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Kerala High Court

The Mar Athanasius College Association vs The Mahatma Gandhi University on 31 May, 2013

Author: K.Vinod Chandran

Bench: K.Vinod Chandran

       

  

  

 
 
                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT:

             THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

    TUESDAY, THE 5TH DAY OF NOVEMBER 2013/14TH KARTHIKA, 1935

                                WP(C).No. 25572 of 2013 (V)
                                   ----------------------------

    PETITIONER(S):
    --------------------------

   1. THE MAR ATHANASIUS COLLEGE ASSOCIATION,
      KOTHAMANGALAM, ERNAKULAM DISTRICT, KERALA-686 666,
      REPRESENTED BY ITS SECRETARY.

   2. THEPRINCIPAL,
      MAR ATHANASIUS COLLEGE, KOTHAMANGALAM,
      ERNAKULAM DISTRICT, KERALA-686 666.

      BY ADV. SRI.GEORGE JACOB (JOSE)

    RESPONDENT(S):
    ----------------------------

   1. THE MAHATMA GANDHI UNIVERSITY,
      PRIYADARSINI HILLS, KOTTAYAM-686 562,
      REPRESENTED BY ITS REGISTRAR.

   2. THE VICE-CHANCELLOR,
      MAHATMA GANDHI UNIVERSITY,PRIYADARSINI HILLS,
      KOTTAYAM, KERALA.

   3. THE STATE OF KERALA,
      REPRESENTED BY THE SECRETARY,
      HIGHER EDUCATION (B) DEPARTMENT, SECRETARIAT,
      TRIVANDRUM-695 001.

      R1 & R2 BY ADV. DR.P.LEELAKRISHNAN, SC, M.G.UNIVERSITY
             R3 BY SR.GOVERNMENT PLEADER SRI.T.RAMAPRASAD UNNI


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
     ON 05-11-2013, THE COURT ON THE SAME DAY DELIVERED THE
      FOLLOWING:

Kss

WP(C).No. 25572 of 2013 (V)
-----------------------------------------

                                               APPENDIX

PETITIONER(S)' EXHIBITS:
----------------------------------------

EXHIBIT P1- TRUE COPY OF THE APPLICATION SUBMITTED BY THE 1ST
                  PETITIONER. (RELEVANT PAGES).

EXHIBIT P2- TRUE COPY OF THE COMMUNICATION DATED 31-5-2013 OF THE
                  FIRST RESPONDENT ADDRESSED TO THE STATE GOVERNMENT.
                  (RELEVANT PAGES).

EXHIBIT P3- TRUE COPY OF THE LETTER DATED 7-6-2013 OF THE FIRST
                   PETITIONER ADDRSSED TO THE 3RD RESPONDENT.

EXHIBIT P4- TRUE COPY OF THE LETTER DATED 21-7-2013 OF THE FIRST
                  PETITIONER.

EXHIBIT P5- TRUE COPY OF THE GOVERNMENT ORDER DATED 12-9-2013 AND
                   RELEVANT EXTRACT OF THE ANNEXURES.

EXHIBIT P6- TRUE COPY OF THE LETTER 13-9-2013 OF THE FIRST PETITIONER
                   ADDRESSED TO THE FIRST RESPONDENT.

EXHIBIT P7- TRUE COPY OF THE LETTER DATED 5-10-2013 OF THE SECOND
                   PETITIONER ADDRESSED TO THE 1ST RESPONDENT.(RELEVANT
                   PAGES).


RESPONDENT(S)' ANNEXURE:
----------------------------------------------

ANNEX.R1(A): COPY OF THE NOTIFICATION NO.GS3-2139/2013 DTD.15/10/2013
                     EXTENDING THE PERIOD UPTO 30/11/2013 WITHIN WHICH THE
                     SYNDICATE OF THE UNIVERSITY SHALL CONSIDER THE LATE
                     APPLICATIONS FOR AFFILIATION TO THE NEW AIDED
                      PROGRAMME INCLUDING M.SC BOTANY IN MA COLLEGE,
                      KOTHAMANGALAM.




                                                           /TRUE COPY/


                                                           P.A.TO JUDGE

Kss



                 K.VINOD CHANDRAN, J.
            ---------------------------------------
                  W.P.(C)No.25572 of 2013
         ----------------------------------------------
           Dated this the 5th day of November, 2013

                        JUDGMENT

The petitioners applied for a new Post-graduate course in M.Sc. Botany, in the academic year 2013-2014, in the self financing sector. The application was considered and the University had granted the same. In the meanwhile, an application was made for granting the course in the aided sector before the Government, which was allowed by Ext.P5. The petitioners had proceeded with Ext.P5, by making necessary application before the first respondent-University. Normally, it would have been the contention of the University that the time for admission has elapsed. But in the present case, it is seen that the Chancellor has issued Annexure-R1(a), by which, the last date for consideration of grant of affiliation was extended to 30.11.2013. It is also seen from the statement filed by the Standing Counsel for the first W.P.(C)No.25572 of 2013 : 2 : respondent-University that the inspection of the College was completed yesterday and the report is awaited. The learned Standing Counsel for the first respondent-University also undertakes that a decision will be taken in the matter before 30.11.2013.

Recording the above submission, the writ petition is disposed of.

Sd/-

K.VINOD CHANDRAN, JUDGE.

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