
PETITIONERS:
MALABAR COLLEGE OF ENGINEERING AND TECHONOLOGY,
REPRESENTED BY ITS CHAIRMAN, PALLUR P.O., DESAMANGALAM,
WADAKANCHERRY, THRISSUR-679 532.
BY ADVS.
S.KRISHNAMOORTHY
SMT.NITHYA SUGUNAN
SHRI.JESUDASAN K X
RESPONDENTS:
1 THE STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO GOVERNMENT, HIGHER
EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695
001.
2 APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY,
REPRESENTED BY ITS REGISTRAR, CET CAMPUS,
THIRUVANANTHAPURAM-695 016.
3 CONTROLLER OF EXAMINATIONS, APJ ABDUL KALAM TECHNOLOGICAL
UNIVERSITY,
CET CAMPUS, THIRUVANANTHAPURAM-695 016.
BY ADVS. SRI.ELVIN PETER P.J., STANDING COUNSEL FOR R2 &
R3
SRI.TEK CHAND, SENIOR GOVERNEMNT PLEADER FOR R1
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.02.2022, ALONG WITH WP(C).8335/2020, 8305/2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No. 8335 of 2020 & con.cases 2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA, 1943
WP(C) NO. 8305 OF 2020
PETITIONERS:
1 KERALA SELF-FINANCING ENGINEERING COLLEGE MANAGEMENTS'
ASSOCIATION
REP BY ITS SECRETARY A.M. KHARIM, REGISTRATION NO ER
804/2003, VIKAS NAGAR, NH BYE-PASS,KUNDANOOR,
MARADU P.O.KOCHI-682 304.
2 MES INSTITUTE OF TECHNOLOGY AND MANAGEMENT,
REP BY PRINCIPAL, CHATHANNOOR P.O., KOLLAM, KERALA-691
572.
BY ADVS.
S.KRISHNAMOORTHY
SMT.NITHYA SUGUNAN
SHRI.JESUDASAN K X
RESPONDENTS:
1 THE STATE OF KERALA
REP BY ITS SECRETARY TO GOVERNMENT, HIGHER EDUCATION
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695 001.
2 APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY,
REP BY ITS REGISTRAR, CET CAMPUS, THIRUVANANTHAPURAM-695
016.
3 CONTROLLER OF EXAMINATIONS,
APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY,CET CAMPUS,
THIRUVANANTHAPURAM-695 016.
W.P.(C) No. 8335 of 2020 & con.cases 3
BY ADVS. SRI.ELVIN PETER P.J.,STANDING COUNSEL FOR R2
SRI.TEK CHAND, SENIOR GOVERNEMNT PLEADER FOR R1
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.02.2022, ALONG WITH WP(C).7561/2020 AND CONNECTED CASES, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No. 8335 of 2020 & con.cases 4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA, 1943
WP(C) NO. 8335 OF 2020
PETITIONERS:
1 THE KERALA CATHOLIC ENGINEERING COLLEGE
MANAGEMENTS ASSOCIATION, REPRESENTED BY ITS SECRETARY,
RAJAGIRI VALLEY P.O., COCHIN - 682 039
2 THE DIRECTOR, RAJAGIRI SCHOOL OF ENGINEERING AND
TECHNOLOGY, COCHIN - 682 039
3 THE CHAIRMAN,
DIOCESAN TECHNICAL EDUCATION TRUST, PALA,
(MANAGER, ST. JOSEPHS COLLEGE OF ENGINEERING AND
TECHNOLOGY, PALA
4 THE MANAGER,
AMAL JYOTHI COLLEGE OF ENGINEERING, KOOVAPPALLY,
KANJIRAPPALLY- 680 518
BY ADVS.
KURIAN GEORGE KANNANTHANAM (SR.)
SRI.TONY GEORGE KANNANTHANAM
SRI.THOMAS GEORGE
RESPONDENTS:
1 APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY
REPRESENTED BY ITS REGISTRAR,
CET CAMPUS, THIRUVNANTHAPURAM- 695 016.
2 THE REGISTRAR,
APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY, CET CAMPUS,
THIRUVNANTHAPURAM- 695 016.
W.P.(C) No. 8335 of 2020 & con.cases 5
BY ADVS. SRI.ELVIN PETER P.J.,STANDING COUNSEL FOR
RESPONDNETS
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.02.2022, ALONG WITH WP(C).7561/2020 AND CONNECTED CASES, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No. 8335 of 2020 & con.cases 6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA, 1943
WP(C) NO. 8364 OF 2020
PETITIONER:
THE COLLEGE OF ENGINEERING AND TECHNOLOGY
PAYYANNUR, KAITHAPRAM, MATHAMANGALAM P.O., KANNUR,
PIN-670 306, REPRESENTED BY ITS CHAIRMAN K.K.RAJENDRAN.
BY ADV T.K.VIPINDAS
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, HIGHER
EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY,
REPRESENTED BY ITS REGISTRAR, CET CAMPUS,
THIRUVANANTHAPURAM, PIN-695 016.
3 THE CONTROLLER OF EXAMINATIONS,
APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY, CET CAMPUS,
THIRUVANANTHAPURAM, PIN-695 016.
BY ADVS. SRI.ELVIN PETER P.J.,STANDING COUNSEL FOR R2 &
R3
SRI.TEK CHAND, SENIOR GOVERNEMNT PLEADER FOR R1
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.02.2022, ALONG WITH WP(C).7561/2020 AND CONNECTED CASES, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No. 8335 of 2020 & con.cases 7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA, 1943
WP(C) NO. 8542 OF 2020
PETITIONER:
INDIRA CHARITABLE TRUST
REP BY ITS CHAIRMAN DR BIJU RAMESH, RAJADHANI HILLS,
NEDUMPARAMBU.P.O, NAGAROOR, ATTINGAL, PIN-695602
BY ADVS.
S.KRISHNAMOORTHY
SMT.NITHYA SUGUNAN
SHRI.JESUDASAN K X
RESPONDENTS:
1 THE STATE OF KERALA
REP BY ITS SECRETARY TO GOVERNMENT, HIGHER EDUCATION
DEPARTMENT, SECRETARIATE, THIRUVANANTHAPURAM-695001
2 APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY
REP BY ITS REGISTRAR, CET CAMPUS, THIRUVANANTHAPURAM-
695016
3 CONTROLLER OF EXAMINATIONS
APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY CET CAMPUS,
THIRUVANANTHAPURAM-695016
BY ADVS. SRI.ELVIN PETER P.J.,STANDING COUNSEL FOR R2 &
R3
SRI.TEK CHAND, SENIOR GOVERNEMNT PLEADER FOR R1
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.02.2022, ALONG WITH WP(C).7561/2020 AND CONNECTED CASES, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No. 8335 of 2020 & con.cases 8
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA, 1943
WP(C) NO. 8899 OF 2020
PETITIONER:
THE EXECUTIVE DIRECTOR
VIDYA INTERNATIONAL CHARITABLE TRUST, VIDYA CAMPUS,
KUNNUKUZHY, THALAKKOTTUKARA, TRICHUR-680501
BY ADVS.
KURIAN GEORGE KANNANTHANAM (SR.)
SRI.TONY GEORGE KANNANTHANAM
SRI.THOMAS GEORGE
RESPONDENTS:
1 APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY
REPRESENTED BY ITS REGISTRAR, CET CAMPUS,
THIRUVANANTHAPURAM-695016
2 THE REGISTRAR
APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY, CET CAMPUS,
THIRUVANANTHAPURAM-695016
BY ADVS. SRI.ELVIN PETER P.J.,STANDING COUNSEL FOR
RESPONDENTS
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.02.2022, ALONG WITH WP(C).7561/2020 AND CONNECTED CASES, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No. 8335 of 2020 & con.cases 9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA, 1943
WP(C) NO. 9247 OF 2020
PETITIONER:
THE DIRECTOR
PROVIDENCE COLLEGE OF ENGINEERING, VATTAMALA, ANGADICKAL,
CHENGANNOOR, ALAPPUZHA-689122.
BY ADV P.M.SANEER
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY,
REPRESENTED BY ITS REGISTRAR, CET CAMPUS,
THIRUVANANTHAPURAM-695016.
3 THE REGISTRAR,
APL ABDUL KALAM TECHNOLOGICAL UNIVERSITY, CET CAMPUS,
THIRUVANANTHAPURAM-695016.
BY ADVS. SRI.ELVIN PETER P.J.,STANDING COUNSEL FOR R2 &
R3
SRI.TEK CHAND, SENIOR GOVERNEMNT PLEADER FOR R1
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.02.2022, ALONG WITH WP(C).7561/2020 AND CONNECTED CASES, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No. 8335 of 2020 & con.cases 10
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA, 1943
WP(C) NO. 9151 OF 2020
PETITIONERS:
THE PRINCIPAL,
HEERA COLLEGE OF ENGINEERING AND TECHNOLOGY, PANAVOOR,
NEDUMANGAD, THIRUVANANTHAPURAM-695568.
BY ADV P.M.SANEER
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY,
REPRESENTED BY ITS REGISTRAR, CET CAMPUS,
THIRUVANANTHAPURAM-695016.
3 THE REGISTRAR,
APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY, CET CAMPUS,
THIRUVANANTHAPURAM-695016.
BY ADVS. SRI.ELVIN PETER P.J.,STANDING COUNSEL FOR R2 &
R3
SRI.TEK CHAND, SENIOR GOVERNEMNT PLEADER FOR R1
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.02.2022, ALONG WITH WP(C).7561/2020 AND CONNECTED CASES, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No. 8335 of 2020 & con.cases 11
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA, 1943
WP(C) NO. 9342 OF 2020
PETITIONERS:
VEDAVYASA TRUST,
REP.BY ITS CHAIRMAN, BHAJANA KOVIL ROAD, CHALAPPURAM,
CALICUT-673002.
BY ADVS.
S.KRISHNAMOORTHY
SMT.NITHYA SUGUNAN
SHRI.JESUDASAN K X
RESPONDENTS:
1 THE STATE OF KERALA
REP. BY ITS SECRETARY TO GOVERNMENT, HIGHER EDUCATION
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695001.
2 APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY
REP. BY THE REGISTRAR, CET CAMPUS, THIRUVANANTHAPURAM-
695016.
3 THE VICE CHANCELLOR,
APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY, CET CAMPUS,
THIRUVANANTHAPURAM-695016.
BY ADVS. SRI.ELVIN PETER P.J.,STANDING COUNSEL FOR R2 &
R3
SRI.TEK CHAND, SENIOR GOVERNEMNT PLEADER FOR R1
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.02.2022, ALONG WITH WP(C).7561/2020 AND CONNECTED CASES, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No. 8335 of 2020 & con.cases 12
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA, 1943
WP(C) NO. 9340 OF 2020
PETITIONERS:
1 KERALA SELF - FINANCING ENGINEERING COLLEGE MANAGEMENTS
ASSOCIATION
REP. BY ITS SECRETARY A.M.KHARIM, REGISTRATION
NO.ER804/2003, VIKAS NAGAR, NH BYE-PASS, KUNDANOOR,
MARADU P.O., KOCHI-682304.
2 ST.THOMAS EDUCATIONAL SOCIETY,
SUITE NO.30/663 ADOOR TOWER, ADOOR-691523.
3 ROYAL COLLEGE OF ENGINEERING AND TECHNOLOGY,
REP. BY K.M.HAIDER ALI, AKKIKAVU, THRISSUR.
4 SCHOOL OF COMMUNICATION AND MANAGEMENT STUDIES (SCMS),
PRATHAP NAGAR, NH47, MUTTOM, COCHIN-683106.
BY ADVS.
S.KRISHNAMOORTHY
SMT.NITHYA SUGUNAN
SHRI.JESUDASAN K X
RESPONDENTS:
1 THE STATE OF KERALA
REP. BY ITS SECRETARY TO GOVERNMENT, HIGHER EDUCATION
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695001.
2 APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY,
REP. BY ITS REGISTRAR, CET CAMPUS, THIRUVANANTHAPURAM-
695016.
3 THE VICE CHANCELLOR,
APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY, CET CAMPUS,
W.P.(C) No. 8335 of 2020 & con.cases 13
THIRUVANANTHAPURAM-695016.
BY ADVS. SRI.ELVIN PETER P.J.,STANDING COUNSEL FOR R2 &
R3
SRI.TEK CHAND, SENIOR GOVERNEMNT PLEADER FOR R1
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.02.2022, ALONG WITH WP(C).7561/2020 AND CONNECTED CASES, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No. 8335 of 2020 & con.cases 14
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA, 1943
WP(C) NO. 9999 OF 2020
PETITIONERS:
AHALIA SCHOOL OF ENGINEERING AND TECHNOLOGY
AHALIA HEALTH HERITAGES AND KNOWLEDGE, AHALIA CAMPUS,
KOZHIPPARA P.O., 678 557, PALAKKAD DISTRICT, REPRESENTED
BY A.G.AJITH PRASAD, TRUSTEE, AHALIA INTERNATIONAL
FOUNDATION.
BY ADVS.
GEORGE POONTHOTTAM (SR.)
SMT.NISHA GEORGE
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, DEPARTMENT OF
HIGHER EDUCATION, GOVERNMENT SECRETARIAT,
THIRUVANTHAPURAM - 695 001.
2 APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY,
CIT CAMPUS, ALATHARA ROAD, AMBADY NAGAR,
THIRUVANANTHAPURAM - 695 016, REPRESENTED BY THE
REGISTRAR.
BY ADVS. SRI.ELVIN PETER P.J.,STANDING COUNSEL FOR R2
SRI.TEK CHAND, SENIOR GOVERNEMNT PLEADER FOR R1
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.02.2022, ALONG WITH WP(C).7561/2020 AND CONNECTED CASES, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No. 8335 of 2020 & con.cases 15
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA, 1943
WP(C) NO. 10084 OF 2020
PETITIONERS:
1 NEHRU COLLEGE OF ENGINEERING AND RESEARCH CENTRE (NCERC)
NILA GARDENS, PAMPADY, THIRUVILWAMALA, THRISSUR DISTRICT,
KERALA STATE - 680 588,REPRESENTED BY THE PRINCIPAL.
2 JAWAHARLAL COLLEGE OF ENGINEERING AND TECHNOLOGY (JCET)
JAWAHAR GARDENS, LAKKIDI, MANGALAM, OTTAPPALAM, PALAKKAD
DISTRICT, KERALA STATE - 679301, REPRESENTED BY THE
PRINCIPAL.
BY ADV GEORGE JACOB (JOSE)
RESPONDENTS:
1 APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY
CET CAMPUS, THIRUVANANTHAPURAM, KERALA STATE - 695 016,
REPRESENTED BY ITS REGISTRAR.
2 THE VICE CHANCELLOR
APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY, CET CAMPUS,
THIRUVANANTHAPURAM, KERALA STATE - 695 016.
3 THE CONTROLLER OF EXAMINATIONS
APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY, CET CAMPUS,
THIRUVANANTHAPURAM, KERALA STATE - 695 016.
4 THE STATE OF KERALA
HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, KERALA STATE - 695 001.
BY ADVS. SRI.ELVIN PETER P.J.,STANDING COUNSEL FOR R2
SRI.TEK CHAND, SENIOR GOVERNEMNT PLEADER FOR R1
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.02.2022, ALONG WITH WP(C).7561/2020 AND CONNECTED CASES, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No. 8335 of 2020 & con.cases 16
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA, 1943
WP(C) NO. 10919 OF 2020
PETITIONERS:
THE SECRETARY,
SREEPATHY INSTITUTE OF MANAGEMENT AND TECHNOLOGY,
VAVANOOR, KOOTANAD, PALAKKAD-679 533.
BY ADV P.M.SANEER
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY,
REPRESENTED BY ITS REGISTRAR, CET CAMPUS ,
THIRUVANANTHAPURAM-695 016.
3 THE REGISTRAR,
APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY, CET CAMPUS ,
THIRUVANANTHAPURAM-695 016.
BY ADVS. SRI.ELVIN PETER P.J.,STANDING COUNSEL FOR R2 SRI.TEK
BY ADVS. SRI.ELVIN PETER P.J.,STANDING COUNSEL FOR R2
SRI.TEK CHAND, SENIOR GOVERNEMNT PLEADER FOR R1
CHAND, SENIOR GOVERNEMNT PLEADER FOR R1
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.02.2022, ALONG WITH WP(C).7561/2020 AND CONNECTED CASES, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No. 8335 of 2020 & con.cases 17
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA, 1943
WP(C) NO. 34396 OF 2017
PETITIONERS:
FATHIMA MEMORIAL EDUCATIONAL TRUST
PALLIMUKKU, VADAKKEVILA, KOLLAM,REPRESENTED BY ITS
SECRETARY,DHAREEFA BEEVI.
BY ADVS.
SRI.M.R.ANISON
SMT.K.P.GEETHA MANI
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,HIGHER
EDUCATION DEPARTMENT, SECRETARIAT,THIRUVANANTHAPURAM -
695 001.
2 APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY
CET CAMPUS, THIRUVANANTHAPURAM - 695 016,REPRESENTED BY
ITS REGISTRAR.
3 THE CONTROLLER OF EXAMINATION
APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY,CET CAMPUS,
THIRUVANANTHAPURAM - 695 016.
BY ADVS. SRI.ELVIN PETER P.J.,STANDING COUNSEL FOR R2 &
R3
SRI.TEK CHAND, SENIOR GOVERNEMNT PLEADER FOR R1
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.02.2022, ALONG WITH WP(C).7561/2020 AND CONNECTED CASES, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No. 8335 of 2020 & con.cases 18
JUDGMENT
SHAJI P.CHALY,J.
Captioned writ petitions are materially connected with respect to the affiliation
fee enhanced, as well as the financial guarantee imposed on Self Financing
Engineering Colleges by the APJ Abdul Kalam Technological University as per Exhibit
P5 notification dated 13.2.2019, & Exhibit P11 notification dated 12.3.2020, whereby
the Self Financing Institutions were directed to remit amounts towards the financial
guarantee at the rate mentioned in the fee schedule and time schedule respectively.
2. As per notification dated 28.03.2016, the University invited applications for
affiliation of existing and new technical institutions within the State, which conducts
Undergraduate and Postgraduate degrees in Engineering and Technology for the
academic year 2015-2016, along with the application for affiliation of other courses
offered by the colleges. However the University has issued a notification
dated12.03.2020 for affiliation of existing and new technical institutions of the State,
which conduct Undergraduate and Postgraduate programmes in Engineering and
Technology and other courses for the academic year 2020-2021. The fee details in the
notification dated 28.03.2016 for the academic year 2016- 2017 are as hereunder:
" Fee Details
Fee to be remitted at the time of submitting application* :Rs.1,00,000/-
(include Application processing fee, inspection fee etc.) for New Institutions.
Fine for late submission Rs.50,000/-
Financial Guarantee ** Rs.25 Lakhs
(Refundable Security Deposit towards guarantee to comply with
instructions of the University regarding affiliation for New Institutes)
Annual affiliation fee**
a. For New Institutes
UG Programme : Rs. 10 Lakhs
PG Programme : Rs. 5 Lakhs
UG + PG Programmes : Rs. 12 Lakhs
b. For Existing Institutes affiliated to KTU.
Since the existing colleges have to continue with other universities also, KTU
will collect affiliation fee as given below for the academic year 2016-17.
Institutions offers only UG program :Rs 5 Lakhs
Institutions offers only PG program : Rs 5 Lakhs
Institute offers UG & PG programes : Rs 7 Lakhs
*Government Colleges need not pay any fee, ** Government/
Government Aided Colleges need not pay any fee)
Registrar "
W.P.(C) No. 8335 of 2020 & con.cases 20
The fee schedule as per the notification dated 13.02.2019 disputed by the
petitioners for the academic year 2019-2020 are as hereunder:
Schedule
Start Date of Online Application 13.02.2019
Last Date of submission of Online 28.02.2019
Application
Last Date of submission with Fine 05.03.2019
Fee Details
Fee to be remitted at the time of Rs.1,00,000/for New Institutions only
submitting application (Include Application processing
Inspection fee etc.)
Fine for late submission Rs.50,000/-
Financial Guarantee ** Rs.25 Lakhs
Annual affiliation fee**
UG Programme Rs.10 Lakhs
PG Programme Rs.5 Lakhs
UG + PG Programmes Rs.12 Lakhs
[Government Institutions need not pay any fee, ** Government/ Government Aided
Institutions need not pay any fee)
3. Likewise the fee details prescribed under the notification dated 12.03. 2020
for the academic year 2020-2021 disputed by the petitioners are as hereunder:
Schedule
Start Date of Online Application 12/03/2020
Last Date of submission of Online 25/03/2020
Application
Last Date of submission with Fine 04/01/2020
Fee Details
Fee to be remitted at the time of Rs.1,00,000 for New Institutions
submission of application only (include Application
processing fee, inspection fee
etc.)
Fine for late submission Rs.50,000/-
Financial Guarantee* Rs.25 Lakhs
[Government institutions need not pay any fee]
[18% GST is applicable to all fee]
Annual Affiliation fee to be paid and the date of remittance for the AY 2020-21
will be intimated shortly. The application for affiliation of the institutions for the
AY 2020-21 will be processed only after the payment of affiliation fee for the
AY 2019-20 and other fines or pending fee, if any."
4. The paramount contentions advanced by the writ petitioners are that the
University, especially without a statute in force, is not competent to demand annual
affiliation fee or financial guarantee from Self Financing Colleges; that fixing and
demanding annual affiliation fee and financial guarantee from Self Financing Colleges
is discriminatory and violative of Article 14 of the Constitution of India and further
that, the demand of affiliation fee and performance guarantee, is violative of
petitioners' right guaranteed under Article 19(1)(g) of the Constitution of India and
that the decision of the Syndicate cannot amount to a law as contemplated under
Article 19(1)(g) of the Constitution of India. That apart, it is pointed out that
demanding the impugned fees and financial guarantee tantamount to deprivation of
the constitutional rights available to the writ petitioners under Article 300A of the
Constitution of India.
5. In view of common questions arising in the writ petitions, separate narration
of facts are not required. Anyhow, in some of the writ petitions, it is also submitted
that before formation of the APJ Abdul Kalam Technological University, the Self
Financing Institutions were affiliated to various universities in Kerala, and therefore, it
is contended that nominal amounts were only provided as affiliation fee as fixed by
the respective university statutes, but while taking over of the technical institutions by
the present technological university , the Self Financing Institutions are coerced to pay
exorbitant affiliation fees to the new University and since no statute is framed by the
State Government, the University has no power to impose affiliation fee, as well as to
demand financial guarantee.
6. University has filed separate counter affidavits in the writ petitions refuting
the allegations and claims and demands raised by the writ petitioners specifically,
W.P.(C) No. 8335 of 2020 & con.cases 23
especially for the reason that the affiliation fee structure differs from institution to
institution. Inter alia among other contentions it is submitted that the State
Government as per Ordinance No.28/2017, amended the A.P.J. Abdul Kalam
Technological University Act, 2015, hereinafter called, "Act, 2015" and as per the said
amendment, the Executive Committee constituted under section 27 is renamed as
'Syndicate'. It is also pointed out that section 30 of the Act provides for the powers,
functions and duties of the Syndicate; that section 30(VIII) of the Act empowers the
Syndicate to fix the fees payable to the University and to demand and receive such
fees. So also Chapter 8 of the Act, 2015 containing sections 60 to 66 relates to the
affiliation of colleges to the University; that sub-section (2) of section 60 casts a
mandatory obligation on the educational agency to furnish an undertaking that it shall
comply with the provisions of the Act, Rules, Statute Ordinances, Regulations,
Standing orders and directions of the University.
7. Therefore, according to the University, the above provisions contained under
Act, 2015 make it clear that the University is conferred with the power to fix and
collect the fee payable to the University and further that the Syndicate of the
University is empowered to fix the fees that is payable to the University. That apart it
is stated that the academic auditing is a novel feature introduced by the University to
monitor teaching and learning process, and the process of academic auditing intends
W.P.(C) No. 8335 of 2020 & con.cases 24
to monitor the enhanced quality of technical education through proper guidelines for
both teaching faculty and students, so as to ensure qualified Engineers/Researchers
passing out from the Engineering Colleges affiliated to the University.
8. Therefore, for proper functioning of the academics in an educational
institution and to quantify the efforts dispensed by the faculty and students, some
assessment components have been designed, which includes the assessment of
course delivery as per the curriculum and syllabus of KTU, the co-curricular & extra
curricular activities of students, overall discipline &. academic functioning of the
institution, delivery of the duties and responsibilities of the faculty members &
monitoring of the class, progress of courses, internal assessment, student welfare and
grievances. The manner, method and modalities adopted by the University in order to
ensure proper functioning of the educational institutions affiliated to it are
programmed by the University. It is also pointed out that steps are taken from time to
time for consistently improving the quality and record of ensuring time bound
completion of University activities by maintaining a very efficient data base and it is
also submitted that the University is solely working on a digital platform initiative, and
distinct and software driven.
9. Therefore, the sum and substance of the contentions advanced by the
University is that the Government colleges, Government Aided Private Colleges and
Government Controlled Self Financing Colleges are exempted from the payment of
affiliation fee and in the case of Government Colleges, Government Aided Private
Colleges and Government Controlled Self Financing Colleges, the Government has
invested huge amount of public money. It is therefore pointed out that the above
three classes of colleges cannot be equated to a Self Financing College since both are
different and distinct class of institutions.
10. That apart it is submitted that the fee structure and allotment of seats in
Kerala Self Financing Engineering Colleges were re-fixed by the Government as per
Exhibit R2(b) order dated 11.6.2019 and on a perusal of the same, it would show that
there is a substantial difference in the quantum of fees collected by the Self Financing
Engineering Colleges and the fees collected by Government Engineering Colleges.
Accordingly, in order to compensate for the above, the Government is providing non-
plan grants to the University every year.
11. Therefore, the contentions raised by the writ petitioners that directing the
Self Financing Engineering Colleges alone to pay the affiliation fee and non collection
of such fee from the Government Engineering Colleges, Government Aided Private
Colleges and Government Controlled Self Financing Colleges is illegal, are completely
untenable and misconceived because both classes of institutions are not
homogeneous but forms a distinct and separate class and there is an intelligible
differentia in the objects sought to be achieved.
12. That apart it is contended that the University is collecting affiliation fee right
from its inception from the Self Financing Engineering College, evident from Exhibits
R2(c), R2(d), R2(e) and R2(f) for the academic years 2015-2016, 2016-2017, 2017-
2018 and 2018-2019 respectively. It is submitted that all the colleges including the
writ petitioners, paid the affiliation fee.
13. Matters being so, the Board of Governors of the University appointed a
committee of 3 members to conduct a study and submit the recommendations for
revising affiliation fee charged from various affiliated colleges under the University,
evident from Exhibit R2(g) dated 7.7.2018. Pursuant to the same, the 3 member
committee, after conducting a detailed study, submitted Exhibit R2(b) report dated
20.4.2019. As per Exhibit R2(b), the sub-committee unanimously recommended that
the collection of fees for affiliation shall be in two components. One component shall
be uniform for all colleges irrespective of the student strength and the second
component is based on student strength (sanctioned strength). It is submitted that
Exhibit R2(h) report of the sub-committee was considered by the Syndicate in its 5 th
meeting held on 14.5.2019 and the Syndicate accepted the report of the sub
committee with a modification to fix upper ceiling of Rs.15 lakhs as affiliation fee for
the academic year 2019-2020.
14. Therefore, as per the above decision, all Self Financing Institutions are to
remit the annual affiliation fee, which consists of a variable component of Rs.2,000/-
per seat for the sanctioned intake for first year and fixed an amount of Rs.3 lakhs for
Undergraduate programmes and Rs.1.5 lakhs for those colleges having PG
programmes. However, it was decided that, if the total amount exceeds Rs.15 lakhs
for some colleges having more programmes, then an upper ceiling limit of Rs.15 lakhs
is provided. The said decision of the Syndicate was considered in the 10th meeting of
the Board of Governors held on 17.8.2019. It is submitted that in the above meeting
of Board of Governors, representatives of the management of Private Self Financing
Colleges, who were also members of the Board of Governors, requested to reconsider
the decision of the Syndicate.
15. Accordingly, the 10th meeting of the Board of Governors, as per Exhibit
R2(i) minutes dated 17 th August 2019, empowered the Syndicate to take appropriate
decisions for fixing the affiliation fee of the institutions for the academic year 2019-
2020. Pursuant to Exhibit R2(i), the 10th meeting of the Syndicate of the University as
per Exhibit R2 (j) was held on 29.11.2019 and after considering the affiliation fee that
was being collected for the last four academic years, finally fixed the affiliation fee
payable by the Self Financing Engineering Colleges. As per the above decision, all
affiliated institutions are to remit the annual affiliation fee, which consists of a variable
W.P.(C) No. 8335 of 2020 & con.cases 28
component of Rs.2,000/- for the sanctioned intake for first year and fixed an amount
of Rs.2 lakhs for Undergraduate programmes and Rs.1.5 lakhs for those colleges
having PG programmes. Therein also, upper ceiling of Rs.15 lakhs was fixed, evident
from Exhibit R2(j) dated 29.11.2019. The Syndicate also decided to give a timeline for
remitting the affiliation fee without fine up to 29.2.2020 and upto 15.3.2022 with a
fine of Rs.50,000/-. Therefore, it is submitted that it is clear that the affiliation fee
collected by the University from the Self Financing Colleges is after conducting an in-
depth study into the issue and considering the expenses incurred by the University
with respect to each course conducted by each college affiliated to it and the
administrative & other academic expenses incurred by the University like fixation of
the syllabus by Board of Studies, revising the syllabus, conducting examinations,
revaluation and other incidental expenses incurred to the University.
16. That apart, it is pointed out that even though the Self Financing Institutions
raised illegality in the matter of fees charged per student on the basis of the total
intake, it has no factual or legal basis since the decline in intake will not reduce the
discharge of physical, technical and financial duties and responsibilities of the
University. Therefore, according to the University, linking the number of students
admitted to the petitioner colleges and affiliation fee fixed by the University, cannot be
acceded to. Other contentions are also raised.
17. The University has also produced additional documents in the writ petitions.
Exhibit R2(k) dated 15.12.2020 is the ratification of the resolution of the Syndicate,
fixing the affiliation fee for the academic year 2019-2020 and it was found that though
the above decisions of the Syndicate and Board of Governors were communicated to
all the affiliated colleges, it has come to the notice that formal orders were not issued
in accordance with the decisions of the Syndicate and Board of Governors and
accordingly, orders were issued exercising the powers conferred under sub-section (6)
of section 14 of the Act, 2015 to ratify the affiliation fees and other fees payable by
the institutions seeking affiliation to the University and institutions already affiliated to
the University for the academic year 2019-2020 in accordance with the decisions of
the Syndicate and Board of Governors, which reads as follows:
" The Chapter 6 of the First Statutes of the University issued by the
Government dated 05.08.2020 vide paper read (7) above, pertains to
matters related to affiliation of Engineering Colleges. The Statutes do not
refer to the rate of affiliation fee and other fee payable to the University.
Therefore, the University and Syndicate of the University are empowered
to fix the affiliation fee and other fee payable by the Engineering Colleges
for affiliation to the University.
Section 14 of the A.P.J. Abdul Kalam Technological University Act, 2015,
provides for powers of the Vice Chancellor, Sub Section (6) of Section 14
provides that where any matter is required to be regulated by the Statutes
or Regulations but no Statutes or Regulations have been made in that
W.P.(C) No. 8335 of 2020 & con.cases 30
behalf, the Vice Chancellor shall for the time being, regulate the matter by
issuing such directions as the Vice Chancellor thinks necessary, and shall,
as soon as may be, submit them before the Board of Governors or other
authority or body concerned for approval.
Accordingly, Orders are hereby issued under Sub Section (6) of Section 14
of the A.P.J. Abdul Kalam Technological University Act, 2015, ratifying the
fixation of the affiliation fees and other fees payable by the Institutions
seeking affiliation to the University and Institutions already affiliated to the
University for the Academic Year 2019-20 in accordance with the decisions
of the Syndicate and Board of Governors".
18. We have heard, learned Senior counsel Sri.Kurian George Kannanthanam,
& Sri.S.Krishnamoorthy appearing for the writ petitioners, Sri.Elvin Peter P.J. for the
University and perused the pleadings and materials on record.
19. It is quite clear and evident that the 10 th meeting of the Syndicate held on
29.11.2019 evaluated the issue with respect to the affiliation fee from the year 2018-
2019 and other aspects. It is also evident from the said meeting of the Syndicate that
an amount of Rs.9,82,69,170/- is remaining as revenue loss to the University due to
non-payment of the affiliation fees to be paid by the Self Financing Colleges upto the
year 2020-2021. Anyhow, due to the persistent request made by Self Financing
Institutions, a meeting was convened by the University with the representatives of the
management held on 4.6.2021, which is produced as Exhibit R2(m) and after
deliberating with the students and issues pointed out by the management, the
following recommendations were made:
"Recommendations
1. The Affiliation fee for the AY 2019-20 cannot be revisited due to legal problems since
the fee was already approved by both Syndicate and Board of Governors and also 50%
of the Colleges remitted the fee. Recommended the Syndicate to consider to grant
exemption in fine over the delay in the remittance of affiliation fee for the AY 2019-20
and to permit the Colleges to remit the affiliation fee for the AY 2019-20 in installments.
2.Recommended the Syndicate to consider to grant maximum relaxation / concession
to colleges in the affiliation fee for the AY 2020-21 which was not approved by the
Board of Governors. Because the outbreak of Covid'19 pandemic from 2020 and its
second wave in 2021, severely affected all the sectors, particularly education sector.
3. A number of colleges surrendered their old courses for getting affiliation for new
generation courses in 2020-21 were not granted affiliation for new generation courses
but also lost their old courses in 2020-21. Recommended the Syndicate to consider the
re-instatement of surrendered courses in the AY 2020-21 by the Colleges for getting
new generation courses on the basis of EoA of AICTE and new criteria cannot be
imposed while reinstating the surrendered courses.
... "
20. Later on 4.11.2021, the University has issued an erratum order due to
certain clerical errors that have crept in while approving the affiliation fee for the
academic year 2019-2020, which reads thus:
" APJ Abdul Kalam Technological University
Thiruvananthapuram
Abstract
APJAKTU Affiliation fee for the Academic Year 2019-20 -Erratum Orders
issued.
____________________________________________________________
ADMINISTRATION
UO NO. 1818/2021/KTU Thiruvananthapuram, Dated: 04.11.21
___________________________________________________________
Read: 1. Resolution of the BOG held on 07/12/2019 in item No.GB-011- 004
2. U.0 No. 1758/2021/KTU dated 15/12/2021
3. U.0. No. 203/2021/KTU dated 30/01/2021
4.U.0. No. 209/2021/KTU dated 30/01/2021
ORDER
Vide paper read (1) above, the Board of Governors approved the affiliation
fee for the Academic Year 2019-20 as Rs. 2 Lakh for UG programmes and Rs.1.50
Lakh for PG programmes and Rs.2000/- per student for the sanctioned intake,
limited to a maximum amount of Rs.15 Lakh by the institution. But in the UO read
as (2) above, issued in compliance with this Resolution, the affiliation fee was
erroneously shown as Rs.2 Lakh for one UG programme and Rs.1.50 Lakh for one
PG programme and fee payable by one student admitted for the UG/PG
programme as Rs.2000/- for first year. Similarly, the term Programme was
inadvertently changed as course in the UO read paper (3) above and the same also
used in the UO read paper (4) above.
Having considered the above, sanction has been accorded by the Vice
Chancellor to make necessary corrections in the above UOs pertaining to the
affiliation fee for the Academic Year 2019-20 as detailed below.
1. Affiliation fee for UG programmes in the Engineering College: Rs.
2,00,000/- (Except Government Colleges and Government Aided Colleges)
2. Affiliation fee for PG programmes in the Engineering College: Rs. 1,50,000/-
(Except Government Colleges and Government Aided Colleges)
3. Fee payable per student for the sanctioned intake for the UG/PG
programme for first year Rs.2,000/- (Except students of Government Colleges
and Government Aided Colleges)
4. The total amount payable, calculated as per 1,2,3 above, if exceeds
Rs.15,00,000, is limited to Rs.15,00,000/
The UOs read (2) to (4) above, stands modified to the above extent.
Orders are issued accordingly.
Sd/-
Dr.A.Praveen
Registrar "
21. Therefore, the stand adopted by the University is that the demands
raised by the University was on the basis of appropriate decisions taken by the
Syndicate as well as Board of Governors. Even though, a mistake was crept in while
fixing the fee for the academic year 2019-2020, the said error was rectified by issuing
the erratum notification and accordingly, it is submitted that there is no illegality or
arbitrariness on the part of the University in directing the Self Financing Engineering
Colleges to pay the affiliation fees and provide financial guarantee.
W.P.(C) No. 8335 of 2020 & con.cases 34
22. Apparently, on the basis of the meeting of the Syndicate with the
representatives of Self Financing Institutions, an understanding was entered into and
on the basis of the recommendations extracted above, all the Self Financing
Institutions have paid the affiliation fee for the academic year 2020-2021 and
therefore, according to the University, since the decision was taken reducing the
affiliation fee for the years 2020-2021, the Self Financing Institutions are bound to pay
affiliation fee for the year 2019-2020 as demanded. The issue with respect to financial
guarantee was a subject matter of the special meeting of the Syndicate dated
22.6.2021 and as per an order dated 2.7.2021, the University has passed a
consolidated order, which read thus:
"
APJ Abdul Kalam Technological University
Thiruvananthapuram
Abstract
Affiliation Process 2021-22 - Affiliation Fee from the Academic Year 2019-
20 to 2021-22 and Financial Guarantee - Resolution of the Special
meeting of the Syndicate held on 22.06.2021 vide Item No.1 (2) -
Implemented - Orders issued.
_________________________________________________________________
ADMINISTRATION
U.O.No. 1031/2021/KTU Thiruvananthapuram, Dated: 02.07.2021
__________________________________________________________________
Read:-1. Resolution of the Special meeting of the Syndicate held on 22.6.2021
vide item No.1(2)
(2) U.O. No.1010/2021/KTU dated 29.06.2021
ORDER
Vide the paper read (1) above, the Syndicate at its special meeting held on
22.06.2021 has considered the recommendations of the Syndicate Standing Committee
on Affiliation with regard to Affiliation fee from the Academic Year 2019-20 to 2021-22
and Financial Guarantee 'to be paid by the Colleges. The Syndicate vide item No.1 (1),
has resolved to approve the following affiliation fee for the academic year 2020-21 and
2021-22. Also resolved to approve the proposal for payment of affiliation fee for the
year 2019-20 and financial guarantee.
A. For the academic year 2020-21 and 2021-22.
The affiliation fee to be paid by the institutions
Sl.No. Course Amount
i Each UG course Rs.50000 per year
ii Each MBA and MCA course Rs.50000 per year
iii Each PG course except MBA and MCA Rs.30000 per year
Maximum affiliation fee to be paid by each institution shall be 15 lakhs.
The student affiliation fee to be paid to the University by each student for
the entire course
Sl.No. Category of students Amount
i UG student Rs. 750/-
ii PG student Rs. 1000/-
iii Ph.D Scholar Rs. 1500/-
B. For the academic year 2019-20, 55 institutions have not yet paid the affiliation fee
due the pending cases on affiliation fee before the Hon. High Court of Kerala. As the
payment of affiliation fee is mandatory for the affiliation renewal process, the meeting
held with the representatives of the Associations of Private Self-Financing Engineering
College Managements on 04.06.2021 at the University decided that the institutions
shall pay already fixed affiliation fee within six months from the Vdate of issue of this
notification. Considering the economic hardship faced during the COVID pandemic
period, the institutions are exempted from paying the fine. However, non-payment of
affiliation fee within the notified period would result in disabling of online support
services offered by the University to the said institutions.
C The last date for remitting the Affiliation Fee for AY 2019-20 and
AY 2020-21 is 22-12-2021.
D The last date for remitting the Affiliation Fee for AY 2021-22 is
31-07-2021
E. Financial Guarantee :
Resolved to collect fixed financial guarantee of Rs. 25 lakhs from all institutions
seeking affiliation to AKTU. This is in accordance with the details mentioned in
the section 32.2. of UGC Regulations 2009 (Affiliation of Colleges by
Universities) that all the affiliating institutions need to produce evidence of
creating and maintaining a corpus fund permanently in the name of the college by
way of irrevocable Government Securities of 35 lakh per progr amme or as
prescribed by the relevant statutory/Regulatory body.
Sanction is accorded by the Vice-Chancellor to implement the Resolution of the
Special meeting of the Syndicate held on 22.06.2021 vide item No. 1 (2). The
Resolution of the Special meeting of the Syndicate vide item No.1 (2) is therefore,
implemented.
The U.O. read paper (2) stands cancelled.
Orders are issued accordingly.
Sd/-
Dr. A. Praveen *
Registrar
23. However, even though the University in its communication insisted for
deposit of the financial guarantee amount in the order dated 2.7.2021 extracted
above, the University has resolved to collect the financial guarantee of Rs.25 lakhs
from all institutions seeking affiliation or affiliated to the University. Learned Standing
Counsel for the University relying upon the said resolution submitted that the
University will abide by the regulations of the University Grants Commission 2009 in
the matter of the financial guarantee. Regulation 3 of the Regulations 2009 reads
thus:
"3.2.The College, if not run by the State Government,
3.2.12 Shall be managed by a duly constituted and registered Society or Trust
3.2.2 shall satisfy the University that adequate financial provision is available for
running the college for at least three years without any aid from any external source.
In particular, it shall produce evidence of creating and maintaining a corpus fund
permanently in the name of the college by way of irrevocable Government Securities
of Rs.15 lakhs per programme, if the college proposes to conduct programme only in
arts Science and Commerce, Rs.35 lakh per programme or as prescribed by the
relevant Statutory or Regulatory body, if it proposes to offer professional
programmes, or FDRs for like amounts jointly held by the college and the University
for a minimum locking period of three years. The interest accrued out of it may be
utilized by the College with the prior permission of the University for strengthening
its infrastructure facilities;"
24. Therefore, it can be seen that clear parameters are fixed by the University
Grants Commission in the matter of financial guarantee and since the University has
agreed to abide by the same, we do not propose to delve deep into the issue of
financial guarantee. But fact remains, though the UGC Regulations specify an amount
of Rs.35 lakhs per programme, the University in its orders has only sought for financial
guarantee for an amount of Rs.25 lakhs.
25. Learned Senior Counsel Sri.Kurian George Kannanthanam, in that regard
has invited our attention to the University Grants Commission Regulations - 2014
dated 28th February, 2014, which according to him, has come into force with
immediate effect, which is disputed by the Standing Counsel for the University.
Anyhow, as per the said regulation, the fund position of the applicant colleges in the
form of FDRs and bank accounts in nationalised bank or scheduled commercial banks
recognized by Reserve Bank of India, shall be as follows:
"2.2.2.5 The fund position of the applicant college in the form of FDRs* and bank accounts in
nationalised bank or scheduled commercial banks recognised by Reserve Bank of India shall be as
under on the date of scrutiny.
Programme proposed Total Total FDRS (Rs,
(Degree and Post Graduate minimum in lakhs) in the
Degree) funds name of
required (Rs. institution as a
in lakhs) as proof of financial
proof of security.
operational
expenses
Catering Technology
Provided further that in case of an application for multiple programme, the minimum
fund shall be calculated by adding the amounts specified for each programme."
W.P.(C) No. 8335 of 2020 & con.cases 40
26. Anyhow in view of the dispute raised to the Regulations 2014 by the learned
Standing Counsel for the University, we are not considering the veracity of the same
especially due to the fact that the University has sought for a financial guarantee of
Rs.25 lakhs only, which is less than the amount fixed under the Regulations 2014.
27. The main question to be considered is whether the University is vested with
powers to fix the affiliation fee and increase the same ? The Act, 2015 was introduced
to establish and incorporate a university for the promotion of technical education in
the State of Kerala, which came into force on the 5 th day of May, 2014. Admittedly,
affiliation fee was fixed by the University and informed the Self Financing Colleges
and it was being paid till the year 2018-2019 Affiliation fee was increased in the year
2019-2020 and thereupon, some of the Self Financing Engineering Colleges have
come up before this Court with the writ petitions. It is submitted by the learned
Standing Counsel for the University that out of the 104 Self Financing Engineering
Colleges, 50 colleges are before this Court challenging the power of the University to
fix the affiliation fee and enhance the same, but all the other self financing
engineering colleges have paid the same. In order to understand the power of the
University, a reference to some of the provisions would be worthwhile.
28. Powers, functions and duties of the Board of Governors are dealt with under
section 25 of Act, 2015 and sub-section (1) thereto clearly specifies that the Board of
W.P.(C) No. 8335 of 2020 & con.cases 41
Governors shall be the supreme authority of the University and shall have the power
to review the actions of the Executive Committee (presently Syndicate) and the
Academic Committee save, where the Executive Committee or the Academic
Committee has acted in accordance with the powers conferred upon them under this
Act, Statutes, the Ordinances or Regulations, and shall also exercise all the powers of
the University not otherwise provided for by this Act or the Statutes.
29. On a reading of the provisions contained under section 25 of the Act, 2015,
it is evident that the Board of Governors is entitled to cancel or amend any Ordinance
passed by the Executive Committee or any regulation addressed by the Academic
Committee. It is also vested with powers to approve and lay down the norms and
standards for affiliating colleges as regular colleges or autonomous colleges or
constituent colleges or colleges with academic autonomy of the University. It is further
vested with powers to affiliate to itself institutions as constituent colleges or
autonomous colleges or regular colleges with academic autonomy in accordance with
the provisions of the Act and the Statutes, Ordinances and regulations and to
withdraw the affiliation of colleges. The powers, functions and duties of the Executive
Committee are dealt with under section 30 of the Act, 2015.
30. Inter alia among other powers as per clause (iii) of sub-section (2) of
section 30, it is vested with powers to propose norms and standards for affiliating
W.P.(C) No. 8335 of 2020 & con.cases 42
colleges as regular colleges or autonomous colleges or constituent colleges of the
University; Clause (vi) enables it to control and regulate admission of students for
various courses of study in colleges, departments or centres maintained by the
University; Clause (vii) imbibes a duty on it to conduct the university examinations and
approve and publish the results thereof; as per clause (viii), it is vested with powers
to fix the fee payable to the University and to demand and receive such fees; and
among others as per clause (xiv), it is vested with powers to arrange for and direct
the investigation into the affairs of affiliated colleges, to issue instructions for
maintaining their efficiency, for ensuring academic and administrative resources,
infrastructural facility, academic performance, performance of teachers of these
colleges; and in the case of private colleges, ensure payment of adequate salaries and
service conditions to the members of the staff and in case of disregard of such
instructions, to modify the conditions of affiliation or take such steps as it deems
proper in that behalf. More over Sections 60 to 65 of the Act 2015 contained under
Chapter VIII, confers power on the University to grant permission, affiliation and
recognition of colleges among others .
31. On a conjoint reading of sections 25, 30 and 60 to 65, we are of the
undoubted opinion that the University is vested with ample powers to fix the affiliation
fees payable to the University. In the detailed deliberations made above, we have
W.P.(C) No. 8335 of 2020 & con.cases 43
specifically referred to the sequence of events leading to the fixation of affiliation fee
by the University. It is also evident that the University has in fact agreed to reduce the
affiliation fee fixed for the academic year 2020-2021 due to the outbreak of COVID-19
pandemic and its second wave in 2021. But fact remains when the Self Financing
Colleges raised the issue of the enhancement of affiliation fees, a meeting was
convened by the Syndicate Standing Committee on affiliation with the representatives
of various Self Financing Engineering Institutions, evident from Exhibit R2(m) minutes
dated 4.6.2021. The recommendations on the basis of the said meeting, we have
extracted above, from where it is explicit that, the University has in unequivocal terms
conveyed that the affiliation fee for the academic year 2019-2020 cannot be revisited
due to legal problems since the fee was already approved by the Syndicate and the
Board of Governors; and also 50% of the colleges remitted the fee.
32. Therefore, a recommendation was made to the Syndicate to consider grant
of exemption in fine for delay in the remittance of affiliation fee for the academic year
2019-2020 and to permit the colleges to remit the affiliation fees for the academic
year 2019-2020 in installments. But it is evident from the recommendations that it had
recommended the Syndicate to grant maximum relaxation/concession to the colleges
in the affiliation fees for the academic year 2020-2021 .
33. During the course of arguments it is contended that the affiliation fee on the
W.P.(C) No. 8335 of 2020 & con.cases 44
basis of the recommendations made and approved by the Syndicate was paid by the
Self Financing Engineering Colleges for the year 2020 - 2021. Therefore, we find force
in the contentions advanced by the learned Standing Counsel for the University that
having agreed to pay the affiliation fees for the year 2019-2020 and having reduced
the affiliation fees for the academic year 2020-2021, the Self Financing Colleges are
not entitled to resile from the promise so made. Even though learned counsel for the
writ petitioners have submitted that there was no such agreement, we are unable to
agree with the same since all the Self Financing Engineering Colleges have paid
affiliation fee for the academic year 2020-2021 at the reduced rate on the basis of the
recommendations made by the Syndicate Standing Committee after having
deliberations with the representatives of the Self Financing Colleges held on 4.6.2021.
34. Therefore, in our considered opinion, the Syndicate of the University having
vested with powers to fix the affiliation fee by virtue of the provisions discussed
above and on the basis of the minutes of the meeting held on 4.6.2021, all the Self
Financing Colleges are liable to pay the affiliation fee, in accordance with the demand
raised by the University . Even though, in some of the writ petitions a contention is
raised that there is no statute framed enabling the University to fix the affiliation fee,
we are of the view that, as per section 14, the Vice-Chancellor is vested with powers,
among others, to ensure that the actions of the University are carried out in
accordance with the provisions of the Act, Statutes, Ordinances and Regulations and
that the decisions of the Authorities, Bodies and Committees are not inconsistent with
the Act, Statutes, Ordinances or Regulations. That apart section 14(6) makes it
imperative that where any matters required to be regulated by Statutes or Regulations
but no Statutes or Regulations have been made in that behalf, the Vice-Chancellor
shall, for the time being, regulate the matter by issuing such directions as the Vice-
Chancellor thinks necessary, and shall, as soon as may be, submit them before the
Board of Governors or other authority or body concerned for approval.
35. Therefore, on a conjoint reading of the provisions discussed above, we have
no doubt in our mind to hold that there is enough and more powers vested with the
Authorities of the University to impose affiliation fees. So also, the discussion made
above would make it clear that the Syndicate, the Board of Governors, the Vice-
Chancellor and other Authorities under the Act, Statutes, Ordinances and Regulations
are carrying out and discharging various duties and obligations for the maintenance
and upkeep of the Self Financing Colleges in accordance with the standards fixed by
the University. Therefore, it is a clear indication that in order to maintain the activities
of the University, necessarily the University has to impose affiliation fees so as to
discharge its duties and obligations with minimum standards fixed under the Act,
Statutes, Regulations etc. It is true that a mistake has crept in when the affiliation fee
was fixed, which we have discussed above, however, the same was rectified by
issuing an erratum order dated 4.11.2021, which also we have extracted above.
36. Considering all the above aspects, we do not find any reason to interfere
with the affiliation fee fixed by the University. The other aspect raised by the
petitioners is in regard to the manner in which the financial guarantee is to be offered
by the Self Financing Colleges. Here, in the writ petitions, the issue raised is with
respect to the Engineering Colleges alone and in fact the said issue is covered by the
University Grants Commission Regulations - 2009, specifically as per regulation 3.2.2
of the said Regulations. University Grants Commission Regulations - 2009 deals with
UGC affiliation of colleges by Universities. Regulation 1.2 specifies that the regulations
shall apply to all colleges seeking affiliation and already affiliated to the Universities in
India, established or incorporated by or under a Central Act, a Provincial Act or a State
Act. The 'college' is defined to mean, any institution whether known as such or by any
other name, which provides for a programme of study beyond 12 years of schooling
for obtaining any qualification from a University and which in accordance with the
rules and regulations of the University, is recognised by the UGC as competent to
provide for such programme or study and present students undergoing such
programme of study for the examination for the award of such qualification. 'Course'
is defined thereto under Regulations 2.4 to mean, one of the units which comprise a
W.P.(C) No. 8335 of 2020 & con.cases 47
programme of study. Regulations 2.6 specifies that statutory or regulatory means a
body so constituted by a Central/State Government Act for setting and maintaining
standards in the relevant areas of higher education such as All India Council for
Technical Education, Medical Council of India, Dental Council of India, National Council
for Teachers Education, Bar Council of India, etc. Regulation 3.2.2 prescribes the
manner in which financial guarantee is to be offered. Even though in one of the
communications, the University demanded for deposit of the amount towards financial
guarantee as discussed above, ultimately the University has passed a resolution,
which is produced as Exhibit P13 in W.P.(C) No.8335/2020 dated 2.7.2021 and
extracted above, wherein the financial guarantee is resolved to be collected by way of
fixed financial guarantee of Rs.25 lakhs from all institutions seeking affiliation or
affiliated to the University in accordance with regulation 3.2.2 of regulations 2019.
37. In view of the submissions made by the learned Standing Counsel for the
University that they need to provide the guarantee as is stated in clause 3.2.2 of UGC
Regulations - 2009, we are of the considered opinion that the University has
unequivocally undertaken to receive the guarantee as is stated in the Regulations -
2009.
38. In that view of the matter, we dispose of the writ petitions holding that the
University is vested with powers to fix the affiliation fees and enhance the same by
W.P.(C) No. 8335 of 2020 & con.cases 48
virtue of the powers granted to the Board of Governors as well as the Syndicate as per
the Act, 2015. We also hold that by virtue of the recommendations made by the
Standing Committee to the Syndicate, the Syndicate has reduced the affiliation fee for
the academic year 2020-2021, on condition that, the Self Financing Colleges shall pay
the affiliation fees for the academic year 2019-2020 in accordance with the demand
raised by the University. We are also informed that the reduced affiliation fee is paid
by all the Self Financing Engineering Colleges including the writ petitioners for the
academic years 2020-2021 and 2021-2022. Therefore, the Self Financing Colleges are
liable to pay the affiliation fees for the year 2019- 2020. The writ petitioners are
therefore directed to pay the affiliation fees for the academic year 2019-2020
demanded by the University, at the earliest possible, and at any rate, within two
months from the date of receipt of a copy of this judgment.
39. We are also informed by the learned Senior Counsel Sri.Kurian George
Kannanthanam that one of the colleges have paid an amount of Rs.25 lakhs to the
University towards financial guarantee, and they may be permitted to offer financial
guarantee in accordance with the resolution of the University, discussed above, and in
terms of the Regulation 3.2.2 of the University Grants Commission Regulations 2009.
We find force in the said submission and therefore, the said college, which has paid
the amount towards the the financial guarantee, is at liberty to offer the financial
guarantee in terms of the resolution of the University specified above and in terms of
clause 3.2.2. UGC Regulations - 2009; and if the financial guarantee is produced
accordingly, the University shall take steps to release the amount paid/deposited by
the Self Financing Institution in question, at the earliest.
40. Whatever that be, we make it clear that since the University has demanded
the financial guarantee for only Rs.25 lakhs, the University shall not deviate from the
same and insist for financial guarantee specified for the professional and other
colleges at Rs.35 lakhs, as per the clauses 3.2.2 of UGC Regulations 2009.
Writ petitions are disposed of accordingly.
Sd/-
S.MANIKUMAR
CHIEF JUSTICE
Sd/-
SHAJI P.CHALY
smv JUDGE
W.P.(C) No. 8335 of 2020 & con.cases 50
APPENDIX OF WP(C) 7561/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE ORDER DATED 15.05.2019 ISSUED
BY THE 2ND RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE SUBMISSIONS MADE BY THE
MINISTER BEFORE THE 14TH KERALA ASSEMBLY DATED
26.06.2019.
EXHIBIT P3 TRUE COPY OF THE EMAIL COMMUNICATION DATED
04.03.2020.
EXHIBIT P4 TRUE COPY OF THE REPRESENTATION DATED
06.03.2020 SUBMITTED BY THE PETITIONER.
EXHIBIT P5 TRUE COPY OF THE ORDER DATED 30.1.2021 ISSUED
BY 2ND RESPONDENT.
RESPONDENT EXHIBITS
Exhibit R2(A) TRUE COPY OF THE STATEMENT SHOWING THE FEE
STRUCTURE IS DIFFERENT CLASSES OF ENGINEERING
COLLEGES.
Exhibit R2(B) TRUE COPY OF THE GOVERNMENT ORDER GO(MS)
NO.159/2019/HEDN DATED 11/06/2019.
Exhibit R2(C) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2015(1) DATED 25/04/2015 FOR THE
ACADEMIC YEAR 2015-2016.
Exhibit R2(D) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2016(1) DATED 28/03/2016 FOR THE
ACADEMIC YEAR 2016-2017.
Exhibit R2(E) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2016 DATED 12/01/2017 FOR THE
ACADEMIC YEAR 2017-2018.
Exhibit R2(F) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2018 DATED 21/02/2018 FOR THE
ACADEMIC YEAR 2018-2019.
RESPONDENT EXHIBITS
Exhibit R2(G) TRUE COPY OF THE MINUTES OF MEETING DATED
07/07/2018 OF THE BOARD OF GOVERNORS.
Exhibit R2(H) TRUE COPY OF THE REPORT OF THE SUBCOMMITTEE OF
THE BOARD OF GOVERNORS FOR STUDYING THE
W.P.(C) No. 8335 of 2020 & con.cases 51
AFFILIATION FEE DATED 20/04/2019.
Exhibit R2(I) TRUE COPY OF THE MINUTES OF THE 10TH BOARD OF
GOVERNORS MEETING DATED 17/08/2019.
Exhibit R2(J) TRUE COPY OF THE MINUTES OF THE SYNDICATE
DATED 29/11/2019.
Exhibit R2(K) TRUE COPY OF THE ORDER NO. UO 1758/2020/KTU
DATED 15/12/2020 ISSUED BY THE VICE CHANCELLOR
OF APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY.
RESPONDENT EXHIBITS
Exhibit R2(L) TRUE COPY OF THE RELEVANT EXTRACT OF THE
MINUTES OF THE MEETING HELD ON 31/12/2020 OF
THE SYNDICATE OF THE APJ ABDUL KALAM
TECHNOLOGICAL UNIVERSITY.
Exhibit R2(M) TRUE COPY OF THE ORDER UO NO. 1010/2021/KTU
DATED 29/06/2021 ISSUED BY THE UNIVERSITY.
Exhibit R2(N) TRUE COPY OF THE MINUTES OF THE MEETING OF THE
SYNDICATE STANDING COMMITTEE ON AFFILIATION OF
THE UNIVERSITY WITH THE REPRESENTATIVES OF THE
ASSOCIATION OF SELF FINANCING ENGINEERING
COLLEGES DATED 04/06/2021.
Exhibit R2(O) TRUE COPY OF THE ORDER UO NO.1818/2021/KTU
DATED 04/11/2021 ISSUED BY THE UNIVERSITY.
W.P.(C) No. 8335 of 2020 & con.cases 52
APPENDIX OF WP(C) 8305/2020
PETITIONER'S EXHIBITS
EXHIBIT P1 TRUE COPY OF ONE OF THE AFFILIATION ORDER DATED
15.5.2019 ISSUED TO VELAPPALLI NATESAN COLLEGE OF ENGINEERING DATED
15.5.2019.
EXHIBIT P2 TRUE COPY OF THE SUBMISSIONS MADE BY THE
MINISTER BEFORE THE 14TH KERALA ASSEMBLY DATED
26.6.2019
EXHIBIT P2 (A) ENGLISH TRANSLATION OF EXHIBIT P2
EXHIBIT P3 TRUE COPY OF THE EMAIL NOTICE DATED 4.3.2020
ISSUED BY THE UNIVERSITY DEMANDING BALANCE
AFFILIATION FEE TO THE 1ST PETITIONER
INSTITUTION
EXHIBIT P4 TRUE COPY OF THE REPRESENTATION MADE BY THE
1ST PETITIONER ASSOCIATION DATED 26.3.2020
RESPONDENT EXHIBITS
Exhibit R2(A) TRUE COPY OF THE STATEMENT SHOWING THE FEE
STRUCTURE IS DIFFERENT CLASSES OF ENGINEERING
COLLEGES.
Exhibit R2(B) TRUE COPY OF THE GOVERNMENT ORDER GO(MS)
NO.159/2019/HEDN DATED 11/06/2019.
Exhibit R2(C) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2015(1) DATED 25/04/2015 FOR THE
ACADEMIC YEAR 2015-2016.
Exhibit R2(D) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2016(1) DATED 28/03/2016 FOR THE
ACADEMIC YEAR 2016-2017.
Exhibit R2(E) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2016 DATED 12/01/2017 FOR THE
ACADEMIC YEAR 2017-2018.
Exhibit R2(F) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2018 DATED 21/02/2018 FOR THE
ACADEMIC YEAR 2018-2019.
Exhibit R2(G) TRUE COPY OF THE MINUTES OF MEETING DATED
07/07/2018 OF THE BOARD OF GOVERNORS.
W.P.(C) No. 8335 of 2020 & con.cases 53
Exhibit R2(H) TRUE COPY OF THE REPORT OF THE SUBCOMMITTEE OF
THE BOARD OF GOVERNORS FOR STUDYING THE
AFFILIATION FEE DATED 20/04/2019.
Exhibit R2(I) TRUE COPY OF THE MINUTES OF THE 10TH BOARD OF
GOVERNORS MEETING DATED 17/08/2019.
Exhibit R2(J) TRUE COPY OF THE MINUTES OF THE SYNDICATE
DATED 29/11/2019.
Exhibit R2(K) TRUE COPY OF THE ORDER NO. UO 1758/2020/KTU
DATED 15/12/2020 ISSUED BY THE VICE CHANCELLOR
OF APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY.
Exhibit R2(L) TRUE COPY OF THE RELEVANT EXTRACT OF THE
MINUTES OF THE MEETING HELD ON 31/12/2020 OF
THE SYNDICATE OF THE APJ ABDUL KALAM
TECHNOLOGICAL UNIVERSITY.
Exhibit R2(M) TRUE COPY OF THE ORDER UO NO. 1010/2021/KTU
DATED 29/06/2021 ISSUED BY THE UNIVERSITY.
Exhibit R2(N) TRUE COPY OF THE MINUTES OF THE MEETING OF THE
SYNDICATE STANDING COMMITTEE ON AFFILIATION OF
THE UNIVERSITY WITH THE REPRESENTATIVES OF THE
ASSOCIATION OF SELF FINANCING ENGINEERING
COLLEGES DATED 04/06/2021.
Exhibit R2(O) TRUE COPY OF THE ORDER UO NO.1818/2021/KTU
DATED 04/11/2021 ISSUED BY THE UNIVERSITY.
W.P.(C) No. 8335 of 2020 & con.cases 54
APPENDIX OF WP(C) 8335/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE LIST OF MEMEBERS OF THE 1ST
PETITIONER
EXHIBIT P2 TRUE COPY OF THE NOTIFICATION DATED 28-03-2016
ISSUED BY THE 2ND RESPONDENT
EXHIBIT P3 TRUE COPY OF THE NOTIFICATION DATED 12-01-2017
ISSUED BY THE 2ND RESPONDENT
EXHIBIT P4 TRUE COPY OF THE NOTIFICATION DATED 21-02-2018
ISSUED BY THE 2ND RESPONDENT
EXHIBIT P5 TRUE COPY OF THE NOTIFICATION DATED 13-02-2019
ISSUED BY THE 2ND RESPONDENT
EXHIBIT P6 TRUE COPY OF THE ORDER DATED 15-05-2019 ISSUED
BY THE 2ND RESPONDENT TO THE 4TH PETITIONER
COLLEGE
EXHIBIT P7 TRUE COPY OF THE ORDER DATED 15-05-2019 ISSUED
BY THE 2ND RESPONDENT TO THE 3RD PETITIONER
COLLEGE.
EXHIBIT P8 TRUE COPY OF THE ORDER DATED 15-05-2019 ISSUED
BY THE 2ND RESPONDENT TO THE 2ND PETITIONERS
COLLEGE
EXHIBIT P9 TRUE COPY OF THE REPRESENTATION SUBMITTED BY
ONE OF THE MEMEBER COLLEGE DATED 21-05-2019
EXHIBIT P10 TRUE COPY OF THE E.MAIL CIRCULAR TO ALL
ENGINEERING COLLEGES ON 04-03-2020 ISSUED BY
THE UNIVERSITY.
EXHIBIT P11 TRUE COPY OF THE NOTIFICATION DATED 12-03-2020
ISSUED BY THE 2ND RESPONDENT.
EXHIBIT P12 TRUE COPY OF THE FORMAT OF THE AFFIDAVIT.
RESPONDENTS' EXHIBITS
Exhibit R2(A) TRUE COPY OF THE STATEMENT SHOWING THE FEE
STRUCTURE IS DIFFERENT CLASSES OF ENGINEERING
COLLEGES.
Exhibit R2(B) TRUE COPY OF THE GOVERNMENT ORDER GO(MS)
NO.159/2019/HEDN DATED 11/06/2019.
Exhibit R2(C) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2015(1) DATED 25/04/2015 FOR THE
W.P.(C) No. 8335 of 2020 & con.cases 55
ACADEMIC YEAR 2015-2016.
Exhibit R2(D) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2016(1) DATED 28/03/2016 FOR THE
ACADEMIC YEAR 2016-2017.
Exhibit R2(E) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2016 DATED 12/01/2017 FOR THE
ACADEMIC YEAR 2017-2018.
R
Exhibit R2(F) `TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2018 DATED 21/02/2018 FOR THE
ACADEMIC YEAR 2018-2019.
Exhibit R2(G) TRUE COPY OF THE MINUTES OF MEETING DATED
07/07/2018 OF THE BOARD OF GOVERNORS.
Exhibit R2(H) TRUE COPY OF THE REPORT OF THE SUBCOMMITTEE OF
THE BOARD OF GOVERNORS FOR STUDYING THE
AFFILIATION FEE DATED 20/04/2019.
Exhibit R2(I) TRUE COPY OF THE MINUTES OF THE 10TH BOARD OF
GOVERNORS MEETING DATED 17/08/2019.
Exhibit R2(J) TRUE COPY OF THE MINUTES OF THE SYNDICATE
DATED 29/11/2019.
Exhibit R2(K) TRUE COPY OF THE ORDER NO. UO 1758/2020/KTU
DATED 15/12/2020 ISSUED BY THE VICE CHANCELLOR
OF APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY.
Exhibit R2(L) TRUE COPY OF THE RELEVANT EXTRACT OF THE
MINUTES OF THE MEETING HELD ON 31/12/2020 OF
THE SYNDICATE OF THE APJ ABDUL KALAM
TECHNOLOGICAL UNIVERSITY.
Exhibit R2(M) TRUE COPY OF THE ORDER UO NO. 1010/2021/KTU
DATED 29/06/2021 ISSUED BY THE UNIVERSITY.
Exhibit R2(N) TRUE COPY OF THE MINUTES OF THE MEETING OF THE
SYNDICATE STANDING COMMITTEE ON AFFILIATION OF
THE UNIVERSITY WITH THE REPRESENTATIVES OF THE
ASSOCIATION OF SELF FINANCING ENGINEERING
COLLEGES DATED 04/06/2021.
Exhibit R2(O) TRUE COPY OF THE ORDER UO NO.1818/2021/KTU
DATED 04/11/2021 ISSUED BY THE UNIVERSITY.
PETITIONER EXHIBITS
Exhibit P13 TRUE COPY OF THE ORDER UO NO.1031/2021/KTU
DATED 02/07/2021 OF THE APJ ABDUL KALAM
W.P.(C) No. 8335 of 2020 & con.cases 56
TECHNOLOGICAL UNIVERSITY.
Exhibit P14 TRUE COPY OF THE LETTER NO. KTU/A/456/2015
DATED 07/12/2021 OF THE APJ ABDUL KALAM
TECHNOLOGICAL UNIVERSITY.
RESPONDENT EXHIBITS
Exhibit R2(P) TRUE COPY OF THE MINUTES OF THE 11TH BOARD OF
GOVERNORS MEETING DATED 07/12/2019.
W.P.(C) No. 8335 of 2020 & con.cases 57
APPENDIX OF WP(C) 8364/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE EXTENSION OF APPROVAL DATED
30.04.2019 ISSUED BY ALL INDIA COUNCIL FOR
TECHNICAL EDUCATION.
EXHIBIT P2 A TRUE COPY OF THE ORDER DATED 15.05.2019
ISSUED BY THE 2ND RESPONDENT.
EXHIBIT P3 A TRUE COPY OF THE SUBMISSION MADE BY THE
MINISTER BEFORE THE KERALA LEGISLATIVE
ASSEMBLY DATED 26.06.2019.
EXHIBIT P4 TRUE COPY OF THE NOTIFICATION DATED 12.03.2020
ISSUED BY 2ND RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE E-MAIL COMMUNICATION ISSUED
BY 2ND RESPONDENT DATED 03.03.2020.
RESPONDENT EXHIBITS
Exhibit R2(A) TRUE COPY OF THE STATEMENT SHOWING THE FEE
STRUCTURE IS DIFFERENT CLASSES OF ENGINEERING
COLLEGES.
Exhibit R2(B) TRUE COPY OF THE GOVERNMENT ORDER GO(MS)
NO.159/2019/HEDN DATED 11/06/2019.
Exhibit R2(C) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2015(1) DATED 25/04/2015 FOR THE
ACADEMIC YEAR 2015-2016.
Exhibit R2(D) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2016(1) DATED 28/03/2016 FOR THE
ACADEMIC YEAR 2016-2017.
Exhibit R2(E) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2016 DATED 12/01/2017 FOR THE
ACADEMIC YEAR 2017-2018.
Exhibit R2(F) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2018 DATED 21/02/2018 FOR THE
ACADEMIC YEAR 2018-2019.
Exhibit R2(G) TRUE COPY OF THE MINUTES OF MEETING DATED
07/07/2018 OF THE BOARD OF GOVERNORS.
Exhibit R2(H) TRUE COPY OF THE REPORT OF THE SUBCOMMITTEE OF
THE BOARD OF GOVERNORS FOR STUDYING THE
AFFILIATION FEE DATED 20/04/2019.
W.P.(C) No. 8335 of 2020 & con.cases 58
Exhibit R2(I) TRUE COPY OF THE MINUTES OF THE 10TH BOARD OF
GOVERNORS MEETING DATED 17/08/2019.
Exhibit R2(J) TRUE COPY OF THE MINUTES OF THE SYNDICATE
DATED 29/11/2019.
Exhibit R2(K) TRUE COPY OF THE ORDER NO. UO 1758/2020/KTU
DATED 15/12/2020 ISSUED BY THE VICE CHANCELLOR
OF APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY.
Exhibit R2(L) TRUE COPY OF THE RELEVANT EXTRACT OF THE
MINUTES OF THE MEETING HELD ON 31/12/2020 OF
THE SYNDICATE OF THE APJ ABDUL KALAM
TECHNOLOGICAL UNIVERSITY.
Exhibit R2(M) TRUE COPY OF THE ORDER UO NO. 1010/2021/KTU
DATED 29/06/2021 ISSUED BY THE UNIVERSITY.
Exhibit R2(N) TRUE COPY OF THE MINUTES OF THE MEETING OF THE
SYNDICATE STANDING COMMITTEE ON AFFILIATION OF
THE UNIVERSITY WITH THE REPRESENTATIVES OF THE
ASSOCIATION OF SELF FINANCING ENGINEERING
COLLEGES DATED 04/06/2021.
Exhibit R2(O) TRUE COPY OF THE ORDER UO NO.1818/2021/KTU
DATED 04/11/2021 ISSUED BY THE UNIVERSITY.
W.P.(C) No. 8335 of 2020 & con.cases 59
APPENDIX OF WP(C) 8542/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE AFFILIATION ORDER PRESCRIBING
THE FEE ISSUED BY THE 2ND RESPONDENT DATED
15.05.2019 IN RESPECT OF RAJADHANI INSTITUTE
OF ENGINEERING AND TECHNOLOGY
EXHIBIT P2 A TRUE COPY OF THE ORDER DATED 15.5.2019
ISSUED IN RESPECT OF RAJADHANI INSTITUTE OF
HOTEL MANAGEMENT AND CATERING TECHNOLOGY
EXHIBIT P3 TRUE COPY OF THE SUBMISSIONS MADE BY THE
MINSTER BEFORE THE 14TH KERLA ASSEMBLY DATED
26.06.2019
EXHIBIT P4 TRUE COPY OF THE SAID EMAIL COMMUNICATION
DATED 04.03.2020
EXHIBIT P5 TRUE COPY OF THE ORDER DATED 30.1.2021 ISSUED
BY 2ND RESPONDENT.
RESPONDENT EXHIBITS
Exhibit R2(A) TRUE COPY OF THE STATEMENT SHOWING THE FEE
STRUCTURE IS DIFFERENT CLASSES OF ENGINEERING
COLLEGES.
Exhibit R2(B) TRUE COPY OF THE GOVERNMENT ORDER GO(MS)
NO.159/2019/HEDN DATED 11/06/2019.
Exhibit R2(C) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2015(1) DATED 25/04/2015 FOR THE
ACADEMIC YEAR 2015-2016.
Exhibit R2(D) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2016(1) DATED 28/03/2016 FOR THE
ACADEMIC YEAR 2016-2017.
Exhibit R2(E) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2016 DATED 12/01/2017 FOR THE
ACADEMIC YEAR 2017-2018.
Exhibit R2(F) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2018 DATED 21/02/2018 FOR THE
ACADEMIC YEAR 2018-2019.
Exhibit R2(G) TRUE COPY OF THE MINUTES OF MEETING DATED
07/07/2018 OF THE BOARD OF GOVERNORS.
W.P.(C) No. 8335 of 2020 & con.cases 60
Exhibit R2(H) TRUE COPY OF THE REPORT OF THE SUBCOMMITTEE OF
THE BOARD OF GOVERNORS FOR STUDYING THE
AFFILIATION FEE DATED 20/04/2019.
Exhibit R2(I) TRUE COPY OF THE MINUTES OF THE 10TH BOARD OF
GOVERNORS MEETING DATED 17/08/2019.
Exhibit R2(J) TRUE COPY OF THE MINUTES OF THE SYNDICATE
DATED 29/11/2019.
Exhibit R2(K) TRUE COPY OF THE ORDER NO. UO 1758/2020/KTU
DATED 15/12/2020 ISSUED BY THE VICE CHANCELLOR
OF APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY.
Exhibit R2(L) TRUE COPY OF THE RELEVANT EXTRACT OF THE
MINUTES OF THE MEETING HELD ON 31/12/2020 OF
THE SYNDICATE OF THE APJ ABDUL KALAM
TECHNOLOGICAL UNIVERSITY.
Exhibit R2(M) TRUE COPY OF THE ORDER UO NO. 1010/2021/KTU
DATED 29/06/2021 ISSUED BY THE UNIVERSITY.
Exhibit R2(N) TRUE COPY OF THE MINUTES OF THE MEETING OF THE
SYNDICATE STANDING COMMITTEE ON AFFILIATION OF
THE UNIVERSITY WITH THE REPRESENTATIVES OF THE
ASSOCIATION OF SELF FINANCING ENGINEERING
COLLEGES DATED 04/06/2021.
Exhibit R2(O) TRUE COPY OF THE ORDER UO NO.1818/2021/KTU
DATED 04/11/2021 ISSUED BY THE UNIVERSITY.
W.P.(C) No. 8335 of 2020 & con.cases 61
APPENDIX OF WP(C) 8899/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE NOTIFICATION DATED 25.4.2015
ISSUED BY THE 2ND RESPONDENT
EXHIBIT P2 THE TRUE COPY OF THE NOTIFICATION DATED
28.3.2016 ISSUED BY THE 2ND RESPONDENT
EXHIBIT P3 THE TRUE COPY OF THE NOTIFICATION DATED
12.1.2017 ISSUED BY THE 2ND RESPONDENT
EXHIBIT P4 THE TRUE COPY OF THE NOTIFICATION DATED
21.2.2018 ISSUED BY THE 2ND RESPONDENT
EXHIBIT P5 THE TRUE COPY OF THE NOTIFICATION DATED
13.2.2019 ISSUED BY THE 2ND RESPONDENT
EXHIBIT P6 TRUE COPY OF THE ORDER DATED 15.05.2019 ISSUED
BY THE 2ND RESPONDENT
EXHIBIT P7 TRUE COPY OF THE E-MAIL CIRCULAR TO ALL
ENGINEERING COLLEGES ON 4.3.2020 ISSUED BY THE
UNIVERSITY
EXHIBIT P8 TRUE COPY OF THE NOTIFICATION DATED 12.03.2020
ISSUED BY THE 2ND RESPONDENT
EXHIBIT P9 TRUE COPY OF THE FORMAT OF THE AFFIDAVIT
RESPONDENTS' EXHIBITS
Exhibit R2(A) TRUE COPY OF THE STATEMENT SHOWING THE FEE
STRUCTURE IS DIFFERENT CLASSES OF ENGINEERING COLLEGES.
Exhibit R2(B) TRUE COPY OF THE GOVERNMENT ORDER GO(MS)
NO.159/2019/HEDN DATED 11/06/2019.
Exhibit R2(C) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2015(1) DATED 25/04/2015 FOR THE
ACADEMIC YEAR 2015-2016.
Exhibit R2(D) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2016(1) DATED 28/03/2016 FOR THE
ACADEMIC YEAR 2016-2017.
Exhibit R2(E) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2016 DATED 12/01/2017 FOR THE
ACADEMIC YEAR 2017-2018.
Exhibit R2(F) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2018 DATED 21/02/2018 FOR THE
ACADEMIC YEAR 2018-2019.
W.P.(C) No. 8335 of 2020 & con.cases 62
Exhibit R2(G) TRUE COPY OF THE MINUTES OF MEETING DATED
07/07/2018 OF THE BOARD OF GOVERNORS.
Exhibit R2(H) TRUE COPY OF THE REPORT OF THE SUBCOMMITTEE OF
THE BOARD OF GOVERNORS FOR STUDYING THE
AFFILIATION FEE DATED 20/04/2019.
Exhibit R2(I) TRUE COPY OF THE MINUTES OF THE 10TH BOARD OF
GOVERNORS MEETING DATED 17/08/2019.
Exhibit R2(J) TRUE COPY OF THE MINUTES OF THE SYNDICATE
DATED 29/11/2019.
Exhibit R2(K) TRUE COPY OF THE ORDER NO. UO 1758/2020/KTU
DATED 15/12/2020 ISSUED BY THE VICE CHANCELLOR
OF APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY.
Exhibit R2(L) TRUE COPY OF THE RELEVANT EXTRACT OF THE
MINUTES OF THE MEETING HELD ON 31/12/2020 OF
THE SYNDICATE OF THE APJ ABDUL KALAM
TECHNOLOGICAL UNIVERSITY.
Exhibit R2(M) TRUE COPY OF THE ORDER UO NO. 1010/2021/KTU
DATED 29/06/2021 ISSUED BY THE UNIVERSITY.
Exhibit R2(N) TRUE COPY OF THE MINUTES OF THE MEETING OF THE
SYNDICATE STANDING COMMITTEE ON AFFILIATION OF
THE UNIVERSITY WITH THE REPRESENTATIVES OF THE
ASSOCIATION OF SELF FINANCING ENGINEERING
COLLEGES DATED 04/06/2021.
Exhibit R2(O) TRUE COPY OF THE ORDER UO NO.1818/2021/KTU
DATED 04/11/2021 ISSUED BY THE UNIVERSITY.
W.P.(C) No. 8335 of 2020 & con.cases 63
APPENDIX OF WP(C) 9247/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE AFFILIATION DATED 15.05.2015
ISSUED BY THE KERALA TECHNOLOGICAL UNIVERSITY.
EXHIBIT P2 TRUE COPY OF THE CHART SHOWING THE STUDENTS
STRENGTH IN THE PETITIONER'S COLLEGE.
EXHIBIT P3 TRUE COPY OF THE EXTENSION OF AFFILIATION
DATED 15.05.2019 ISSUED BY THE UNIVERSITY.
EXHIBIT P4 TRUE COPY OF THE NOTIFICATION DATED 28.03.2016
ISSUED BY THE UNIVERSITY.
EXHIBIT P5 TRUE COPY OF THE NOTIFICATION DATED 12.01.2017
ISSUED BY THE UNIVERSITY.
EXHIBIT P6 TRUE COPY OF THE NOTIFICATION DATED 21.02.2018
ISSUED BY THE UNIVERSITY.
EXHIBIT P7 TRUE COPY OF THE NOTIFICATION DATED 12.03.2020
ISSUED BY THE UNIVERSITY.
EXHIBIT P8 TRUE COPY OF THE SUBMISSIONS MADE BY THE
MINISTER BEFORE THE 14TH KERALA ASSEMBLY DATED
26.06.2019.
RESPONDENTS' EXHIBITS:
Exhibit R2(A) TRUE COPY OF THE STATEMENT SHOWING THE FEE
STRUCTURE IS DIFFERENT CLASSES OF ENGINEERING
COLLEGES.
Exhibit R2(B) TRUE COPY OF THE GOVERNMENT ORDER GO(MS)
NO.159/2019/HEDN DATED 11/06/2019.
Exhibit R2(C) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2015(1) DATED 25/04/2015 FOR THE
ACADEMIC YEAR 2015-2016.
Exhibit R2(D) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2016(1) DATED 28/03/2016 FOR THE
ACADEMIC YEAR 2016-2017.
Exhibit R2(E) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2016 DATED 12/01/2017 FOR THE
ACADEMIC YEAR 2017-2018.
Exhibit R2(F) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2018 DATED 21/02/2018 FOR THE
ACADEMIC YEAR 2018-2019.
W.P.(C) No. 8335 of 2020 & con.cases 64
Exhibit R2(G) TRUE COPY OF THE MINUTES OF MEETING DATED
07/07/2018 OF THE BOARD OF GOVERNORS.
Exhibit R2(H) TRUE COPY OF THE REPORT OF THE SUBCOMMITTEE OF
THE BOARD OF GOVERNORS FOR STUDYING THE
AFFILIATION FEE DATED 20/04/2019.
Exhibit R2(I) TRUE COPY OF THE MINUTES OF THE 10TH BOARD OF
GOVERNORS MEETING DATED 17/08/2019.
Exhibit R2(J) TRUE COPY OF THE MINUTES OF THE SYNDICATE
DATED 29/11/2019.
Exhibit R2(K) TRUE COPY OF THE ORDER NO. UO 1758/2020/KTU
DATED 15/12/2020 ISSUED BY THE VICE CHANCELLOR
OF APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY.
Exhibit R2(L) TRUE COPY OF THE RELEVANT EXTRACT OF THE
MINUTES OF THE MEETING HELD ON 31/12/2020 OF
THE SYNDICATE OF THE APJ ABDUL KALAM
TECHNOLOGICAL UNIVERSITY.
Exhibit R2(M) TRUE COPY OF THE ORDER UO NO. 1010/2021/KTU
DATED 29/06/2021 ISSUED BY THE UNIVERSITY.
Exhibit R2(N) TRUE COPY OF THE MINUTES OF THE MEETING OF THE
SYNDICATE STANDING COMMITTEE ON AFFILIATION OF
THE UNIVERSITY WITH THE REPRESENTATIVES OF THE
ASSOCIATION OF SELF FINANCING ENGINEERING
COLLEGES DATED 04/06/2021.
Exhibit R2(O) TRUE COPY OF THE ORDER UO NO.1818/2021/KTU
DATED 04/11/2021 ISSUED BY THE UNIVERSITY.
W.P.(C) No. 8335 of 2020 & con.cases 65
APPENDIX OF WP(C) 9151/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE NOC DATED 16.7.2010 ISSUED BY
THE 1ST RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE APPROVAL GIVEN BY THE AICTE
DATED 14.7.2010.
EXHIBIT P3 TRUE COPY OF THE CHART SHOWING THE STUDENTS
STRENGTH IN THE PETITIONER'S COLLEGE.
EXHIBIT P4 TRUE COPY OF THE EXTENSION OF AFFILIATION
DATED 15.5.2019 ISSUED BY THE UNIVERSITY.
EXHIBIT P5 TRUE COPY OF THE NOTIFICATION DATED 28.3.2016
ISSUED BY THE UNIVERSITY.
EXHIBIT P6 TRUE COPY OF THE NOTIFICATION DATED 12.1.2017
ISSUED BY THE UNIVERSITY.
EXHIBIT P7 TRUE COPY OF THE NOTIFICATION DATED 21.2.2018
ISSUED BY THE UNIVERSITY.
EXHIBIT P8 TRUE COPY OF THE NOTIFICATION DATED 12.3.2020
ISSUED BY THE UNIVERSITY.
EXHIBIT P9 TRUE COPY OF THE SUBMISSIONS MADE BY THE
MINISTER BEFORE THE 14TH KERALA ASSEMBLY DATED
26.6.2019.
RESPONDENT EXHIBITS
Exhibit R2(A) TRUE COPY OF THE STATEMENT SHOWING THE FEE
STRUCTURE IS DIFFERENT CLASSES OF ENGINEERING
COLLEGES.
Exhibit R2(B) TRUE COPY OF THE GOVERNMENT ORDER GO(MS)
NO.159/2019/HEDN DATED 11/06/2019.
Exhibit R2(C) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2015(1) DATED 25/04/2015 FOR THE
ACADEMIC YEAR 2015-2016.
Exhibit R2(D) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2016(1) DATED 28/03/2016 FOR THE
ACADEMIC YEAR 2016-2017.
Exhibit R2(E) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2016 DATED 12/01/2017 FOR THE
ACADEMIC YEAR 2017-2018.
Exhibit R2(F) TRUE COPY OF THE NOTIFICATION
W.P.(C) No. 8335 of 2020 & con.cases 66
NO.KTU/A/456/2018 DATED 21/02/2018 FOR THE
ACADEMIC YEAR 2018-2019.
Exhibit R2(G) TRUE COPY OF THE MINUTES OF MEETING DATED
07/07/2018 OF THE BOARD OF GOVERNORS.
Exhibit R2(H) TRUE COPY OF THE REPORT OF THE SUBCOMMITTEE OF
THE BOARD OF GOVERNORS FOR STUDYING THE
AFFILIATION FEE DATED 20/04/2019.
Exhibit R2(I) TRUE COPY OF THE MINUTES OF THE 10TH BOARD OF
GOVERNORS MEETING DATED 17/08/2019.
Exhibit R2(j) TRUE COPY OF THE MINUTES OF THE SYNDICATE
DATED 29/11/2019.
Exhibit R2(K) TRUE COPY OF THE ORDER NO. UO 1758/2020/KTU
DATED 15/12/2020 ISSUED BY THE VICE CHANCELLOR
OF APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY.
Exhibit R2(L) TRUE COPY OF THE RELEVANT EXTRACT OF THE
MINUTES OF THE MEETING HELD ON 31/12/2020 OF
THE SYNDICATE OF THE APJ ABDUL KALAM
TECHNOLOGICAL UNIVERSITY.
Exhibit R2(M) TRUE COPY OF THE ORDER UO NO. 1010/2021/KTU
DATED 29/06/2021 ISSUED BY THE UNIVERSITY.
Exhibit R2(N) TRUE COPY OF THE MINUTES OF THE MEETING OF THE
SYNDICATE STANDING COMMITTEE ON AFFILIATION OF
THE UNIVERSITY WITH THE REPRESENTATIVES OF THE
ASSOCIATION OF SELF FINANCING ENGINEERING
COLLEGES DATED 04/06/2021.
Exhibit R2(O) TRUE COPY OF THE ORDER UO NO.1818/2021/KTU
DATED 04/11/2021 ISSUED BY THE UNIVERSITY.
W.P.(C) No. 8335 of 2020 & con.cases 67
APPENDIX OF WP(C) 9340/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE CIRCULAR ISSUED BY THE
CALICUT UNIVERSITY DATED 23.12.2015.
EXHIBIT P2 TRUE COPY OF THE SAID ORDER DATED 21.11.2016
ISSUED BY THE 2ND RESPONDENT.
EXHIBIT P3 TRUE COPY OF THE AFFILIATION ORDER ISSUED IN
FAVOUR OF 4TH PETITIONER DATED 15.05.2019.
EXHIBIT P4 TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2015 DATED 12.03.2020 ISSUED BY
2ND RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE NOTIFICATION DATED 01.02.2018
ISSUED BY THE 2ND RESPONDENT.
RESPONDENT EXHIBITS
EXHIBIT R2(A) TRUE COPY OF THE STATEMENT SHOWING THE FEE
STRUCTURE IS DIFFERENT CLASSES OF ENGINEERING
COLLEGES.
EXHIBIT R2(B) TRUE COPY OF THE GOVERNMENT ORDER G.O.(MS)
NO.159/2019/HEDN. DATED 11/06/2019.
EXHIBIT R2(C) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2015(1) DATED 25/04/2015 FOR THE
ACADEMIC YEAR 2015-2016.
EXHIBIT R2(D) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2016(1) DATED 28/03/2016 FOR THE
ACADEMIC YEAR 2016-2017.
EXHIBIT R2(E) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2016 DATED 12/01/2017 FOR THE
ACADEMIC YEAR 2017-2018.
EXHIBIT R2(F) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/4156/2018 DATED 21/02/2018 FOR THE
ACADEMIC YEAR 2018-2019.
EXHIBIT R2(G) TRUE COPY OF THE MINUTES OF MEETING DATED
07/07/2018 OF THE BOARD OF GOVERNORS.
EXHIBIT R2(H) TRUE COPY OF THE REPORT OF THE SUBCOMMITTEE OF
THE BOARD OF GOVERNORS FOR STUDYING THE
AFFILIATION FEE DATED 20/04/2019.
EXHIBIT R2(I) TRUE COPY OF THE MINUTES OF THE 10TH BOARD OF
GOVERNORS MEETING DATED 17/08/2019.
W.P.(C) No. 8335 of 2020 & con.cases 68
EXHIBIT R2(J) TRUE COPY OF THE MINUTES OF MEETING OF THE
SYNDICATE DATED 29/11/2019.
W.P.(C) No. 8335 of 2020 & con.cases 69
APPENDIX OF WP(C) 9342/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE SUMMARY OF SANCTIONED INTAKE
AND ACTUAL INTAKE OF STUDENTS FROM 2016-17
ONWARDS.
EXHIBIT P2 TRUE COPY OF THE CIRCULAR NO.27742/CDC-
A3/2014/CU ISSUED BY THE CALICUT UNIVERSITY
DATED 23.12.2015.
EXHIBIT P3 TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2015 DATED 12.03.2020 ISSUED BY
THE 2ND RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE ORDER NO.KYU/A/456/2015 OF
AFFILIATION DATED 15.05.2019.
EXHIBIT P5 TRUE COPY OF THE MINUTES OF THE PROCEEDINGS OF
THE 14TH KERALA ASSEMBLY HELD ON 26.6.2019.
EXHIBIT P6 TRUE COPY OF TRUE COPY OF THE NOTIFICATION
ISSUED BY 2ND RESPONDENT DT.9.4.2020.
EXHIBIT-R2(K) TRUE COPY OF THE ORDER
NO.U.O.1758/2020/KTU DATED 15.12.2020 ISSUED
BY THE VICE CHANCELLOR OF APJ ABDUL KALAM
TECHNOLOGICAL UNIVERSITY
EXHIBIT-R2(I) TRUE COPY OF THE MINUTES OF THE
MEETING HELD ON 31.12.2020 OF THE SYNDICATE OF
THE APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY
W.P.(C) No. 8335 of 2020 & con.cases 70
APPENDIX OF WP(C) 9999/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2015(1) DATED 25.04.2015 ISSUED
BY THE 2ND RESPONDENT UNIVERSITY.
EXHIBIT P2 TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2015(1) DATED 28.03.2016 ISSUED
BY THE 2ND RESPONDENT UNIVERSITY.
EXHIBIT P3 TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2016 DATED 12.01.2017 ISSUED BY
THE 2ND RESPONDENT UNIVERSITY.
EXHIBIT P4 TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2015 DATED 21.02.2018 ISSUED BY
THE 2ND RESPONDENT UNIVERSITY.
EXHIBIT P5 TRUE COPY OF THE ORDER/COMMUNICATION
NO.KTU/A/456/2015 DATED 15.05.2019 PASSED BY
THE 2ND RESPONDENT UNIVERSITY.
EXHIBIT P6 TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2015 DATED 12.03.2020 ISSUED BY
THE 2ND RESPONDENT UNIVERSITY.
EXHIBIT P7 TRUE COPY OF THE SCREEN SHOT TAKEN FROM THE
WEBSITE OF THE RESPONDENT UNIVERSITY WHICH
SHOWS THE FEE.
W.P.(C) No. 8335 of 2020 & con.cases 71
APPENDIX OF WP(C) 10084/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF STATEMENT PORTRAYING THE TOTAL
SANCTIONED INTAKE AND ADMISSIONS IN THE 1ST
PETITIONER COLLEGE DURING THE YEAR 2019-2020.
EXHIBIT P2 TRUE COPY OF STATEMENT PORTRAYING THE TOTAL
SANCTIONED INTAKE AND ADMISSIONS IN THE 2ND
PETITIONER COLLEGE DURING THE YEAR 2019-2020.
EXHIBIT P3 TRUE COPY OF ORDER OF AFFILIATION DATED
15/5/2019 OF UNIVERSITY ISSUED TO 1ST
PETITIONER COLLEGE FOR THE ACADEMIC YEAR 2019-
2020.
EXHIBIT P4 TRUE COPY OF ORDER OF AFFILIATION DATED
15/5/2019 OF UNIVERSITY ISSUED TO 2ND
PETITIONER COLLEGE FOR THE ACADEMIC YEAR 2019-
2020.
EXHIBIT P5 TRUE COPY OF THE NOTIFICATION DATED 13/2/2019
OF THE UNIVERSITY NOTIFYING THE FEE STRUCTURE
FOR 2019-2020.
EXHIBIT P6 TRUE COPY OF THE WRITTEN OBJECTIONS 26/2/2019
SUBMITTED BY THE MANAGEMENTS ASSOCIATION TO
THE STATE GOVERNMENT.
EXHIBIT P7 TRUE COPY OF THE EMAIL COMMUNICATION DATED
4/3/2020 OF THE UNIVERSITY ADDRESSED TO THE
1ST PETITIONER.
EXHIBIT P8 TRUE COPY OF THE EMAIL COMMUNICATION DATED
4/3/2020 OF THE UNIVERSITY ADDRESSED TO THE
2ND PETITIONER.
EXHIBIT P9 TRUE COPY OF THE NOTIFICATION DATED 30/4/2020
OF UNIVERSITY.
EXHIBIT P10 TRUE COPY OF THE PUBLICATION IN THE UNIVERSITY
WEBSITE PORTAL ALLOTTED TO THE 1ST PETITIONER
COLLEGE PORTRAYING AFFILIATION FEES.
EXHIBIT P11 TRUE COPY OF THE PUBLICATION IN THE UNIVERSITY
WEBSITE PORTAL ALLOTTED TO THE 2ND PETITIONER
COLLEGE PORTRAYING AFFILIATION FEES.
EXHIBIT P12 TRUE COPY OF THE NOTIFICATION DATED 16/4/2020
OF THE UNIVERSITY.
W.P.(C) No. 8335 of 2020 & con.cases 72
EXHIBIT P13 TRUE COPY OF THE RELEVANT EXTRACT OF THE
ONLINE APPLICATION DATED 8/5/2020 OF THE 1ST
PETITIONER ALONG WITH AFFIDAVIT ADDRESSED TO
THE UNIVERSITY.
EXHIBIT P14 TRUE COPY OF THE RELEVANT EXTRACT OF THE
ONLINE APPLICATION DATED 8/5/2020 OF THE 2ND
PETITIONER ALONG WITH AFFIDAVIT ADDRESSED TO
THE UNIVERSITY.
RESPONDENT EXHIBITS
EXHIBIT R1 NI.
EXHIBIT R2 NIL.
EXHIBIT R2 (A) TRUE COPY OF THE STATEMENT SHOWING THE FEE
STRUCTURE IS DIFFERENT CLASSES OF ENGINEERING
COLLEGE.
EXHIBIT R2 (B) TRUE COPY OF THE GOVERNMENT ORDER (GO(MS)
NO.159/2019/HEDN DATED 11.06.2019.
EXHIBIT R2(C) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2015(1) DATED 25.04.2015 FOR THE
ACADEMIC YEAR 2015-2016.
EXHIBIT R2(D) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2016(1) DATED 28.03.2016 FOR THE
ACADEMIC YEAR 2016-2017.
EXHIBIT R2(E) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2016 DATED 12.01.2018 FOR THE
ACADEMIC YEAR 2018-2019.
EXHIBIT R2(F) TRUE COPY OF THE NOTIFICATION
NO.KTU/A/456/2018 DATED 21.02.2018 FOR THE
ACADEMIC YEAR 2018-2019.
EXHIBIT R2(G) TRUE COPY OF THE MINUTES OF MEETING DATED
07.07.2018 OF THE BOARD OF GOVERNORS.
EXHIBIT R2(H) TRUE COPY OF THE REPORT OF THE SUBCOMMITTEE OF
THE BOARD OF GOVERNORS FOR STUDYING THE
AFFILIATION FEE DATED 20.04.2019.
EXHIBIT R2(1) TRUE COPY OF THE MINUTES OF THE 10TH BOARD OF
GOVERNORS FOR STUDYING THE AFFILIATION FEE
DATED 20.04.2019.
EXHIBIT R2 (J) TRUE COPY OF THE MINUTES OF MEETING OF THE
SYNDICATE DATED 29.11.2019.
EXHIBIT R2(k) TRUE COPY OF THE ORDER NO.U.O.1758/2020/KTU
DATED 15/12/2020 ISSUED BY THE VICE CHANGELLOR
W.P.(C) No. 8335 of 2020 & con.cases 73
OF APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY
EXHIBIT R2(I) TRUE COPY OF THE RELEVANT MINUTES OF THE
MEETING HELD ON 31/12/2020 OF THE SYNDICATE OF
THE APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY
W.P.(C) No. 8335 of 2020 & con.cases 74
APPENDIX OF WP(C) 10919/2020
PETITIONER EXHIBITS
EXHIBIT P1 THE STUDENTS STRENGTH IN THE PETITIONERS
COLLEGE FROM THE YEAR 2009-2019
EXHIBIT P2 TRUE COPY OF THE AFFILIATION ORDER ISSUED BY
THE 2ND RESPONDENT UNIVERSITY DATED 15.5.2019
EXHIBIT P3 TRUE COPY OF THE SAID NOTIFICATION DATED
28.3.2016 ISSUED BY THE UNIVERSITY
EXHIBIT P4 TRUE COPY OF THE SAID NOTIFICATION DATED
12.1.2017 ISSUED BY THE UNIVERSITY
EXHIBIT P5 TRUE COPY OF THE NOTIFICATION DATED 21.2.2018
ISSUED BY THE UNIVERSITY
EXHIBIT P6 TRUE COPY OF THE NOTIFICATION DATED 12.3.2020
ISSUED BY THE UNIVERSITY
EXHIBIT P7 TRUE COPY OF THE SUBMISSIONS MADE BY THE
MINISTER BEFORE THE 14TH KERALA ASSEMBLY DATED
26.6.2019
W.P.(C) No. 8335 of 2020 & con.cases 75
APPENDIX OF WP(C) 34396/2017
PETITIONER EXHIBITS
EXHIBIT-P1: A TRUE COPY OF THE MINORITY CERTIFICATE ISSUED
TO THE YOUNUS COLLEGE OF ENGINEERING AND
TECHNOLOGY, VADAKKEVILA, KOLLAM.
EXHIBIT-P2: A TRUE COPY OF THE MINORITY CERTIFICATE ISSUED
TO THE YOUNUS COLLEGE OF ENGINEERING,
THALACHIRA, KOLLAM.
EXHIBIT-P3: A TRUE COPY OF MINORITY CERTIFICATE ISSUED TO
THE YOUNUS INSTITUTE OF TECHNOLOGY,
KANNANELLOOR, KOLLAM.
EXHIBIT-P4: A TRUE COPY OF THE ORDER DATED 15.05.2017
ISSUED BY THE 2ND RESPONDENT UNIVERSITY.
EXHIBIT-P5: A TRUE COPY OF THE ORDER DATED 15.05.2017
ISSUED BY THE 2ND RESPONDENT UNIVERSITY.
EXHIBIT-P6: A TRUE COPY OF THE ORDER DATED 15.05.2017
ISSUED BY THE 2ND RESPONDENT UNIVERSITY.
EXHIBIT-P7: A TRUE COPY OF THE ORDERS DATED 18.07.2014
ISSUED BY THE MAHATMA GANDHI UNIVERSITY.
EXHIBIT-P8: A TRUE COPY OF THE RELEVANT PAGES OF
PROVISIONAL BALANCE SHEET OF THE 2ND
RESPONDENT AS ON 31.03.2017.
EXHIBIT-P9: A TRUE COPY OF THE RELEVANT PAGED OF
PROVISIONAL INCOME AND EXPENDITURE ACCOUNT FOR
THE YEAR ENDED 31.03.2017.
EXHIBIT-P10: A TRUE COPY OF ONE SUCH REPRESENTATION
SUBMITTED BY THE PETITIONER'S ASSOCIATION
DATED 22.05.2017.
EXHIBIT-P11: A TRUE COPY OF THE INTERIM ORDER DATED
10.05.2013 IN W.P.(C) NO.12269/2013.
EXHIBIT R2(a) TRUE COPY OF THE ORDER
U.O.NO.1010/2021/KTU DATED 29.06.2021 ISSUED
BY THE UNIVERSITY.
EXHIBIT R2(b) TRUE COPY OF THE MINUTES OF THE
MEETING OF THE SYNDICATE STANDING COMMITTEE ON
AFFILIATION OF THE UNIVERSITY WITH THE
REPRESENTATIVES OF THE ASSOCIATION OF SELF
ENGINEERING COLLEGES DATED 4.6.2020.
