Kerala High Court
Unknown vs Sri.Elvin Peter on 30 June, 2020
C.S DIAS,J.
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W.P (C) No.13064 of 2020
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Dated this the 30th day of June, 2020.
ORDER
This writ petition is admitted.
Sri.Elvin Peter, the learned Standing Counsel takes notice for the 1st respondent. Smt.Nisha Bose, the learned Senior Government Pleader takes notice for the 2 nd respondent. The respondents may file counter affidavit, if any, on or before 10.7.2020.
In view of the common order dated 29.6.2020 passed in W.P (C) No.11778 of 2020 and connected cases, I hold that the petitioner is also entitled to the same benefit of the interim order. Accordingly, I direct the respondents to grant provisional affiliation to the petitioner, as applied by Exts.P3 and P4, which shall be subject to the result of this writ petition. I make it clear that in order to safeguard the interest of the students, the petitioner, if they notify or publish their intention to start any additional course on the basis of this interim order, it shall be clearly specified in W.P (C) No.13064 of 2020 -2- the notification that the grant of provisional affiliation for the new courses would be subject to the result of the writ petition.
Post this writ petition along with W.P(C) No.11778/2020 and connected cases on 13.7.2020 Handover/upload the order on the website.
ma/30.6.2020 Sd/- C.S.DIAS, JUDGE W.P (C) No.13064 of 2020 -2- 3