Kerala High Court
The Medical Director vs The Kerala University Of Health ... on 3 July, 2020
Bench: A.M.Shaffique, P Gopinath
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
&
THE HONOURABLE MR. JUSTICE GOPINATH P.
FRIDAY, THE 03RD DAY OF JULY 2020 / 12TH ASHADHA, 1942
WP(C).No.10097 OF 2020(J)
PETITIONER:
THE MEDICAL DIRECTOR, KANNUR DENTAL COLLEGE
ANJARAKANDY INTEGRATED CAMPUS, ANJARAKANDY, KANNUR
DISTRICT.
BY ADVS.
SRI.GEORGE POONTHOTTAM (SR.)
SMT.NISHA GEORGE
RESPONDENTS:
1 THE KERALA UNIVERSITY OF HEALTH SCIENCES
MULAMKUNNATHUKAVU, MEDICAL COLLEGE P.O., THRISSUR
DISTRICT-680596, REPRESENTED BY THE REGISTRAR.
2 THE COMMISSIONER FOR ENTRANCE EXAMINATIONS,
OFFICE OF THE COMMISSIONER FOR ENTRANCE
EXAMINATIONS, 5TH FLOOR, HOUSING BOARD BUILDING,
SHANTHI NAGAR, THIRUVANANTHAPURAM-695001.
R1 BY SHRI.P.SREEKUMAR, SC, KERALA UNIVERSITY OF
HEALTH SCIENCES
SRI. M.A.ASIF- SPL.G.P. FOR R2
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 01-
07-2020, THE COURT ON 03-07-2020 DELIVERED THE FOLLOWING:
WP(C) No. 10097/2020
-:2:-
JUDGMENT
Dated this the 3rd day of July, 2020 Shaffique, J.
The writ petition is filed by the Medical Director of Kannur Dental College challenging Ext.P7 show cause notice and Ext.P9 by which the college was denied affiliation for conducting Postgraduate and Undergraduate courses during the academic year 2020-2021.
2. It is inter alia contended that Dental Council of India had granted permission to the petitioner college to conduct Undergraduate Course (BDS) from 2006 and Postgraduate Course (MDS) was sanctioned in the year 2013. Ext.P1 had been produced to prove that the Government of India, Ministry of Health and Family Welfare (Dental Education Section) had permitted the college to conduct the MDS course in different disciplines in exercise of power under sub-section (2) of section 10 of Dentists Act, 1948. By Ext.P1(a) dated 5/3/2018, yet another discipline of Postgraduate course was also sanctioned. The 1st respondent Kerala University of Health Sciences WP(C) No. 10097/2020 -:3:- (hereinafter referred to as the 'University') used to grant affiliation each year after conducting inspection through Inspectors of their choice though no such procedure was being followed by any other universities. For getting continued affiliation for the academic year 2020-21, petitioner college submitted application based on which an inspection was conducted by the University on 5/12/2019. According to the petitioner, there were no adverse remarks during the said inspection. However, by Ext.P2 communication dated 21/1/2020, petitioner was asked to submit the appointment letters and joining report of Lecturers/Senior Lecturers and to provide adequate lift facility, for which Ext.P3 reply was given by the college. It is further submitted that the workers engaged by the contractors/service providers started a strike in front of the college campus from 11/2/2020 and there was destruction of the college bus. They also did not allow anyone to enter the college. The Doctors were threatened and there was destruction of property. The strike continued until national lock down was declared on account of covid pandemic on 24/3/2020. On 5/3/2020, a surprise inspection was conducted by the University WP(C) No. 10097/2020 -:4:- through its Inspectors. On that day, the college was celebrating World Conservative Dentistry and Endodontics day. Since the programme could not be arranged in the college auditorium as scheduled, venue was shifted to another place, a little far away. At the time of inspection, they have taken note of the attendance of members of faculty, who had come on that day. However, some of the faculty members and the post graduate students were attending the seminar. Later when some of the faculty members had come to report to the Inspectors, they were not allowed entry by the striking workers. Petitioner college had come to know that Kannur Dental College was not included in the schedule of admission in the name of colleges for which allotments were being made. On enquiry, the University was issued with a show cause notice dated 15/4/2020 inter alia pointing out certain deficiencies (Ext.P7). The college by Ext.P8 dated 16/4/2020 issued clarification regarding the various deficiencies. However, the University by Ext.P9 dated 29/4/2020 observed that though the matter was placed before the Governing Council, it has been decided to reject the application for continuation of provisional affiliation for all the Postgraduate WP(C) No. 10097/2020 -:5:- and Undergraduate courses in Kannur Dental College for the year 2020-2021, based on the recommendation of the Scrutiny Committee. The college had sent a further letter to the Vice Chancellor as Ext.P10 for intervention and allotment of MDS/BDS for the academic year 2020-21. Since no action was taken in the matter, this writ petition is filed inter alia seeking the aforesaid reliefs.
3. Learned counsel for the University had filed a statement inter alia stating that after the first inspection, the Scrutiny Committee which verified the report made certain observations, which reads as under:-
"i. As per the records sufficient number of patients were entered but the inspectors have doubts regarding the actual number.
ii. Many lecturers and senior lecturers are having no proper appointment letter and were interpreted as immediate appointments. Hence the Principal may be directed to submit the appointment letter and joining report of all the lecturers and senior lecturers with immediate effect. iii. Principal may also be directed to provide adequate lift facilities for the college."
Accordingly, the college was asked to submit details. The College had submitted certain documents, and the same was placed before the Scrutiny Committee. A surprise inspection was WP(C) No. 10097/2020 -:6:- conducted and during the inspection on 5/3/2020 also, the Inspectors could not find proof of sufficient faculties. It is contended that the seminar held on 5/3/2020 was over by 1:00 p.m, but still no attempt was made to produce the faculty before the Inspectors. The Governing Council considered the whole issue and took the decision to reject the application.
4. A reply affidavit had been filed by the college inter alia stating that in Ext.P2, the request was only to submit the appointment letter and joining report of all the lecturers and senior lecturers and also to provide adequate lift facilities. There were no other remarks in Ext.P2. It is pointed out that during the inspection held on 5/12/2019, the Inspectors had obtained attendance of the faculty members who were present in the college at the time of inspection on 5/12/2019. Ext.P12 has been produced to prove the said fact. They have also produced a list of teaching staff in the college who were present at the time of inspection on 5/12/2019 as well as the faculties who were present on 5/3/2020 as Ext.P13.
5. An additional statement had been filed by the counsel for University, wherein it is stated that after the inspection on WP(C) No. 10097/2020 -:7:- 5/12/2019, the Inspectors doubted the genuineness of availability of faculty. A tabulated statement showing the minimum standard requirements and the details of staff verified by the Inspectors on 5/3/2020 has been produced as Annexure R1(A). It was further stated that the joining reports may not be genuine and a comparison of the signatures found on the joining report and the signature put by many of the faculty members before Inspectors revealed that signatures on the joining reports are different from their original signature. The difference in signatures had prompted the Scrutiny Committee to observe that the staff statement given by the college was not genuine. The list of faculty present with their signature has been produced as Annexure R1(B) and compilation of appointment orders and joining reports pertaining to some faculty members whose joining reports are doubted is produced as Annexure R1(C). An additional reply affidavit had been filed by the petitioner inter alia producing Ext.P14 notification which indicates that the appointments made until 15/3/2020 is acknowledged based on the procedure notified by the University. The faculty profile uploaded in the official website of the University and copy of the faculties about whom WP(C) No. 10097/2020 -:8:- reference is made in the statement has been produced as Exts.P15 to P20.
6. When the above matter came up for hearing, we noticed that the main issue projected by the University for denying affiliation is the lack of faculty members which is required to be maintained for conducting various courses. By an interim order dated 11/3/2020, we directed the college to produce the salary slips of each of the faculty members evidencing payment of salary and other particulars on or before 13/6/2020 and the representatives of the University was directed to verify the statements and file a report. A report has been filed before this Court, as Ext.P21. In the report it was stated that the college did not submit biometric attendance for the month of March, 2020. It is also pointed out that there were certain mismatches. The report is extracted hereunder:-
"VERIFICATION REPORT ON THE DOCUMENTS SUBMITTED BY THE PRINCIPAL, KANNUR DENTAL COLLEGE ON 17/06/2020.
The Principal, Kannur Dental College has submitted the following documents on 17/06/2020.(Received in the office on 19/06/20)
1. Biometric attendance of staff
2. Documents related to Professional Tax WP(C) No. 10097/2020 -:9:-
3. Copy of cash book for 6 months On verification of the above documents the following defects are noted.
1 The college did not submit the copy of biometric attendance for the month of March 2020 in which the surprise re inspection was conducted.
2. The following mismatch/discrepancies noticed in the details of the Professional tax payment submitted by the college.
a The amount deducted is not seen paid to the Panchayat. b. It is seen that receipt of the list of staff is apparently acknowledged by the Panchayat authorities on 22-05- 2020. But the details of cheque payment that should be submitted along with it is not produced. It is dubious to find the Panchayat authorities acknowledging the list not supported by cheque payment.
c. A copy of cheque (945524) for Rs. 330890/- is produced which is dated 29/03/2019 and not connected to the period in question.
3. The college has produced the copy of the cash book for 6 months from October 2019 to March 2020. As per the cash book salaries are paid by cash to some of the faculties. As per the cash book there are only three type of transactions -income from Dental Clinic, income from Dental clinic deposited to SBI Account No. 67185297322 and payment of salary and allowances of some faculties. The documents are not sufficient to substantiate their claim.
4. The closing balance on 31/01/2020 is Rs. 6,15,089.48. But the opening balance on 01/02/2020 is noted as 4,76,479.48.WP(C) No. 10097/2020 -:10:-
4. The college has also produced the statement of bank account of two faculties namely Mrs. Shabnam Ismail (from 12/12/19 to 12/6/20) and Mohammed Raneem P.M. On cross verification of the copy of the cash book and the statement of bank account of the above faculties the following discrepancies are noted.
• As per the bank statement of Mrs. Shabnam Ismail Rs. 12923/- is credited to her account on 26/02/20 as salary for the month of January 2020. But as per the entries made in the cash book on 06/02/20 salary and allowances for the month of January 2020 (Rs. 2677/- ) is paid by cash.
• Again Rs. 9554/ is credited her account on 29/04/20 as salary for the month of February 2020. But as per the entries made in the cash book on 09/03/20 salary and allowances for the month of February 2020 (Rs. 3464/-) is paid by cash.
• As per the bank statement of Mr. Muhammed Raneem P.M Rs.13200/- is credited to his account on 21/12/2019 as salary for the month of November 2019. But as per the entries made in the cash book on 06/12/2019 salary and allowances for the month of November 2019 (Rs. 4200/-) is paid by cash. • Again Rs.12000/- is credited to his account on 22/01/2020 as salary for the month of December 2019. But as per the entries made in the cash book on 06/01/2020 salary and allowances for the month of December 2019 (Rs. 2400/-) is paid by cash.
5. The college did not submit the details of TDS returns as directed by the University.
6. Bank book of the organisation showing payment of salary and/or bank statements in proof of withdrawal for WP(C) No. 10097/2020 -:11:- salary disbursement etc. are not produced by the college. Instead the college has produced the statement of account of Prestige Education Trust from 01/04/2019 to 30/04/2019, which is not relevant".
7. A further clarification was given by the petitioner regarding the doubts raised in the said report in the form of Ext.P22, which reads as under:-
"Respected Sir, Vide our letter dated 17.06.2020, we have submitted Biometric attendance for 6 months, documents related to Professional Tax ending 31-03-2020 and Cash book for 6-month period. Further, as desired, we are submitting the following explanation on the verification report The Biometric report for the month of March:- As per the State/Central Government directions the Biometric operation was suspended from the second week of March 2020, because of Covid-19. Further, during the second week of March 2020, the Police, Fire Force, KSEB and other District Administration departments had moved to the campus of Kannur Medical/Dental colleges for the purpose of sanitation/sterilization of campus buildings and arranging Covid-19 ambulance/patients support services, followed by nation-wide lockdown. Subsequently, as per the meeting convened by the District Collector on 16.03.2020, the District Authorities decided to convert the Campus to a District Covid Treatment Centre (DCTC) catering to Kannur, Kasaragod and Wayanad District and subsequently issued an order dated 24.03.2020 to this effect fully taking entire facilities including Staff. During the said period, the Covid-19 WP(C) No. 10097/2020 -:12:- treatment support staff had occupied upper floor of the Dental College and Dental College hostels. Therefore, there is no biometric attendance from the second week of March 2020. During the Surprise inspection dated 5.3.2020, the respected KUHS inspectors had taken a copy of the biometric attendance for the period from 1 March to 5 March 2020.
2. For the year ended 31 March 2020, an amount of Rs. 3,83,230/- towards Professional Tax was paid by SBI Cheque No. 244186 dated 02.06.2020. Every year, the List of Professional Tax is submitted to panchayat during the month of February for their verification of data regarding retirement, resignation and new appointments for tax calculation and one-month time is given to make the payment after verification of List. The payment is usually given by 31 March to avoid interest charges, except on a few occasions. The List and the payment cheque are never required to be submitted together and is done by the Trust office for all Institutions together, This year, because of strike from 11" February 2020 followed by National lockdown, the List of Professional Tax for all institutions including the Dental college could not be prepared in time. The lockdown was temporarily lifted on 20.05.2020. Thereafter, the list was submitted to panchayat and subsequently the SBI Cheque No. 244186 dated 02.06.2020 was also given. Anjarakandy, Kannur is a red zone area, even now.
3. The cash book is maintained in Tally Software which shows the cash income generated from specialty clinics and evening clinics. Clinical Income is also reflected in the Audited balance sheet of the previous year 2019 and is WP(C) No. 10097/2020 -:13:- reported in the Income Tax returns. The cash disbursement shown are for incentive payment to Faculty, Petti cash expenses, cash advance to staff and Cash Salary payments to newly joined staff and the balance amount is deposited to bank account as reflected in the bank statement. The faculty receive incentive to do clinical practice in the evening clinics or specialty clinics for earning extra income. Senior/Junior Lecturers as well as senior Faculty in certain specialty do evening practice at the Dental college. The income generated is distributed among them.
The (42) faculty disputed by the University Inspection team are fresh BDS/MDS Lecturers in probationary period, except one Reader joined in November 2019, who is paid through his Bank. account. His bank statement was scrutinized by the University Officer earlier. Out of the said 41 Senior /Junior Lecturers, 30 are our own students, who had graduated from Kannur Dental College in MDS/BDS course. Majority of them do not have PAN Card or bank account. Therefore, salary for them are paid by Cash. Three (3) Senior Lecturers having bank account are also paid through bank transfer. Many Senior/Junior Lecturers do not continue their teaching carrier, as they move on to join PG Course or, getting married or start clinical practice. Historically one or two among them prefer teaching profession and continue. Such staff are encouraged to open bank account and are paid by the Central Salary pool.
Kannur Dental College had always enjoyed good reputation and had excess staff until we received a circular dated 02.09.2019 amending MDS Regulation. WP(C) No. 10097/2020 -:14:- Thereafter, to comply the amended Regulation, we recruited fresh BDS/MDS graduates from September onwards. The 1" surprise inspection was conducted by the University on 5.12.2019 and all disputed staff were present on that day. There is no increase in staff requirement for BDS Course and we have excess staff available. So, even if any of our staff is not accepted by the University, there is no justification to reject our affiliation in toto, as the affiliation is given to BDS course and each PG specialty is an additional course having its own requirement and approval process as per Regulation. For example, in the recently revised MDS Regulation, in the specialty of Prosthodontics and Conservative Dentistry, the requirement of Sr. Lectures was increased from (1) to (6) each. We are totally at a loss to understand the reason behind the second inspection or cancel the affiliation, If there is anything that we can correct or confirm to University views we are ready and willing to do. We respectfully request you to guide us.
4. The Tally data of cash book is verified by us at our end and there is no such error in the Tally data base. It is verified that the closing balance on 31.01.2020 is Rs.4,76,479.48, same as opening balance next page. The opening balance and closing balances of cash book is automatically generated by 'Tally Software' and it is impossible to have a higher closing balance than opening balance next day. The error noted may have been caused while exporting that page of Tally data to PDF format for Printing purpose by pressing ALT+R instead of ALT+E resulting in 'hiding' of entries. As the keys are next to each other, a space would hide data while printing causing such WP(C) No. 10097/2020 -:15:- an error. A copy of that page is submitted again for your kind perusal. The print error is regretted.
(i) Details of Dr. Shabnam Ismail: An amount of Rs.12,923.00 is transferred to her bank account on 26.02.2020, after deducting Rs. 2677.00 received by her as cash advance together with clinical incentive paid on 06.02.2020. She received Rs. 15,600/- for 22 days, excluding Clinical incentive. Similarly, Rs. 9554.00 is transferred to her bank account on 29.04.2020 after deducting Rs. 3646.00 paid on 09.03.2020 as cash advance along with clinical incentive. She received Rs. 13200.00 for 22 days excluding clinical incentive.
(ii) Details of Dr. Muhammed Raneem: An amount of Rs. 13200.00 is transferred to his bank account on 21.12.2019 after deducting Rs. 4200.00 paid on 06.12.2019 as cash advance along with clinical incentive. Rs. 1200.00 previous month salary arrears were also included, and he received a total of Rs. 16200.00 for 27 days. Similarly, Rs.12,000/- is transferred to his bank account dated 22.01.2020 after deducting Rs. 2400.00 paid cash advance along with clinical incentive dated 06.01.2020. He received Rs 14400.00 for 24 days in addition to clinical incentive.
5. As the total amount of salary Is below tax bracket for the Financial year 2019-20, in the case of 42 disputed Faculty, deduction of TDS not necessary.
6. All disputed (42) Senior/Jr. Lecturers are paid by cash generated from Clinical income, except (3) senior Lecturers and one Reader who are paid by bank transfer to their account. The remaining are fresh MDS/BDS graduates who do not have bank account. As their income WP(C) No. 10097/2020 -:16:- do not come under Income Tax bracket, TDS are not deducted. However, the Professional Tax is deducted and paid to the Appropriate Authority.
We respectfully request you to grant us continuation of affiliation."
Thereafter, some more clarifications were given through Ext.P23.
8. Learned senior counsel appearing for the petitioner college would argue that though the University is entitled to inspect and ascertain the requirements as envisaged under the University Act and the Statutes framed thereunder, they cannot deny affiliation especially when permission had been granted by the Government of India as well as Dental Council of India to conduct the courses. The documents produced by the petitioner clearly prove the fact that there were sufficient faculty members and therefore, there was no reason to doubt the genuineness of the documents produced.
9. On the other hand, learned counsel appearing for the University expressed doubt regarding the genuineness of the documents and therefore, it was argued that the Governing Council having taken note of the aforesaid facts and having denied affiliation, based on sufficient material, this Court should not interfere with the said decision.
WP(C) No. 10097/2020-:17:-
10. In addition to the permission granted by Central Government and DCI, sanctioning Under Graduate and Postgraduate courses, in order to conduct the courses, affiliation from the University is a mandatory requirement. University grants affiliation after conducting inspection and ensuring that the college complies with the prescribed conditions for affiliation. Lack of sufficient faculty members is one among the requirements, the college has to satisfy for continued affiliation. The University, while they conducted first inspection on 5/12/2019 was not satisfied with the number of faculty members and hence called upon the college to produce the appointment letter and joining report of all the lecturers and senior lecturers. The college appears to have produced certain materials. But still the University conducted another surprise inspection on 5/3/2020. On that date, the college could not make available all the faculty members. Of course, the college has a contention that, on the day of inspection there was a programme a little far away and the faculty members had gone to attend the said function, and that there was a strike in the college premises, which explains the absence of faculty members. This resulted in WP(C) No. 10097/2020 -:18:- the University issuing Ext.P7, for which petitioner had given Ext.P8. Still being dissatisfied with the explanation, the Governing Council of the University denied affiliation. As already stated, we have also given an opportunity to the petitioner to prove the sufficiency of faculty. But still, the explanation and materials submitted by the petitioner was not found to be sufficient to grant affiliation. Though it was argued by the counsel for petitioner that the University had not properly considered their explanation, we do not think that we will be justified in interfering with the decision of the University, it being the competent authority to grant or deny affiliation. Even according to the petitioner, from among 42 faculty, who are disputed by the University Inspection team, except one Reader joined in November 2019, the others are fresh BDS/MDS Lecturers on probation. Out of the said 41 Senior/Junior Lecturers, 30 are their students, who had graduated from Kannur Dental College in MDS/BDS course and majority of them do not have PAN Card or bank account. It was the duty of the college to prove the availability of faculty in sufficient numbers. It is not difficult to prove the same on the basis of records. Apparently petitioner WP(C) No. 10097/2020 -:19:- was not in a position to prove the same. We do not think that any material is made available before this Court to take a different view. Under such circumstances, petitioner is not entitled for any relief.
In the result, the writ petition is dismissed.
Sd/-
A.M.SHAFFIQUE JUDGE Sd/-
GOPINATH P.
Rp True copy JUDGE
P.S. To Judge
WP(C) No. 10097/2020
-:20:-
APPENDIX
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE NOTIFICATION
NO.V.12017/19/2016-DE DATED 27.12.2016 ISSUED BY THE GOVERNMENT OF INDIA.
EXHIBIT P1(A) TRUE COPY OF THE NOTIFICATION NO.V.12017/05/2018-DE DATED 05.03.2018 ISSUED BY THE GOVERNMENT OF INDIA.
EXHIBIT P2 TRUE COPY OF THE COMMUNICATION NO.2019/18084/ACI/DENT/A2/KUHS DATED 21.01.2020 ISSUED BY THE UNIVERSITY.
EXHIBIT P3 TRUE COPY OF THE COMMUNICATION/REPLY DATED 24.01.2020 ISSUED BY THE PRINCIPAL OF THE DENTAL COLLEGE.
EXHIBIT P4 TRUE COPY OF THE PAMPHLETS OF THE PROGRAMME.
EXHIBIT P4(A) TRUE COPY OF THE PHOTOGRAPHS OF THE EVENT.
EXHIBIT P4(B) TRUE COPY OF THE CERTIFICATES OF APPRECIATION ISSUED BY THE PETITIONER COLLEGE.
EXHIBIT P5 TRUE COPY OF THE NOTIFICATION NO.CEE/5050/MDS-2020/TA3 DATED 13.04.2020 ISSUED BY THE 2ND RESPONDENT. EXHIBIT P6 TRUE COPY OF THE LETTER SUBMITTED BY THE PETITIONER COLLEGE TO THE REGISTRAR OF THE UNIVERSITY DATED 14.04.2020.
EXHIBIT P7 TRUE COPY OF THE SHOW CAUSE NOTICE DATED 15.04.2020 ISSUED BY THE UNIVERSITY.
EXHIBIT P8 TRUE COPY OF THE REPLY DATED 16.04.2020 ISSUED BY THE PRINCIPAL OF THE COLLEGE WP(C) No. 10097/2020 -:21:- TO THE REGISTRAR OF THE UNIVERSITY ALONG WITH ENCLOSED DOCUMENTS.
EXHIBIT P9 TRUE COPY OF THE COMMUNICATION U.O.NO.18084/AC 1/MED/A3/2019/KUHS DATED 29.04.2020 ISSUED BY THE UNIVERSITY.
EXHIBIT P10 TRUE COPY OF THE COMMUNICATION ISSUED BY THE PETITIONER COLLEGE TO THE VICE CHANCELLOR OF THE UNIVERSITY DATED 01.05.2020.
EXHIBIT P11 COPY OF THE LIST OF FACULTIES AS PUBLISHED IN THE UNIVERSITY WEBSITE.
EXHIBIT P12 COPY OF THE LIST OF FACULTY MEMBERS WHO WERE PRESENT IN THE COLLEGE AT THE TIME OF INSPECTION ON 5.12.2019.
EXHIBIT P13 COPY OF THE LIST OF TEACHING STAFFS WORKING IN THE PETITIONER COLLEGE IN DIFFERENT CATEGORIES, WHO WERE PRESENT AT THE TIME OF INSPECTION ON 5.12.2019 AS WELL AS THE FACULTIES WHO WERE PRESENT ON 5.3.2020.
EXHIBIT P14 TRUE COPY OF THE NOTIFICATION ISSUED BY THE UNIVERSITY REGARDING FACULTY ENROLMENT PROGRAM.
EXHIBIT P15 TRUE COPY OF THE FACULTY PROFILE OF MR.CHETAN POOVEN VASANTHAN ISSUED BY THE UNIVERSITY.
EXHIBIT P16 TRUE COPY OF THE FACULTY PROFILE OF MS.ASHWATHI N. ISSUED BY THE UNIVERSITY. EXHIBIT P17 TRUE COPY OF THE FACULTY PROFILE OF MR.MUHAMMAD SHAFEEQUE K.C. ISSUED BY THE UNIVERSITY.
EXHIBIT P18 TRUE COPY OF THE FACULTY PROFILE OF MR.ATHUL TOM ISSUED BY THE UNIVERSITY.
WP(C) No. 10097/2020-:22:- EXHIBIT P19 TRUE COPY OF THE FACULTY PROFILE OF MR.SUNIL S.M. ISSUED BY THE UNIVERSITY.
EXHIBIT P20 TRUE COPY OF THE FACULTY PROFILE OF MR.SHABNAM ISMAIL ISSUED BY THE UNIVERSITY.
EXHIBIT P21 TRUE COPY OF THE VERIFICATION REPORT ISSUED BY THE REGISTRAR OF THE UNIVERSITY.
EXHIBIT P22 TRUE COPY OF THE LETTER DATED 26.6.2020 GIVEN BY THE PETITIONER COLLEGE AS REGARDS THE DOUBTS RAISED IN THE SAID REPORT.
EXHIBIT P23 TRUE COPY OF THE LETTER DATED 28.6.2020 GIVEN BY THE PETITIONER COLLEGE.
EXHIBIT P24 TRUE COPY OF THE ORDER NO.15891/2018/AC I-DENT/A1/KUHS DATED 21.6.2019.
RESPONDENT'S' EXHIBITS ANNEXURE R1A TRUE COPY OF THE TABULATED STATEMENT SHOWING THE MINIMUM STANDARD REQUIREMENTS AND THE DETAILS THE STAFF VERIFIED BY THE INSPECTORS ON 5.3.2020.
ANNEXURE R1B A TRUE COPY OF THE LISTS OF FACULTY IN WHICH THE FACULTY PRESENT ON 5.3.2020.
ANNEXURE R1C A TRUE COPY OF THE COMPILATION OF THE APPOINTMENT ORDERS AND JOINING REPORTS.