Madras High Court
B.S.Abdur Rahman University vs Union Of India Rep By Secretary To ... on 2 August, 2023
W.A.Nos.1785 of 2011 etc.
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 02.08.2023
CORAM :
THE HON'BLE MR. JUSTICE D.KRISHNAKUMAR
AND
THE HON'BLE MR.JUSTICE P.B.BALAJI
W.A.Nos.1785, 1784, 1786, 1787, 1788, 1791, 1794, 1869, 1888,
2391 of 2011
and
W.P.No.22097 of 2011
1. B.S.Abdur Rahman University
(A Deemed to be University)
represented by its Registrar Dr.V.M.Periasamy
Seethakathi Estate
G.S.T.Road,Vandalur
Chennai 600 048
2. Abdul Qadir A.Rahman Buhari
Secretary, B.S.Abdur Rahman
Institute of Science of Technology Society
Seethakathi Estate
G.S.T.Road, Vandalur
Chennai 600 048 .. Appellants in WA.1785/2011
1. Shanmugha Arts, Science and Technology
and Research Academy (SASTRA University)
A University under Section 3 of the U.G.C.Act
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Having its headquarters at
No.5, Subbarayan Nagar Main Road
Kodambakkam
Chennai 600 024 rep.by its
Registrar Dr.S.N.Srivastava .. Appellant in WA.1784/2011
1. Sathyabama University
represented by its Registrar Dr.S.S.Rau
Jeppiaar Nagar
Rajeev Gandhi Road
Chennai 600 119
2. Dr.J.Jeppiaar
Managing Trustee
Sathyabama Institute of Science & Technology
Jeppiaar Nagar
Rajeev Gandhi Road
Chennai 600 119 .. Appellants in WA.1786/2011
1. Hindustan University
rep. by its Registrar
40, G.S.T.Road
St.Thomas Mount
Chennai 600 016
2. Anand Jacob Verghese
Vice President of Hindustan Institute
of Technology & Science
No.40, G.S.T.Road
St.Thomas Mount
Chennai 600 016 .. Appellants in WA.1787/2011
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1. VIT University
rep by its Registrar Mr.T.S.Thiagarajan
Gayathri Apartments
No.2, First West Cross Street
Gandhi Nagar West
Vellore 632 006 .. Appellant in WA.1788/2011
1. Thiru V.R.Venkataachalam
Managing Trustee
Sri Ramachandra Educational
& Health Trust
No.25, Sir C.V.Raman Road
Chennai 600 018
2. Sri Ramachandra University
(Declared u/s 3 of the UGC Act, 1956)
represented by its Registrar
No.1, Sri Ramachandra Nagar
Porur, Chennai 600 116 .. Appellants in WA.1791/2011
1. SRM University
(Deemed University under Sec.3 of UGC Act)
rep.by its Registrar
SRM Nagar
Kattankulathur 603 203
Kancheepuram District
Tamil Nadu .. Appellant in WA.1794/2011
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W.A.Nos.1785 of 2011 etc.
1. Bharat University
rep by its Registrar
No.173, Agaram Road
Selaiyur
Chennai 600 073
2. J.Sandeep Anand
President
Bharat Institute of Higher Education
and Research
A Society registered under the
Societies Registration Act, 1975
(Sl.No.36 of 1995)
No.29, Tilak Street
T.Nagar
Chennai 600 017 .. Appellants in WA.1869/2011
1. St.Peter's University
rep.by its Registrar Mr.Dr.M.Shanmugham
Avadi
Chennai 600 054
2. Dr.T.Bhanumathi
Managing Trustee
St.Peter's Institute of Higher Education and Research
Avadi, Chennai 600 054
Tamil Nadu .. Appellants in WA.1888/2011
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W.A.Nos.1785 of 2011 etc.
1. Vel Tech Rangarajan Dr.Sagunthala
R & D Institute of Science & Technology
(Deemed to be University)
rep by its Registrar Mr.E.Kannan
42, Vel Tech – Avadi Road
Avadi, Chennai 600 062 .. Appellant in WA.2391/2011
1. Amrita Vishwa Vidyapeetham
Amritanagar Post
Ettimadai
Coimbatore 641 112
rep. by its Registrar
Dr.S.Krishnamurthy .. Petitioner in WP.22097/2011
v.
1. Union of India rep by Secretary to Government
Ministry of Human Resource Development
(Department of Higher Education)
Shastri Bhavan
New Delhi
2. University Grants Commission
through its Secretary
Bahadurshah Zafar Marg
New Delhi 110 002 .. Respondents in WA.1785,
1787/2011
1. Union of India
rep.by its Secretary
Department of Human Resources
Development
Shastri Bhavan, New Delhi
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2. The University Grants Commission
represented by its Secretary
Bahadur Shah Zafar Marg
New Delhi 110 002 .. Respondents in WA.1786/2011
1. University Grants Commission
Bhadurshah Zafar Marg
New Delhi 110 002
represented by its Chairman
2. Government of India
Ministry of Human Resource Development
Department of Higher Education
128 'C' Wing, Shastri Bhavan
New Delhi 110 115
(R2 impleaded suo motu as per order
dated 4.8.2010 in WP.17062/10) .. Respondents in WA.1784/2011
1. Union of India
rep by its Secretary
Department of Human Resources Development
Shastri Bhavan
New Delhi
2. The University Grants Commission
rep by its Chairman
Bahadur Shah Zaffer Marg
New Delhi 110 002 .. Respondents in WA.1788/2011
1. The Secretary
University Grants Commission
Bahadur Shah Zafar Marg
New Delhi
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2. Government of India
Ministry of Human Resource Development
Department of Higher Education
128 C Wing, Shastri Bhavan
New Delhi 110 115 .. Respondents in WA.1791/2011
1. The Secretary
University Grants Commission
Bahadur Shah Jafar Marg
New Delhi 110 002
2. The Joint Secretary
University Grants Commission
Bahadur Shah Jafar Marg
New Delhi 110 002
3. Government of India
Ministry of Human Resource Development
Department of Higher Education
128 'C' Wing, Shastri Bhavan
New Delhi 110 011 .. Respondents in WA.1794/2011
1. Union of India
rep. by its Secretary to Government
Ministry of Human Resources Development
Shastri Bhavan
New Delhi
2. University Grants Commission
rep by its Secretary
Bahadur Shah Zaffer Marg
New Delhi .. Respondents in WA.1869/2011
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W.A.Nos.1785 of 2011 etc.
1. The Secretary
University Grants Commission
Bahadur Shah Jafar Marg
New Delhi 110 002
2. Government of India
Ministry of Human Resource Development
Department of Higher Education
128 C Wing, Shastri Bhavan
New Delhi 110 115 .. Respondents in WA.1888/2011
1. Union of India
rep.by Secretary to Government
Ministry of Human Resource Development
(Department of Education)
Shastri Bhavan
New Delhi
2. University Grants Commission
through its Secretary
Bahadursha Zafar Marg
New Delhi 110 002 .. Respondents in WA.2391/2011
1. The Secretary
University Grants Commission
Bahadur Shah Zafar Marg
New Delhi 110 002
2. Union of India
Ministry of Human Resource Development
Department of Higher Education
128 'C' Wing, Shastri Bhavan
New Delhi 110 115
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W.A.Nos.1785 of 2011 etc.
3. Union of India rep by its Secretary
Department of Human Resources Development
Shastri Bhavan
New Delhi 110 115
4. University Grants Commission
Bahadur Shah Zafar Marg
New Delhi 110 002
rep.by its Chairman .. Respondents in WP.22097/2011
Writ Appeals filed under Clause 15 of the Letters Patent, against the
order dated 30.08.2011 made in W.P.Nos.16298, 17062, 16299, 16297 of
2010, 4856 of 2011, 16301, 16015, 19624, 16300 of 2010, 5190 of 2011,
respectively.
Writ Petition is filed under Article 226 of the Constitution of India,
praying for issuance of a Writ of Declaration, to declare that the UGC
(Institutions Deemed to be Universities) Regulations 2010 to be
unconstitutional and ultra vires the UGC Act consequently declare the same
to be inapplicable to the petitioner University.
For Appellants :: Mr.Niranjan Rajagopal for
M/s G.R.Associates in
WA.1784/2011
Mr.A.Jenasenan in WA.1791/2011
Mrs.B.Saraswathi in WA.1794/2011
Mr.Venkatesh Mahadevan in
WA.1869/2011
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Mr.R.Natarajan in WA's.1785, 1786,
1787, 1788 & 1888/2011
Mr.S.Thanka Sivan in WA.2391/2011
For Writ Petitioner:: Mr.K.F.Manavalan in WP.22097/11
For Respondents :: Mr.T.V.Krishnamachari for R1
Mr.P.R.Gopinathan for R2
in WA.1787/2011
Mr.P.R.Gopinathan for R1
Mr.S.Haja Mohideen Gisthi for R2
in WA's.1784, 1791/2011
Mr.P.R.Gopinathan for R1 & R2
Mr.S.Haja Mohideen Gisthi for R3
in WA.1794/2011
Mr.S.Haja Mohideen Gisthi for R1
Mr.A.Kumara Guru for R2 in
WA.1869/2011
Mr.P.R.Gopinath for R1
Mr.S.Haja Mohideen Gisthi for R2
in WA.1888/2011
Mr.S.Haja Mohideen Gisthi for R1
Mr.P.R.Gopinathan for R2 in
WA's.1785, 1786, 1788, 2391/2011
Mr.P.R.Gopinathan for R1 & R4
Mr.S.Haja Mohideen Gisthi for
R2 & R3 in WP.22097/2011
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W.A.Nos.1785 of 2011 etc.
COMMON JUDGMENT
(Judgment of the Court was made by D.KRISHNAKUMAR,J.)
The learned counsels appearing for the appellants and the writ
petitioner fairly stated before this Court that the appellants and the writ
petitioner have challenged the UGC (Institutions Deemed to be
Universities) Regulations 2010 to be unconstitutional and ultra vires the
UGC Act in the intra-Court appeals and writ petition, whereas the new
Regulations of the year 2023 have superseded the Regulations of the year
2010. Therefore, they submitted that nothing survives for adjudication in
these writ appeals and writ petition.
2. The learned counsel appearing for the University Grants
Commission may not also have any serious objection for this Court to pass
appropriate orders.
3. In view of the subsequent development, all these writ appeals and
the writ petition are dismissed as infructuous. It is for the appellants and the
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W.A.Nos.1785 of 2011 etc.
writ petitioner, if they are aggrieved, to challenge the new Regulations of
the year 2023 in the manner known to law. Consequently, interim order
stands vacated and M.P.Nos.1 & 2 of 2011are also dismissed. M.P.No.1 of
2015 is dismissed as unnecessary. There shall be no order as to costs.
(D.K.K.,J.) (P.B.B,J.)
Index : yes/no 02.08.2023
Neutral citation : yes/no
ss
To
1. The Secretary to Government of India
Ministry of Human Resource Development
(Department of Higher Education)
128 'C' Wing, Shastri Bhavan
New Delhi 110 115
2. The Chairman
University Grants Commission
Bahadurshah Zafar Marg
New Delhi 110 002
3. The Secretary
University Grants Commission
Bahadur Shah Jafar Marg
New Delhi 110 002
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W.A.Nos.1785 of 2011 etc.
4. The Joint Secretary
University Grants Commission
Bahadur Shah Jafar Marg
New Delhi 110 002
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W.A.Nos.1785 of 2011 etc.
D.KRISHNAKUMAR,J.
AND
P.B.BALAJI,J.
ss
W.A.Nos.1785 of 2011 etc.
02.08.2023
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