FR. JOSE KIYICKAL Vs. THE STATE OF KERALA

JUDGEMENT

(1.) W .P.C. No. 34284/2010 is filed by the Manager and the Principal of an unaided college. W.P.C No. 16612/2011 is filed by the Manager of the very same college. In both these cases the issue relates to starting of additional Courses in the petitioner's college. In W.P.C.No. 16612/2011 the additional Courses are MA (English), B.C.A and B.Com (Finance). In W.P.C.No. 34284/2010 the additional Courses are M.B.A., M.Com (Finance) and B.B.A (CCSS). The petitioners approached the respondent University and the respondent University has recommended for the Courses. The petitioners have approached this court seeking the following reliefs : In W.P.C.No. 16612/2011 the prayers are as follows :

(2.) IN W.P.C.No. 34284/2010, the prayers are as follows :

(3.) IN W.P.C. No. 16166/2011 the petitioner filed an application for additional affiliation of MA (English), BCA and B.Com (Finance) during the year 2011 -2012. There was inspection. By Ext. P2, the University had informed the Principal of the college that it has recommended the application of the petitioner for M.A English (15 seats) and BCA (25 seats). Ext. P3 is the circular dated 25.07.2008 issued by the Government of Kerala.