Kerala High Court
The Cochin College Of Engineering And ... vs State Of Kerala on 27 September, 2019
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
FRIDAY, THE 27TH DAY OF SEPTEMBER 2019 / 5TH ASWINA, 1941
WP(C).No.19393 OF 2019(Y)
PETITIONER:
THE COCHIN COLLEGE OF ENGINEERING AND TECHNOLOGY
602B ATHIPPATTA, VALANCHERY,
MALAPPURM DISTRICT - 676 552, REPRESENTED BY ITS
SECRETARY, K. RAHEEM.
BY ADV. SRI.ANOOP.V.NAIR
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
DEPARTMENT OF HEALTH AND FAMILY WELFARE,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2 KERALA UNIVERSITY OF HEALTH SCIENCES,
REPRESENTED BY ITS REGISTRAR, MEDICAL COLLEGE P.O.,
TRICHUR - 680 596.
3 THE VICE CHANCELLOR,
KERALA UNIVERSITY OF HEALTH SCIENCES,
MEDICAL COLLEGE P.O., TRICHUR - 680 596.
4 THE COMMISSIONER FOR ENTRANCE EXAMINATIONS
HOUSING BOARD BUILDING, SANTHI NAGAR,
TRIVANDRUM - 695 001.
R2-3 BY SRI.P.SREEKUMAR,SC,KERALA UTY.HEALTH AND
ALLIED SCIENCE
OTHER PRESENT:
SRI.M.A.ASIF, SPL.GOVT.PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
27.09.2019, ALONG WITH WP(C) No.22272/2019 & CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No.19393/2019 & conn. cases 2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
FRIDAY, THE 27TH DAY OF SEPTEMBER 2019 / 5TH ASWINA, 1941
WP(C).No.22272 OF 2019(H)
PETITIONER:
MGM SILVER JUBILEE COLLEGE OF PHARMACY,
MGM TECHNOLOGICAL CAMPUS, KILIMANOOR, PULIMATH P.O,
PULIMATH, THIRUVANANTHAPURAM-695 612 REPRESENTED BY
ITS EXECUTIVE DIRECTOR
BY ADVS.
SRI.MOHAN JACOB GEORGE
SMT.P.V.PARVATHY (P-41)
SMT.REENA THOMAS
SMT.NIGI GEORGE
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY,
HEALTH & FAMILY WELFARE DEPARTMENT , GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM - 695 001
2 SECRETARY,
HIGHER EDUCATION DEPARTMENT, GOVERNMENT OF KERALA,
SECRETARIAT, THIRUVANANTHAPURAM - 695 001
REPRESENTED BY ITS REGISTRAR
3 KERALA UNIVERSITY OF HEALTH SCIENCES,
MEDICAL COLLEGE P.O, THRISSUR, KERALA, PIN 680 596
REPRESENTED BY ITS REGISTRAR
R3 BY SRI.P.SREEKUMAR,SC,KERALA UTY.HEALTH AND
ALLIED SCIENCE
OTHER PRESENT:
SRI.M.A.ASIF, SPL.GOVT.PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
27.09.2019, ALONG WITH WP(C).19393/2019 & CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No.19393/2019 & conn. cases 3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
FRIDAY, THE 27TH DAY OF SEPTEMBER 2019 / 5TH ASWINA, 1941
WP(C).No.22372 OF 2019(V)
PETITIONER:
MGM TECHNOLOGICAL CAMPUS,
PAMPAKUDA, ERNAKULAM DISTRICT, PIN - 686 667,
REPRESENTED BY ITS EXECUTIVE DIRECTOR.
BY ADVS.
SRI.MOHAN JACOB GEORGE
SMT.P.V.PARVATHY (P-41)
SMT.REENA THOMAS
SMT.NIGI GEORGE
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY,
HEALTH & FAMILY WELFARE DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
2 SECRETARY, HIGHER EDUCATION DEPARTMENT,
GOVERNMENT OF KERALA, SECRETARIAT,
THIRUVANANTHAPURAM - 695 001, REPRESENTED BY ITS
REGISTRAR.
3 KERALA UNIVERSITY OF HEALTH SCIENCES,
MEDICAL COLLEGE P.O., THRISSUR, KERALA,
PIN - 680 596.
R3 BY SRI.P.SREEKUMAR,SC,KERALA UTY.HEALTH AND
ALLIED SCIENCE
SRI.M.A.ASIF, SPL.GOVT.PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
27.09.2019, ALONG WITH WP(C).19393/2019 & CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No.19393/2019 & conn. cases 4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
FRIDAY, THE 27TH DAY OF SEPTEMBER 2019 / 5TH ASWINA, 1941
WP(C).No.22400 OF 2019(Y)
PETITIONER:
MGM COLLEGE OF PHARMACY,
MGM TECHNOLOGICAL CAMPUS, PILATHARA,
VILAYANCODE P.O., CHERUTHAZHAM, KANNUR - 670 501,
REPRESENTED BY ITS EXECUTIVE DIRECTOR.
BY ADVS.
SRI.MOHAN JACOB GEORGE
SMT.P.V.PARVATHY
SMT.REENA THOMAS
SMT.NIGI GEORGE
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY,
HEALTH & FAMILY WELFARE DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM -695 001.
2 SECRETARY, HIGHER EDUCATION DEPARTMENT,
GOVERNMENT OF KERALA, SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
3 KERALA UNIVERSITY OF HEALTH SCIENCES,
MEDICAL COLLEGE P.O., THRISSUR, KERALA,
PIN - 680 596 REP. BY REGISTRAR.
R3 BY SRI.P.SREEKUMAR,SC,KERALA UTY.HEALTH AND
ALLIED SCIENCE
SRI.M.A.ASIF, SPL. GOVT. PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
27.09.2019, ALONG WITH WP(C).19393/2019(Y) & CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No.19393/2019 & conn. cases 5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
FRIDAY, THE 27TH DAY OF SEPTEMBER 2019 / 5TH ASWINA, 1941
WP(C).No.24162 OF 2019(U)
PETITIONER:
THE COCHIN COLLEGE OF ENGINEERING AND TECHNOLOGY
602B,ATHIPPATTA,VALANCHERY,
MALAPPURAM DISTRICT-676552, REPRESENTED BY ITS
SECRETARY, K.RAHEEM.
BY ADVS.
SRI.KURIAN GEORGE KANNANTHANAM (SENIOR.)
SRI.ANOOP.V.NAIR
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY,
DEPARTMENT OF HEALTH & FAMILY WELFARE,
GOVERNMENT SECRETARIAT,THIRUVANANTHAPURAM-695 001.
2 KERALA UNIVERSITY OF HEALTHY SCIENCES,
MEDICAL COLLEGE.P.O,THRISSUR-680 596,
REPRESENTED BY ITS REGISTRAR.
3 THE VICE CHANCELLOR,
KERALA UNIVERSITY OF HEALTH SCIENCES,
MEDICAL COLLEGE.P.O, THRISSUR-680 596.
4 THE COMMISSIONER FOR ENTRANCE EXAMINATIONS,
HOUSING BOARD BUILDING, SANTHI NAGAR,
TRIVANDRUM-695 001.
5 THE SECRETARY,
HIGHER EDUCATION DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
6 THE CHIEF SECRETARY,
GOVERNMENT OF KERALA, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
W.P.(C) No.19393/2019 & conn. cases 6
OTHER PRESENT:
SRI.M.A.ASIF, SPL.GOVT.PLEADER
SRI.P.SREEKUMAR, SC, KERALA UTY. OF HEALTH SCIENCES
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
27.09.2019, ALONG WITH WP(C).19393/2019 & CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
A. MUHAMED MUSTAQUE, J.
-------------------------------------------
W.P. (C) Nos.19393, 22272, 22372,
22400 & 24162 of 2019
------------------------------------------
Dated this the 27th day of September, 2019
JUDGMENT
These writ petitions are filed by certain Colleges. All the petitioners, except the petitioners in W.P.(C) Nos.22372 and 24162 of 2019, were given affiliation to offer a programme in B.Pharm course by the Kerala University of Health Sciences after 30.08.2019. The petitioners in W.P.(C) Nos.22372 and 24162 of 2019 are yet to obtain affiliation. But it is stated at the Bar that defects noted by the University have been cured and the University is prepared to give affiliation on condition that those petitioners can admit students only from the next academic year. Perhaps a brief history of the matter is necessary.
2. For the academic year 2019-2020, the University had not invited applications for B.Pharm course and other programmes for the reason that perspective plan had not been formulated. This W.P.(C) No.19393/2019 & conn. cases 8 resulted in litigation before this Court. A Division Bench of this Court, as per its judgment dated 09.07.2019 in Writ Appeal No.1483 of 2019, interfered with the decision of the University and directed the University to open the portal to make available the prescribed form for preferring applications for affiliation within two days. Challenging this judgment, the University filed Special Leave Petition No.17411 of 2019 before the Apex Court. The Apex Court did not entertain the S.L.P, however was pleased to extend the time to comply with the judgment of the Division Bench for a period of one week from the date of the order of the Apex Court. The said order was dated 02.08.2019. It appears that based on the judgment of the Division Bench, the portal was opened. However, the University commenced the processing of the applications only after the disposal of the S.L.P by the Apex Court. The University thereafter noted certain defects. The petitioners cured the defects. Accordingly, the University granted affiliation to some of the petitioners. It is appropriate to refer the date of affiliation of each of the petitioners.
W.P.(C) No.22400/2019 - 04.09.2019.
W.P.(C) No.19393/2019 & conn. cases 9W.P.(C) No.22272/2019 - 06.09.2019.
In the case of the petitioner in W.P.(C) Nos.22372 and 24162 of 2019, all the defects were cured and the University is prepared to grant affiliation on condition that admission can be made only next year.
3. The present dispute before this Court is in regard to making admission to the petitioners' College. Learned Senior Counsel appearing for the petitioners referred to the decision of the Supreme Court in Parshvanath Charitable Trust and others vs. All India Council for Technical Education and others [(2013) 3 SCC 385] and argued that the courses related to Pharmacy was never intended to be included in the schedule fixed for admission therein. This was pointing out to the fact that the Pharmacy Council of India, under the Pharmacy Act, 1948, is the authority to grant recognition to the Pharmacy course and there is no prescription of time as such in the schedule for completing the admission process of the Pharmacy course. Learned Senior Counsel placed reference to the order of the Apex Court in S.L.P No.24798 of 2018 dated 24.07.2018 where the Apex Court observed as follows:
W.P.(C) No.19393/2019 & conn. cases 10
"It is desirable that Government of India should revisit the definition in section 2 g of AICTE. Whether there could have been inclusion of pharmacy when it was already covered by Pharmacy Act, 1948".
Learned Senior Counsel also referred to the Office Memorandum of the Union Government dated 04.10.2018 wherein the Ministry of Health and Family Welfare, Department of Health and Family Welfare, AHS Division in its ministerial meeting held on 03.10.2018 appears to have recommended to exclude 'Pharmacy' within the meaning of 'technical education' as referred under the AICTE Act, 1987 (Section 2(g)). It is to be noted in the Parshvanath Charitable Trust's case (supra), the Apex Court accepted the schedule furnished for Technical Education with modification made by the Court as follows:
Event Schedule
Conduct of entrance In the month of May
examination (AIEEE/State
CET/Management quota
exams, etc.)
Declaration of result of On or before 5th June qualifying examination (12th exam or similar) and entrance examination 1st round of counselling/ To be completed on or before admission for allotment of seats 30th June W.P.(C) No.19393/2019 & conn. cases 11 2nd round of counselling for To be completed on or before allotment of seats 10th July Last round of counselling for To be completed on or before allotment of seats 20th July Last date for admitting 30th July candidates in seats other than However, any number of allotted above rounds for counselling could be conducted depending on local requirements, but all the rounds shall be completed before 30th July Commencement of academic 1st August session Last date upto which students 15th August can be admitted against vacancies arising due to any reason (no student should be admitted in any institution after the last date under any quota) Last date of granting or 10th April refusing approval by AICTE Last date of granting or 15th May refusing approval by University/State Government It was further ordered that the grant/refusal of approval and admission schedule, as aforestated, shall be strictly adhered to by all the authorities concerned including AICTE, the University, the State Government and any other authority directly or indirectly connected with the grant of approval and admission. It was specifically ordered in paragraph 46.2 of the judgment that 'no person or W.P.(C) No.19393/2019 & conn. cases 12 authority shall have the power or jurisdiction to vary the schedule prescribed hereinabove'.
4. The issue in these cases is something which could not be conceived in the light of Parshvanath Charitable Trust's case (supra). Even in the said case, the last date for approval/rejection by the University was fixed as 15 th May of the calendar year. In these matters, the judgment of the Division Bench was rendered on 09.07.2019 and the Division Bench ordered the University to open portal within two days to submit the application for affiliation. Thereafter the Apex Court modified the direction by extending another seven days. That order of the Apex Court was on 02.08.2019. The question in such circumstances is whether the petitioners can be permitted to admit students. Considering the peculiar facts of the case, this Court was inclined to grant reliefs as affiliation itself was given only after 04.09.2019 that too pursuant to the direction of this Court as well as the Apex Court.
5. However, at this juncture, learned Senior Government Pleader brought to my attention an order passed by the Apex Court in a Miscellaneous Application by State of Kerala and other States in W.P.(C) No.19393/2019 & conn. cases 13 Parshvanath Charitable Trust's case (supra). This order was dated 26.08.2019. Confronted with the time schedule prescribed in Parshvanath Charitable Trust's case (supra), the State filed application before the Apex court to extend the time upto 15.09.2019. This was taking note of the recent flood in the State. In the applications filed by the State as M.A Nos.1716 and 1717 of 2019 in C.A No.9048 of 2012, the State has specifically sought to extend the time for completing the admission process of the Pharmacy course till 15.09.2019. It is to be noted in the State, admission to the Government as well as private self financing institutions is made from the rank list prepared by the Commissioner for Entrance Examination other than in NRI seats. The Apex Court, taking note of the application of the State, permitted the State of Kerala and other States to complete the admission by 31.08.2019. It was further ordered as follows:
"The process shall be completed within next three days and mop-up round, if any, be conducted within two days thereafter but in no case the deadline of 31.08.2019 shall be overstepped or breached".
In the light of the deadline as above, if this Court passes any order W.P.(C) No.19393/2019 & conn. cases 14 extending the time to admit students, that would amount to changing the deadline fixed by the Apex Court. This Court cannot overlook the deadline fixed by the Apex Court.
6. At this juncture, learned Senior Counsel pointed out the order in I.A No.1 of 2019 in Writ Appeal No.1693 of 2019 of the Division Bench of this Court dated 27.08.2019. The Division Bench ordered extension of time till 15.09.2019. Therefore, the learned Senior Counsel points out that since the Division Bench has ordered extension upto 15.09.2019 after the Apex Court fixed the deadline as 31.08.2019, it is appropriate for this Court to extend the time for admission. It is submitted that in the last academic year, this Court had extended time upto 31.10.2018 and the University passed a consequential order extending the time.
7. I am afraid, such course would not be open to this Court especially when the Apex Court ordered that the deadline as fixed in the order dated 26.08.2019 shall not be overstepped or breached in any circumstance. The Division Bench, while passing an order in I.A No.1 of 2019, had not taken note of such direction of the Apex Court.
W.P.(C) No.19393/2019 & conn. cases 15
8. Learned Senior Counsel also pointed out that the Parshvanath Charitable Trust's case (supra) originally had not intended to include Pharmacy course. The Supreme Court, while passing an order in the application, had no occasion to consider this issue and the Supreme Court passed such an order on the premise that Pharmacy course also would form part of Technical Education.
9. Learned Senior Counsel further pointed out that admission to many professional courses like Bachelor of Homeopathic Medicine and Surgery (B.H.M.S), Bachelor of Siddha Medicine and Surgery (B.S.M.S) and Ayurveda are not over. It is appropriate in such circumstances to extend the time for B.Pharm programme as well and therefore, the students who could not secure admission to even M.B.B.S programme will be able to secure admission in B.Pharm.
10. As also rightly pointed out by the learned Senior Counsel, the students could exercise the option to join B.Pharm course once the option for other medical courses is over. But that cannot be a reason for this Court to extend the deadline fixed by the Apex Court. W.P.(C) No.19393/2019 & conn. cases 16
Therefore, these writ petitions are dismissed. In cases the University had not given affiliation, the University shall give affiliation to such Colleges if defects have been cured and permit them to admit students from next academic year onwards.
Sd/-
A. MUHAMED MUSTAQUE JUDGE smp W.P.(C) No.19393/2019 & conn. cases 17 APPENDIX OF WP(C)No.19393/2019 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE REPRESENTATION DATED 5.3.2019 SUBMITTED BY THE PETITIONER BEFORE THE GOVERNMENT, TO ISSUE NOC.
EXHIBIT P2 A COPY OF THE ORDER DATED 30.4.2019 OF AICTE GRANTING APPROVAL.
EXHIBIT P3 A COPY OF THE PRINTOUT OF RELEVANT PORTION OF THE MINUTES.
EXHIBIT P4 A COPY OF THE REPRESENTATION DATED 27.12.2018 SUBMITTED BY THE PETITIONER TO THE UNIVERSITY TO GRANT AFFILIATION TO THE COLLEGE.
EXHIBIT P5 A COPY OF THE REPRESENTATION DATED 22.5.2019 SUBMITTED BY THE PETITIONER TO THE COMMISSIONER FOR ENTRANCE EXAMINATIONS.
RESPONDENTS' EXHIBITS:
ANNEXURE R2(a) A SCREEN SHOWING THE NOTIFICATION PUBLISHED BY THE PETITIONER COLLEGE.
True Copy P.S to Judge smp W.P.(C) No.19393/2019 & conn. cases 18 APPENDIX OF WP(C)No.22272/2019 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE APPROVAL ORDER ISSUED BY THE AICTE TO THE PETITIONER'S COLLEGE EXHIBIT P2 COPY OF RELEVANT PORTION OF THE MINUTES OF 309TH EC HELD ON 14-05-2019 EVIDENCING THE APPROVAL OF B. PHARM AND D. PHARM COURSES TO THE PETITIONER'S COLLEGE.
EXHIBIT P3 COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER ON 29-12-2018 TO THE THIRD RESPONDENT EXHIBIT P3(a) COPY OF THE OBJECTION DATED 03-04-2019 SUBMITTED FROM THE SIDE OF THE STATE GOVERNMENT BEFORE THE AICTE EXHIBIT P3(b) COPY OF APPLICATION DATED 30-05-2019 ALONG WITH THE APPROVAL ORDER OF AICTE AND PHARMACY COUNCIL BEFORE THE 3RD RESPONDENT FOR THE PURPOSE OF GRANTING AFFILIATING FOR THE B. PHARM COURSE EXHIBIT P4 COPY OF THE ADVERTISEMENT DATED 04-04- 2018 ISSUED BY THE PETITIONER INVITING FACULTY IN THE PETITIONER'S COLLEGE IN THE MANORAMA DAILY EXHIBIT P5 COPY OF CONSENT LETTERS OF THE PRINCIPAL AND FACULTY MEMBERS WHO ARE SELECTED FOR APPOINTMENT EXHIBIT P6 COPY OF THE CERTIFICATES OF THE PRINCIPAL AND THE FACULTY MEMBERS EVIDENCING THEIR QUALIFICATIONS EXHIBIT P7 TABULAR STATEMENT SHOWING THE DETAILS OF THE PRINCIPAL AND FACULTY TOGETHER WITH THEIR EXPERIENCES AND QUALIFICATIONS EXHIBIT P8 COPY OF JUDGMENT DATED 09-07-2019 IN W.A NO.1484/2019 EXHIBIT P9 COPY OF THE LETTER DATED 12-07-2019 ADDRESSED TO THE THIRD RESPONDENT W.P.(C) No.19393/2019 & conn. cases 19 EXHIBIT P10 COPY OF THE MAIL DATED 17-7-2019 SUBMITTED BY THE PETITIONER TO THE THIRD RESPONDENT EXHIBIT P11 COPY OF THE APPLICATION IN THE PRESCRIBED FORM SUBMITTED BY THE PETITIONER DATED 24-07-2019 EXHIBIT P12 TABULAR STATEMENT SHOWING THE NARRATION OF EVENTS REGARDING THE SUBMISSION OF APPLICATION AFTER THE JUDGMENT OF THE HON'BLE DIVISION BENCH EXHIBIT P13 COPY OF THE ORDER DATED 02-08-2019 OF THE HON'BLE SUPREME COURT EXHIBIT P14 COPY OF THE ORDER DATED 09-08-2019 OF THE THIRD RESPONDENT REJECTING THE APPLICATION EXHIBIT P15 COPY OF THE TIME TABLE IN RESPECT OF VARIOUS EXAMINATIONS IN B.PHARM/PHARM D. COURSES EXHIBIT P16 COPY OF THE BILL EVIDENCTING THE PURCHASE OF CAMERA EXHIBIT P16(a) COPY OF THE BILL EVIDENCING THE PURCHASE OF MOBILE JAMMER EXHIBIT P17 COPY OF THE SAID NOTIFICATION DATED 30-10-2018 EXHIBIT P18 NIL EXHIBIT P19 IN I.A.3/2019 COPY OF THE ORDER DTD.2.9.2019 OF 3RD RESPONDENT PURSUANT TO THE REINSPECTION RESPONDENTS' EXHIBITS: NIL.
True Copy P.S to Judge smp W.P.(C) No.19393/2019 & conn. cases 20 APPENDIX OF WP(C)No.22372/2019 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE APPROVAL ORDER ISSUED BY THE AICTE TO THE PETITIONER'S COLLEGE.
EXHIBIT P2 COPY OF RELEVANT PORTION OF THE MINUTES OF 2.310 EC HELD ON 20/05/2019 EVIDENCING THE APPROVAL OF B.PHARM AND D.PHARM COURSES TO THE PETITIONER'S COLLEGE.
EXHIBIT P3 COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER ON 29/12/2018 TO THE THIRD RESPONDENT.
EXHIBIT P3(a) COPY OF THE OBJECTION DATED 03/04/2019 SUBMITTED FROM THE SIDE OF THE STATE GOVERNMENT BEFORE THE AICTE.
EXHIBIT P3(b) COPY OF APPLICATION DATED 30/05/2019 ALONG WITH THE APPROVAL ORDER OF AICTE AND PHARMACY COUNCIL BEFORE THE 3RD RESPONDENT FOR THE PURPOSE OF GRANTING AFFILIATING FOR THE B.PHARM COURSE.
EXHIBIT P4 COPY OF THE ADVERTISEMENT DATED 04/04/2019 ISSUED BY THE PETITIONER INVITING FACULTY IN THE PETITIONER'S COLLEGE IN THE MANORAMA DAILY.
EXHIBIT P5 COPY OF CONSENT LETTERS OF THE PRINCIPAL AND FACULTY MEMBERS WHO ARE SELECTED FOR APPOINTMENT.
EXHIBIT P6 COPY OF THE CERTIFICATES OF THE PRINCIPAL AND THE FACULTY MEMBERS EVIDENCING THEIR QULAIFICATIONS.
EXHIBIT P7 TABULAR STATEMENT SHOWING THE DETAILS OF THE PRINCIPAL AND FACULTY TOGETHER WITH THEIR EXPERIENCES AND QUALIFICATIONS.
EXHIBIT P8 COPY OF JUDGMENT DATED 09/07/2019 IN W.A.NO.1484/2019.
EXHIBIT P9 COPY OF THE LETTER DATED 12/07/2019 ADDRESSED TO THE THIRD RESPONDENT.W.P.(C) No.19393/2019 & conn. cases 21
EXHIBIT P10 COPY OF THE MAIL DATED 17/7/2019 SUBMITTED BY THE PETITIONER TO THE THIRD RESPONDENT.
EXHIBIT P11 COPY OF THE APPLICATION IN THE PRESCRIBED FORM SUBMITTED BY THE PETITIONER DATED 24/07/2019.
EXHIBIT P12 TABULAR STATEMENT SHOWING THE NARRATION OF EVENTS REGARDING THE SUBMISSION OF APPLICATION AFTER THE JUDGMENT OF THE HON'BLE DIVISION BENCH.
EXHIBIT P13 COPY OF THE ORDER DATED 02/08/2019 OF THE HON'BLE SUPREME COURT.
EXHIBIT P14 COPY OF THE ORDER DATED 09/08/2019 OF THE THIRD RESPONDENT REJECTING THE APPLICATION.
EXHIBIT P15 COPY OF THE TIME TABLE IN RESPECT OF VARIOUS EXAMINATIONS IN B.PHARM/ PHARM.D.COURSES.
EXHIBIT P15(a) COPY OF THE APPOINTMENT ORDER ISSUED TO THE DESIGNATED PRINCIPAL SRI.DR.BOOBY JOHN.
EXHIBIT P15(b) COPY OF THE CONSENT AND CERTIFICATES EVIDENCING THE QUALIFICATION OF THE FACULTY MEMBERS IN (1) PHARMACEUTICAL CHEMISTRY/PHARMACEUTICAL ANALYSIS AND (2) PHARMACOGNOSY.
EXHIBIT P15(c) COPY OF APPROVED BUILDING PLAN AND THE PLAN SHOWING THE INTERNAL ARRANGEMENTS WHICH WERE MODIFIED FOR THE PURPOSE OF LABORATORIES AND CLASSROOMS DULY CERTIFIED BY THE ARCHITECT.
EXHIBIT P15(d) COPIES OF THE BILLS EVIDENCING PURCHASE OF EQUIPMENTS AND APPARATUS FOR FIRST B.PHARM.
EXHIBIT P16 COPY OF THE BILL EVIDENCING THE PURCHASE OF CCTV CAMERA.
EXHIBIT P16(a) COPY OF THE BIL EVIDENCING THE PURCHASE OF MOBILE JAMMER.
W.P.(C) No.19393/2019 & conn. cases 22EXHIBIT P17 COPY OF THE NOTIFICATION DATED 30/10/2018 OF THE THIRD RESPONDENT.
EXHIBIT P18 COPY OF THE ORDER DATED 03.09.2019 OF THE 3RD RESPONDENT PURSUANT TO THE REINSPECTION.
EXHIBIT P19 COPY OF THE COVERING LETTER OF THE COMPLIANCE REPORT.
EXHIBIT P20 COPY OF COMMUNICATION DATED 03.09.2019 EXHIBIT P21 COPY OF THE COMMUNICATION DATED 17.09.2019 SUBMITTED BY THE PETITIONER RESPONDENTS' EXHIBITS: NIL.
True Copy P.S to Judge smp W.P.(C) No.19393/2019 & conn. cases 23 APPENDIX OF WP(C)No.22400/2019 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE APPROVED ORDER ISSUED BY THE AICTE TO THE PETITIONER'S COLLEGE.
EXHIBIT P2 COPY OF RELEVANT PORTION OF THE MINUTES OF 309TH HELD ON 14/05/2019 EVIDENCING THE APPROVAL OF B.PHARM AND D.PHARM COURSES TO THE PETITIONER'S COLLEGE.
EXHIBIT P3 COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER ON 29/12/2018 TO THE THIRD RESPONDENT.
EXHIBIT P3(a) COPY OF THE OBJECTION DATED 03/04/2019 SUBMITTED FROM THE SIDE OF THE STATE GOVERNMENT BEFORE THE AICTE.
EXHIBIT P3(b) COPY OF APPLICATION DATED 30/05/2019 ALONG WITH THE APPROVAL ORDER OF AICTE AND PHARMACY COUNCIL BEFORE THE 3RD RESPONDENT FOR THE PURPOSE OF GRANTING AFFILIATING FOR THE B.PHARM COURSE.
EXHIBIT P4 COPY OF THE ADVERTISEMENT DATED 04/04/2018 ISSUED BY THE PETITIONER INVITING FACULTY IN THE PETITIONER'S COLLEGE IN THE MANORAMA DAILY.
EXHIBIT P5 COPY OF CONSENT LETTERS OF THE PRINCIPAL AND FACULTY MEMBERS WHO ARE SELECTED FOR APPOINTMENT.
EXHIBIT P6 COPY OF THE CERTIFICATES OF THE PRINCIPAL AND THE FACULTY MEMBERS EVIDENCING THEIR QUALIFICATIONS.
EXHIBIT P7 TABULAR STATEMENT SHOWING THE DETAILS OF THE PRINCIPAL AND FACULTY TOGETHER WITH THEIR EXPERIENCES AND QUALIFICATIONS.
EXHIBIT P8 COPY OF JUDGMENT DATED 09/07/2019 IN W.A.NO.1484/2019.
EXHIBIT P9 COPY OF THE LETTER DATED 12/07/2019 ADDRESSED TO THE THIRD RESPONDENT.
EXHIBIT P10 COPY OF THE MAIL DATED 17/7/2019 SUBMITTED BY THE PETITIONER TO THE THIRD RESPONDENT.W.P.(C) No.19393/2019 & conn. cases 24
EXHIBIT P11 COPY OF THE APPLICATION IN THE PRESCRIBED FORM SUBMITTED BY THE PETITIONER DATED 24/07/2019.
EXHIBIT P12 TABULAR STATEMENT SHOWING THE NARRATION OF EVENTS REGARDING THE SUBMISSION OF APPLICATION AFTER THE JUDGMENT OF THE HON'BLE DIVISION BENCH.
EXHIBIT P13 COPY OF THE ORDER DATED 02/08/2019 OF THE HON'BLE SUPREME COURT.
EXHIBIT P14 COPY OF THE ORDER DATED 09/08/2019 OF THE THIRD RESPONDENT REJECTING THE APPLICATION.
EXHIBIT P15 COPY OF THE TIME TABLE IN RESPECT OF VARIOUS EXAMINATIONS IN B.PHARM/PHARM D.COURSES.
EXHIBIT P15(a) COPY OF THE APPOINTMENT ORDER OF THE DESIGNATED PRINCIPAL ALONG WITH THE DOCUMENTS SHOWING THE QUALIFICATION, IDENTITY AND EXPERIENCE.
EXHIBIT P15(b) COPY OF CONSENT LETTER AND CERTIFICATES EVIDENCING QUALIFICATIONS OF THE DESIGNATED FACULTY MEMBERS INCLUDING THE FACULTY IN PHARMACEUTICAL ANALYSIS AND PHARMACOGNOSY.
EXHIBIT P15(c) COPY OF CONSENT LETTER OF THE FOUR LAB TECHNICIANS, STORE KEEPERS AND OFFICE ASSISTANT ALONG WITH THE QUALIFICATIONS.
EXHIBIT P16 COPY OF THE BILL EVIDENCING THE PURCHASE OF CCTV CAMERA.
EXHIBIT P16(a) COPY OF THE BILL EVIDENCING THE PURCHASE OF MOBILE JAMMER.
EXHIBIT P17 COPY OF THE NOTIFICATION DATED 30/10/2018 OF THE THIRD RESPONDENT.
RESPONDENTS' EXHIBITS: NIL.
True Copy P.S to Judge smp W.P.(C) No.19393/2019 & conn. cases 25 APPENDIX OF WP(C)No.24162/2019 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE APPROVAL ORDER ISSUED BY THE AICTE TO THE PETITIONER'S COLLEGE EXHIBIT P2 A COPY OF THE PRINTOUT OF RELEVANT PORTION OF THE MINUTES DATED 20.6.2019 EXHIBIT P3 COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER 0N 27.12.2018 TO THE 3RD RESPONDENT EXHIBIT P4 A COPY OF THE SAID REPRESENTATION DATED 22.05.2019 EXHIBIT P5 TRUE COPY OF THE INTERIM ORDER DATED 06.08.2019 PASSED BY THIS HON'BLE COURT IN WP(C)19393 OF 2019 EXHIBIT P6 COPY OF THE SAID ORDER DATED 02.09.2019 ISSUED BY THE 2ND RESPONDENT EXHIBIT P7 TRUE COPY OF THE REPRESENTATION DATED 02.09.2019 SUBMITTED BY THE PETITIONER EXHIBIT P8 TRUE COPY OF THE AFFIDAVIT SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT EXHIBIT P9 TRUE COPY OF THE APPOINTMENT LETTER AND THE LETTER OF WILLINGNESS ALONG WITH THE CERTIFICATES OF THE PRINCIPAL SUBMITTED TO THE 2ND RESPONDENT BY THE PETITIONER EXHIBIT P10 TRUE COPY OF THE PHOTO SHOWING THE STOCK REGISTERS MAINTAINED BY THE PETITIONER IN THE COLLEGE EXHIBIT P11 TRUE COPY OF THE PROFORMA INVOICE SHOWING THE BILLS OF THE EQUIPMENTS PRUCHASED BY THE PETITIONER.
EXHIBIT P12 TRUE COPY OF THE SKETCH SHOWING THE SEPARTE DIVISION OF ENGINEERING COLLEGE AND B.PHARM COLLEGE W.P.(C) No.19393/2019 & conn. cases 26 EXHIBIT P13 TRUE COPY OF THE BILLS SHOWING THE PURCHASE OF CHEMICALS IN THE COLLEGE EXHIBIT P14 TRUE COPY OF THE BILL AND PHOTOGRAPH SHOWING THAT THE CCTV AND THE MOBILE JAMMER IS FIXED IN THE COLLEGE IN THE EXAMINATION HALL EXHIBIT P15 TRUE COPY OF THE PHOTOGRAPH SHOWING THAT THERE IS A CENTRAL STOREROOM.
RESPONDENTS' EXHIBITS: NIL.
True Copy P.S to Judge smp