A.R.Resmin Bhai vs University Of Calicut
2023 Latest Caselaw 1271 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                     &
                  THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
        Wednesday, the 18th day of January 2023 / 28th Pousha, 1944
                            WA NO. 1695 OF 2022

    AGAINST JUDGMENT DATED 10-10-2022 IN WP(C) 13464/2022 OF THIS COURT

APPELLANTS/3RD PARTIES:

  1. A.R.RESMIN BHAI,5/1387, PALLIYATHPARAMBU, NEW ROAD, MATTANCHERY,
     KOCHI-682 002

     AND ANOTHER.

BY SENIOR ADVOCATE SRI.GEORGE POONTHOTTAM AND

ADVS.M/S.   P.JERIL BABU &   A.L.NAVANEETH KRISHNAN

RESPONDENTS/WRIT PETITIONER & RESPONDENTS 1 & 2:

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

     AND 2 OTHERS.

BY STANDING COUNSEL SRI.P.C.SASIDHARAN FOR R1

STANDING COUNSEL SRI.ABRAHAM P.MEACHINKARA FOR R2 & R3


     Prayer for interim reliefs in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to:

     i) stay the operation of the judgment of the Learned Single Judge
dated 10.10.2022 in WP(C) No.13464 of 2022 & connected cases, pending
disposal of the Writ Appeal.

     ii) restrain the respondent University from conducting classes for
B.P.Ed, M.P.Edand BPE (integrated) courses till they obtain recognition
from the NCTE, pending disposal of the Writ Appeal.


     This Writ Appeal again coming on for orders along with connected
case on 18/01/2023 upon perusing the appeal memorandum and this court's
order dated 06/12/2022, the court on the same day passed the following:


                                                                      P.T.O.
                  S. MANIKUMAR, CJ & SHAJI P. CHALY, J.
             -------------------------------------------------------
                       W.A.Nos.1659 & 1695 of 2022
              ---------------------------------------------------------
                  Dated this the 18th day of January, 2023

                                     ORDER

S. MANIKUMAR, CJ

On this day, when the matter came up for further hearing, on

instructions from the National Council for Teacher Education, New Delhi -

respondent No.2, Dr.Abraham P. Meachinkara - the learned counsel

appearing for respondent No.2, submitted that pursuant to the directions

vide judgment dated 10.10.2022 in W.P.© No.13464 of 2022, affidavits

have been filed by the University of Calicut.

2. The issue regarding recognition of physical education centres for

BPEd and MPEd was taken up by in the 419th meeting of the Southern

Regional Committee (SRC), National Council for Teacher Education and that

the committee has requested the University to submit the following

information along with relevant documents within 7 days from the date of

issue of a letter by the Southern Regional Committee:

1. A copy of application for recognition which was submitted to SRC.

2. A copy of LOI, if issued.

3. A copy of formal recognition order, if issued.

4. The copies of documents enclosed along with the application

submitted for obtaining recognition to the SRC.

3. No sooner the above said letter is received, University of Calicut,

represented by the Registrar - respondent No.3, is directed to furnish the

above said information along with the relevant documents so as to enable

the committee to proceed further.

4. Thereafter, the Committee is directed to proceed further, as

expeditiously as possible, and report the decision to this Court.

Post on the 2nd week of February, 2023.

Sd/-

S. MANIKUMAR, CHIEF JUSTICE.

Sd/-

                                                      SHAJI P. CHALY,
       smv                                                JUDGE.




18-01-2023                     /True Copy/                                 Assistant Registrar