Kerala High Court
Kunhi Tharuvai Memorial Charitable ... vs The Fee Regulatory Committee & Another on 16 June, 2025
2025:KER:42556
WP(C) NO. 16974 & 16997 OF 2011
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
MONDAY, THE 16TH DAY OF JUNE 2025 / 26TH JYAISHTA, 1947
WP(C) NO. 16974 OF 2011
PETITIONER:
CENTURY EDUCATIONAL TRUST
P.O.THEKKIL,KASARAGOD DISTRICT,REPRESENTED BY ITS,
ADMINISTRATOR,SRI.K.M.BALAKRISHNAN.
RESPONDENTS:
1 THE FEE REGULATORY COMMITTEE AND ANOTHER
PROFESSIONAL COLLEGE,REPRESENTED BY ITS MEMBER,
SECRETARY,RAM MOHAN PALACE,COCHIN-31.
2 THE STATE OF KERALA, REPRESENTED BY ITS
PRINCIPAL SECRETARY,HIGHER EDUCATION DEPARTMENT,,
SECRETARIAT,THIRUVANANTHAPURAM-695001.
ADV RASHMI K.M, SR.GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.06.2025, ALONG WITH WP(C).16997/2011, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
2025:KER:42556
WP(C) NO. 16974 & 16997 OF 2011
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
MONDAY, THE 16TH DAY OF JUNE 2025 / 26TH JYAISHTA, 1947
WP(C) NO. 16997 OF 2011
PETITIONER:
KUNHI THARUVAI MEMORIAL CHARITABLE TRUST
TRUST, MALABAR CHRISTIAN COLLEGE ROAD,, KANNUR ROAD
JUNCTION, KOZHIKODE - 673011, REPRESENTED BY ITS DIRECTOR,
DR.NAVAS.
RESPONDENTS:
1 THE FEE REGULATORY COMMITTEE & ANOTHER
PROFESSIONAL COLLEGES, REPRESENTED BY ITS, MEMBER
SECRETARY, RAM MOHAN PALACE, COCHIN - 682031.
2 THE STATE OF KERALA REPRESENTED BY ITS
PRINCIPAL SECRETARY, HIGHER EDUCATION, DEPARTMENT,
SECRETARIAT, TRIVANDRUM - 695 001.
BY ADV.RASHMI K.M - SR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.06.2025, ALONG WITH WP(C).16974/2011, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
2025:KER:42556
WP(C) NO. 16974 & 16997 OF 2011
3
JUDGMENT
These writ petitions were filed aggrieved by Ext.P1 order of the Fee Regulatory Committee for Professional Colleges issued in the year 2011. The writ petitions pertained to the fee structure for the academic years 2011-2012 and 2012-2013. These writ petitions were never brought up after December 2012. Though the counsel through whom these writ petitions were filed was elevated long ago, no fresh vakalath was filed by the petitioner . It appears that the petitioners are not interested in prosecuting the matter, and the issue raised in these writ petitions has become irrelevant.
In the said circumstances, these writ petitions are closed.
However, it will be open to the petitioners to revive the writ petitions by filing an appropriate application stating sufficient reasons, in case any further grievances are subsisting.
Sd/-
S.MANU JUDGE rp 2025:KER:42556 WP(C) NO. 16974 & 16997 OF 2011 4 APPENDIX OF WP(C) 16997/2011 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE FINAL ORDER FIXING THE FEE BY THE 1ST RESPONDENT COMMITTE DATED 16-05- 2011.
Exhibit P2 TRUE COPY OF THE AGREEMENT ENTERED BY PETITIONER WITH THE GOVERNMENT. Exhibit P3 TRUE COPY OF THE PROCEEDINGS OF THE 1ST RESPONDENT COMMITTEE DATED 20-07-2010. Exhibit P4 TRUE COPY OF THE ORDER NO.GO(MS) NO.280/2011/H&FWD DATED 18-04-2011 ISSUED BY GOVERNMENT OF KERALA.
2025:KER:42556 WP(C) NO. 16974 & 16997 OF 2011 5 APPENDIX OF WP(C) 16974/2011 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE FINAL ORDER FIXING THE FEE BY THE 1ST RESPONDENT COMMITTEE DATED 16-05- 2011.
Exhibit P2 TRUE COPY OF THE AGREEMENT ENTERED BY PETITIONER WITH THE GOVERNMENT. Exhibit P3 TRUE COPY OF THE PROCEEDINGS OF THE 1ST RESPONDENT COMMITTEE.
Exhibit P4 TRUE COPY OF THE ORDER NO.280/2011/H&FWD DATED 18-04-2011 ISSUED BY GOVERNEMENT OF KERALA.