Kerala High Court
The Principal vs State Of Kerala on 13 November, 2024
2024:KER:84904
WP(C) NO. 39556 OF 2024 n conn.cases
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
WEDNESDAY, THE 13TH DAY OF NOVEMBER 2024 / 22ND KARTHIKA,
1946
WP(C) NO. 39556 OF 2024
PETITIONER:
THE PRINCIPAL
WADIHUDA INSTITUTE OF RESEARCH & ADVANCED
STUDIES, VILAYANCODE, PILATHARA, KANNUR,
PIN - 670504
BY ADVS.
K.B.GANGESH
SMITHA CHATHANARAMBATH
RESPONDENTS:
1 STATE OF KERALA
REP. BY THE SECRETARY TO GOVERNMENT DEPARTMENT
OF HIGHER EDUCATION, THIRUVANANTHAPURAM,
PIN - 695001
2 KANNUR UNIVERSITY
CIVIL STATION, PO, THAVAKKARA, KANNUR
REP. BY ITS REGISTRAR, PIN - 670002
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WP(C) NO. 39556 OF 2024 n conn.cases
2
BY ADV
ADV.I.V.PRAMOD, SC,
ADV. V.K.SUNIL, SR.G.P,
ADV.VENUGOPAL.V, G.P
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 13.11.2024, ALONG WITH WP(C).38672/2024,
38691/2024 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
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WP(C) NO. 39556 OF 2024 n conn.cases
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
WEDNESDAY, THE 13TH DAY OF NOVEMBER 2024 / 22ND KARTHIKA,
1946
WP(C) NO. 38672 OF 2024
PETITIONER:
THE MANAGER,
W.M.O IMAM GAZZALI ARTS AND SCIENCE COLLEGE,
KOOLIVAYAL, CHERUKATTUR P O KAKKUKMCHAL,
WAYANAD, PIN - 670645
BY ADVS.
K.B.GANGESH
SMITHA CHATHANARAMBATH
ATHIRA A.MENON
HARISANKAR.K.V.
RESPONDENTS:
1 STATE OF KERALA
REP. BY THE SECRETARY TO GOVERNMENT DEPARTMENT
OF HIGHER EDUCATION, THIRUVANANTHAPURAM,
PIN - 695001
2 KANNUR UNIVERSITY
CIVIL STATION, PO, THAVAKKARA, KANNUR
REP. BY ITS REGISTRAR., PIN - 670002
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WP(C) NO. 39556 OF 2024 n conn.cases
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3 THE VICE CHANCELLOR
KANNUR UNIVERSITY CIVIL STATION, PO,
THAVAKKARA, KANNUR, PIN - 670002
BY ADV
ADV VENUGOPAL V - GOVERNMENT PLEADER
ADV I.V. PROMOD - STANDING COUNSEL
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 13.11.2024, ALONG WITH WP(C).39556/2024 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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WP(C) NO. 39556 OF 2024 n conn.cases
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
WEDNESDAY, THE 13TH DAY OF NOVEMBER 2024 / 22ND KARTHIKA,
1946
WP(C) NO. 38691 OF 2024
PETITIONER:
THE MANAGER,
DON BOSCO ARTS AND SCIENCE COLLEGE,
ANGADIKADAVU P O, IRRITTI, KANNUR,
PIN - 670706
BY ADVS.
K.B.GANGESH
SMITHA CHATHANARAMBATH
ATHIRA A.MENON
HARISANKAR.K.V.
RESPONDENTS:
1 STATE OF KERALA
REP. BY THE SECRETARY TO GOVERNMENT DEPARTMENT
OF HIGHER EDUCATION, THIRUVANANTHAPURAM,
PIN - 695001
2 KANNUR UNIVERSITY
CIVIL STATION, PO, THAVAKKARA, KANNUR,
REP. BY ITS REGISTRAR., PIN - 670002
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WP(C) NO. 39556 OF 2024 n conn.cases
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3 THE VICE CHANCELLOR
KANNUR UNIVERSITY CIVIL STATION, PO,
THAVAKKARA, KANNUR, PIN - 670002
BY ADV
ADV.I.V.PRAMOD, SC,
ADV. V.K.SUNIL, SR.G.P,
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 13.11.2024, ALONG WITH WP(C).39556/2024 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:84904
WP(C) NO. 39556 OF 2024 n conn.cases
7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
WEDNESDAY, THE 13TH DAY OF NOVEMBER 2024 / 22ND KARTHIKA,
1946
WP(C) NO. 38703 OF 2024
PETITIONER:
THE PRINCIPAL,
CHINMAYA INSTITUTE OF TECHNOLOGY,
GOVINDAGIRI, CHALA P O, THOTTADA, KANNUR,
PIN - 670007
BY ADVS.
K.B.GANGESH
SMITHA CHATHANARAMBATH
ATHIRA A.MENON
HARISANKAR.K.V.
RESPONDENTS:
1 STATE OF KERALA
SECRETARY TO GOVERNMENT DEPARTMENT OF HIGHER
EDUCATION, THIRUVANANTHAPURAM, PIN - 695001
2 KANNUR UNIVERSITY
CIVIL STATION PO, THAVAKKARA, KANNUR
REP. BY ITS REGISTRAR, PIN - 670002
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WP(C) NO. 39556 OF 2024 n conn.cases
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3 THE VICE CHANCELLOR
KANNUR UNIVERSITY CIVIL STATION, PO,
THAVAKKARA, KANNUR, PIN - 670002
BY ADV
ADV.I.V.PRAMOD, SC,
ADV. V.K.SUNIL, SR.G.P,
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 13.11.2024, ALONG WITH WP(C).39556/2024 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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WP(C) NO. 39556 OF 2024 n conn.cases
9
JUDGMENT
[WP(C) Nos.39556/2024, 38672/2024,
38691/2024 & 38703/2024]
In all these cases, the petitioners are Educational Institutions
offering various undergraduate and postgraduate courses, and
affiliated with the 2nd respondent University. The petitioners have
submitted applications for affiliation for certain new courses for the
academic year 2024-2025 and such applications were submitted
during the academic 2023-24, within the time prescribed by the
University.
2. The University, after considering the same, issued
Ext.P5 order dated 28.05.2024 in W.P(C) No.38672/2024 ( which is
Ext.P3 in W.P(C) No. 38703/2024, Ext.P2 in W.P(C)
No.39556/2024 and Ext.P3 in W.P(C) No.38691/2024) instructing
the petitioner colleges to obtain Administrative Sanction/No
Objection Certificate from the Government for processing
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WP(C) NO. 39556 OF 2024 n conn.cases
application for affiliation. Accordingly, the petitioners have
approached the Government and obtained the same by a common
order on 20.06.2024, which is Ext.P5 in WP(C) 38691/2024. Later,
NOCs were issued by the Government on various dates to these
colleges. Thereafter, as part of the processing the applications for
affiliation submitted by the petitioners, the University conducted an
inspection in the colleges on various dates and except in the case of
the petitioner in W.P(C) No.39556/2024, the applications are under
process. As far as the petitioner in W.P(C) No.39556/2024 is
concerned, affiliation is already granted on 06.09.2024.
3. In the meantime, anticipating the affiliation, the
petitioners have admitted students from the list of persons registered
under Common Allotment Process (CAP) of the University.
However, so far, those students have not been permitted to be
registered with the University because, the affiliation of petitioner
colleges is not granted. As far as the petitioner institution in W.P(C)
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WP(C) NO. 39556 OF 2024 n conn.cases
No.39556/2024 is concerned, the non-registration was in view of
the fact that the affiliation was granted on the last date of closing the
admission process. It was in these circumstances these writ
petitions were filed by the petitioners, seeking a direction to the
respondent University to grant affiliation to the respective courses
and also permit the students to register for the first semester
examination and appear in the examinations which are commencing
on 20.11.2024.
4. Statements were filed by the learned Standing Counsel
for the respondent University, opposing the reliefs sought in these
writ petitions. It was pointed out that, none of the provisions in
Kannur University Act or the Kannur University First Statutes 1998,
enable the petitioner institutions to admit students without obtaining
affiliation. On the contrary, there is a specific prohibition
contemplated as per Statue 19 (c) of First Statute 1998 in Chapter V,
against the admission of students without obtaining affiliation.
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WP(C) NO. 39556 OF 2024 n conn.cases
Therefore, it was pointed out that, as far as the courses for which
affiliation is sought by the petitioners are concerned, the last date of
admission was 06.09.2024, and as of that date, they did not have
affiliation.
5. Heard Sri.K.B. Gangesh, learned Counsel for the
petitioners, Sri.V. Venugopal, learned Government Pleader for State
and Sri.I.V. Promod, learned Standing Counsel for the University.
6. The question that arises for consideration is whether the
petitioners are entitled to affiliation for the academic year 2024-
2025 and to conduct courses for which affiliation is sought from this
academic year onwards. Along with the main prayers they also
sought interim orders, permitting the students already admitted by
them, in anticipation of getting affiliation, to register for the first
semester examination commencing on 20.11.2024 and to attend the
said examination. The learned Counsel for the petitioners pointed
out that, even though an application for affiliation was submitted in
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WP(C) NO. 39556 OF 2024 n conn.cases
time, which was to be considered by the University within a time
frame stipulated in the Kannur University First Statutes, 1998
particularly, by the provisions in Statute 4 and 6. It was pointed out
that as per Statute 6(1) in Chapter V, the application, which was
supposed to be submitted on or before 31st of December of the
previous academic year, was to be considered by the Syndicate not
later than 30th of April of the preceding academic year in which the
colleges/courses are proposed to be started. Thus, according to the
learned Counsel for the petitioners, the University did not follow
the time line despite the fact that it was a statutory obligation upon
the University to comply with the same. Therefore, there were
lapses on the part of the University as well, which resulted in delay
in getting the completion of the procedure relating to the grant of
affiliation.
7. The learned Standing Counsel, on the other hand,
contended that, by virtue of various provisions contained in the
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WP(C) NO. 39556 OF 2024 n conn.cases
Statute, the petitioners are not empowered to admit any students in
anticipation of affiliation.
8. I have carefully gone through the records and heard the
contentions raised on both sides.
9. Of course, it is to be noted that in all these cases the
applications were submitted in time. However, despite the fact that
a statutory timeline has been prescribed, as per Statue 6 of Kannur
University First Statues 1998, which compels the University to
consider the application for affiliation on or before 30 th of April of
the preceding academic year, for which the affiliation is sought, the
same is not seen complied with. Ext.P3 in WP(C) 38691/2024
would indicate that, the colleges were instructed to obtain
administrative sanction only on 28.05.2024 and the processing was
commenced after the colleges obtained the administrative Sanction
on 20.06.2024 an the receipt of NOC on the subsequent dates. Thus,
even though going by the statutory scheme contemplated in the
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WP(C) NO. 39556 OF 2024 n conn.cases
Kannur University First Statues 1998, the University was supposed
to consider the application for affiliation by completing process of
affiliation before commencement of the academic year, there is
delay on the part of the University in completing the procedure.
10. Now in W.P(C) No.39556/2024, the affiliation is
already granted on 06.09.2024. With regard to the other petitioners,
the process of affiliation is even now going on, even though
inspections in this regard are already conducted. Since the timeline
is statutorily fixed, it was the bounden duty of the University to
abide by the same. Therefore, some directions are to be issued to
the University for considering the question of granting affiliation to
the petitioners in W.P(C) Nos.38703/2024, 38672/2024 and
38691/2024 without any further delay.
11. Another crucial issue that arises for consideration,
which is incidental to the main issue of granting affiliation, is the
registration of students who had already secured admission to the
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WP(C) NO. 39556 OF 2024 n conn.cases
petitioner colleges. It is reported that around 100 students have
already been admitted to all four institutions for the courses which
are the subject matter of these writ petitions. As mentioned above,
they are not registered by the University in view of the fact that they
were admitted by the colleges without getting an affiliation at the
last date of registering the students, which is already over by
06.09.2024.
12. While considering this issue, the crucial aspect to be
noticed is that, the Statute 19(c) of Kannur University First Statute,
1998, specifically contemplates that no students shall be admitted to
any course of instruction in the college in anticipation of affiliation.
However, it is also a fact that, the petitioner institutions have
admitted students in anticipation of the affiliations, and they are
already undergoing the courses. Therefore, evidently, the
petitioners have violated the statutory provisions. The learned
Counsel for the petitioners sought to justify the stand taken by them,
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WP(C) NO. 39556 OF 2024 n conn.cases
by producing documents in W.P(C) No.38691/2024 to show that
during the previous year also, the petitioners therein have admitted
students in respect of a new course commenced in that academic
year, in anticipation of the affiliation and they were permitted to be
registered. Ext.P8 to P17 in W.P(C) No.38691/2024 are the
documents produced by the petitioners to substantiate the same.
However, the learned Standing Counsel for the University, in
response to the same submitted after getting instructions from the
University that, in that year, the last date of admission was extended
till 12.11.2023, whereas the petitioner college therein was granted
affiliation on 21.09.2023, which was much before the last date of
registration. It was pointed out that the situation that prevailed last
year is not in existence this year; therefore, the said documents are
not relevant at all.
13. I find force in the said submission of the learned
Standing Counsel. Even otherwise, even if the admissions made
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WP(C) NO. 39556 OF 2024 n conn.cases
during the last year in anticipation of the affiliation were regularized
subsequently, that by itself cannot be a justification on the part of
the petitioners to seek the same relief this year, and to cover up the
mistakes they have already committed.
14. However, even while considering the same, one of the
crucial aspects to be noticed is that, even though the Statute 19(c)
contemplates that no students shall be admitted to any course of
instruction in the college in anticipation of affiliation, the
consequences for violating the same are not specifically mentioned
in any of the said Statues. Therefore, this would indicate that, upon
getting affiliation, it is possible for the University to regularize such
admission, even if there is a violation of the said provision, taking
note of the factual circumstances existing in the case. To be precise,
nothing precludes the University from considering the question of
regularization of approval of admissions already made in violation
of Statute 19(c) on the affiliation being granted to the respective
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WP(C) NO. 39556 OF 2024 n conn.cases
institutions in this regard.
15. In such circumstances, I am of the view that, as the
consideration of the application submitted by the petitioners in time
got delayed beyond the statutory timeline prescribed in this regard,
the University has to be directed to complete the process of
considering the application and to take a decision thereon.
Therefore, there shall be a direction to the respondent University, to
take appropriate decisions on the applications submitted by the
petitioners in W.P(C) Nos.38703/2024, 38672/2024 and
38691/2024, within a period of two months from the date of receipt
of a copy of this judgment. As far as the regularization of admission
of the students already admitted by these institutions are concerned,
I am of the view that, even though the said admissions were made
by the petitioner institutions in violation of Statute 19(c) of the
Kannur University First Statute 1998, the fate of the students who
were already granted admission, and pursuing the course are to be
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WP(C) NO. 39556 OF 2024 n conn.cases
taken into consideration, by considering the principles of equity.
The denial or delay in affiliation was not because of their fault and
they might have secured admission on the bonafide belief that, the
are admitted to a course affiliated to the University. It is also a fact
to be noticed in this regard that, the petitioner institutions are
already affiliated to the University in respect some other courses,
and therefore, the possibility of an impression being created in the
minds of the students and their parents, as to the proper
recognition/affiliation of the course they joined, are much higher.
Therefore, non-regularization of their admission, would cause
serious injustice to them.
16. Of course, it is true that, the petitioners were at fault by
granting admission, but for the said purpose, the students who got
admissions, need not be penalized. Therefore, in case the University
takes a decision in favour of the colleges as far as the affiliations of
the courses are concerned, the University shall regularize the
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WP(C) NO. 39556 OF 2024 n conn.cases
admissions already granted by the petitioner institutions by
registering the students. This is particularly because, it is seen from
Ext.P17 in W.P(C) No.38691/2024 that, during the academic year
i.e., 2023-24, even though the last date of admission was on
12.11.2024, the registration of the students of the petitioner therein
was effected on 09.01.2024. Therefore, as mentioned above, it is
possible for the University to register the students in certain
circumstances, and the University permitted registration of the
students thereafter.
Thus, in the peculiar facts and circumstances of the case, I am
of the view that, this writ petition can be disposed of with the
following directions.
i The applications for affiliation submitted by the petitioners in
WP(C) Nos 38691/2024, 38672/2024 and 38703/2024, shall
be disposed of by issuing final orders on affiliation, within a
period of two months from the date of receipt of copy of this
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WP(C) NO. 39556 OF 2024 n conn.cases
judgment,
ii In case such affiliations are granted, the admission of the
students already granted by the petitioners are to be
regularized in view of the reasons mentioned above by
permitting them register with the University and attending the
exams. However, it is clarified that, this order will not
preclude the University from initiating appropriate
proceedings against the petitioner institutions for granting
admission in violation of the statutory provisions.
iii As far as the petitioner in W.P(C) No.39556/2024 is
concerned, as the affiliation is already granted on 06.09.2024,
which was incidentally the last date of registration for the
students, those students are to be registered by the University
forthwith.
Sd/-
ZIYAD RAHMAN A.A.
JUDGE
scs
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WP(C) NO. 39556 OF 2024 n conn.cases
APPENDIX OF WP(C) 38672/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF NOTIFICATION ACAD
A1/1109/2023 (I) DATED 02.11.2023
ISSUED BY THE 2ND RESPONDENT
UNIVERSITY
Exhibit P2 TRUE COPY OF COMMUNICATION NO. ACAD
A1/1109/2023(I) DATED 16.03.2024
ISSUED BY THE 2ND RESPONDENT
UNIVERSITY TO THE PETITIONER
Exhibit P3 TRUE COPY OF COMMUNICATION DATED
22.03.2024 PREFERRED BY THE
PETITIONER'S COLLEGE TO THE 2ND
RESPONDENT UNIVERSITY
Exhibit P4 TRUE COPY OF THE RECOMMENDATION OF THE
INSPECTION COMMISSION DEPUTED BY THE
2ND RESPONDENT UNIVERSITY DATED NIL
Exhibit P5 TRUE COPY OF COMMUNICATION NO. ACAD
A1/1109/2023(I) DATED 28.05.2024
ISSUED BY THE 2ND RESPONDENT
UNIVERSITY TO THE PETITIONER AND
OTHERS
Exhibit P6 TRUE COPY OF GO(RT) NO. 706/2024/HEDN
ISSUED BY THE 1ST RESPONDENT DATED
20.06.2024
Exhibit P7 TRUE COPY OF GO(MS) NO. 479/2024/HEDN
ISSUED BY THE 1ST RESPONDENT DATED
01.08.2024
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WP(C) NO. 39556 OF 2024 n conn.cases
Exhibit P8 RELEVANT PORTION OF THE MINUTES OF THE
SYNDICATE MEETING OF THE 2ND
RESPONDENT UNIVERSITY DATED 30.09.2024
Exhibit P9 TRUE COPY OF THE NOTIFICATION DATED
23.10.2024 ISSUED BY 2ND RESPONDENT
UNIVERSITY
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WP(C) NO. 39556 OF 2024 n conn.cases
APPENDIX OF WP(C) 38691/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF NOTIFICATION DATED
02.11.2023 ISSUED BY THE 2 ND
RESPONDENT UNIVERSITY
Exhibit P2 TRUE COPY OF THE RECOMMENDATION OF THE
INSPECTION COMMISSION DEPUTED BY THE 2
ND RESPONDENT UNIVERSITY DATED NIL IS
PRODUCED
Exhibit P3 TRUE COPY OF COMMUNICATION DATED
28.05.2024 ISSUED BY THE 2 ND
RESPONDENT UNIVERSITY TO THE
PETITIONER AND OTHERS
Exhibit P4 TRUE COPY OF GO(RT) NO. 706/2024/HEDN
DATED 20.06.2024
Exhibit P5 TRUE COPY OF GO(MS) NO. 448/2024/HEDN
DATED 22.07.2024
Exhibit P6 RELEVANT PORTION OF THE MINUTES OF THE
SYNDICATE MEETING OF THE 2 ND
RESPONDENT UNIVERSITY
Exhibit P7 TRUE COMMUNICATION DATED 17.10.2024
ISSUED BY THE 2 ND RESPONDENT
UNIVERSITY TO THE PETITIONER
Exhibit P8 TRUE COPY OF APPLICATION FOR
ADDITIONAL AFFILIATION OF NEW COURSE
DATED 21.12.2022 SUBMITTED BY
PRINCIPAL, DON BOSCO ARTS AND SCIENCE
COLLEGE, ANGADIKADAVU TO THE 2 ND
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WP(C) NO. 39556 OF 2024 n conn.cases
RESPONDENT UNIVERSITY
Exhibit P9 TRUE COPY OF COMMUNICATION DATED
10.02.2023 FROM 2ND RESPONDENT 3
UNIVERSITY TO THE PETITIONER'S COLLEGE
INTIMATING DATE OF INSPECTION
Exhibit P10 TRUE COPY OF COMMUNICATION DATED
17.05.2023 ISSUED BY 2ND RESPONDENT
UNIVERSITY RECOMMENDING SANCTION OF
NEW COURSE TO THE PETITIONER'S COLLEGE
TO THE GOVERNMENT
Exhibit P11 TRUE COPY OF GO(RT) NO. 887/2023/H.EDN
DATED 15.06.2023 ISSUED BY THE
GOVERNMENT GRANTING ADMINISTRATIVE
SANCTION FOR NEW COURSE TO THE
PETITIONER'S COLLEGE
Exhibit P12 TRUE COPY OF GO(MS) NO. 371/2023/H.EDN
DATED 01.07.2023 ISSUED BY THE
GOVERNMENT GRANTING NOC FOR NEW COURSE
TO THE PETITIONER'S COLLEGE
Exhibit P13 TRUE COPY OF UNDERGRADUATE ADMISSION
SCHEDULE OF 2ND RESPONDENT UNIVERSITY
FOR THE ACADEMIC YEAR 2023-2024
Exhibit P14 TRUE COPY OF COMMUNICATION DATED
10.08.2023 ISSUED BY 2 ND RESPONDENT
TO THE PETITIONER'S COLLEGE INTIMATING
DATE OF SECOND INSPECTION
Exhibit P15 TRUE COPY OF ORDER DATED 21.09.2023
ISSUED BY 2ND RESPONDENT UNIVERSITY
GRANTING AFFILIATION TO NEW COURSE TO
THE PETITIONER'S COLLEGE DURING THE
ACADEMIC YEAR 2023-2024
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WP(C) NO. 39556 OF 2024 n conn.cases
Exhibit P16 TRUE COPY OF NOTIFICATION DATED
23.11.2023 ISSUED BY 2ND RESPONDENT
UNIVERSITY NOTIFYING FIRST SEMESTER
EXAMINATION FOR UNDERGRADUATE COURSES
Exhibit P17 TRUE COPY OF EMAIL DATED 09.01.2024
FROM THE OFFICE OF 2ND RESPONDENT
UNIVERSITY TO THE PETITIONER'S COLLEGE
PERMITTING TO ADD STUDENTS ADMITTED TO
NEW COURSE IN THE ONLINE PORTAL
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APPENDIX OF WP(C) 38703/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF NOTIFICATION DATED
02.11.2023 ISSUED BY THE 2ND
RESPONDENT UNIVERSITY
Exhibit P2 TRUE COPY OF THE RECOMMENDATION OF THE
INSPECTION COMMISSION DEPUTED BY THE
2ND RESPONDENT UNIVERSITY DATED NIL
Exhibit P3 TRUE COPY OF COMMUNICATION DATED
28.05.2024 ISSUED BY THE 2ND
RESPONDENT UNIVERSITY TO THE
PETITIONER AND OTHERS
Exhibit P4 TRUE COPY OF GO(RT) NO. 706/2024/HEDN
ISSUED BY THE 1ST RESPONDENT DATED
20.06.2024
Exhibit P5 TRUE COPY OF GO(MS) NO. 563/2024/HEDN
ISSUED BY THE 1ST RESPONDENT DATED
26.09.2024
Exhibit P6 TRUE COPY OF APPROVAL TO BCA COURSE IN
THE PETITIONER'S COLLEGE ISSUED BY
AICTE ON 13.05.2024
Exhibit P7 TRUE COPY OF APPROVAL TO BBA COURSE IN
THE PETITIONER'S COLLEGE ISSUED BY
AICTE ON 13.05.2024
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APPENDIX OF WP(C) 39556/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF NOTIFICATION DATED
02.11.2023 ISSUED BY THE 2ND
RESPONDENT UNIVERSITY
Exhibit P2 TRUE COPY OF COMMUNICATION DATED
28.05.2024 ISSUED BY THE 2ND
RESPONDENT UNIVERSITY TO THE
PETITIONER AND OTHERS
Exhibit P3 TRUE COPY OF GO(RT) NO. 706/2024/HEDN
DATED 20.06.2024
Exhibit P4 TRUE COPY OF GO(MS) NO. 421/2024/HEDN
DATED 04.07.2024
Exhibit P5 TRUE COPY OF ORDER OF AFFILIATION
ISSUED TO THE PETITIONER'S COLLEGE BY
THE 2ND RESPONDENT ON 06.09.2024
Exhibit P6 TRUE COPY OF THE NOTIFICATION DATED
23.10.2024 ISSUED BY 2ND RESPONDENT
UNIVERSITY
Exhibit P7 TRUE COPY OF LETTER DATED 28.10.2024
PREFERRED BY THE PETITIONER TO THE 2ND
RESPONDENT
