- (1.) Heard learned Counsel for the parties as also the learned Solicitor General of India, Mr. Gopal Subramaniam, who has appeared as amicus curiae.
(2.) This Appeal has been filed against the impugned judgment of the Kerala High Court dated 24th June, 2004 in Writ Petition No. 30845 of 2003.
(3.) The Writ Petition was filed by the Council of Principals of Colleges in Kerala, which is an association of Principals of various private aided colleges in the State of Kerala. The main challenge in the writ petition before the High Court was that the various universities in the State of Kerala had issued directions by way of letters/circulars to conduct election to the colleges' unions. The challenge in the writ petition was to those letters/circulars.;