Kerala Self - Financing Engineering College Managements Association vs. The State Of Kerala
Held
The provided text only contains the initial party details and the appendix of exhibits, with the middle of the judgment omitted. Therefore, the specific decision or reasoning of the Court cannot be ascertained from the given document.
Facts
Multiple self-financing engineering colleges and their associations challenged the APJ Abdul Kalam Technological University (KTU) and the State of Kerala regarding the affiliation fees charged by the university. The petitioners submitted objections to the fee structure and sought relief concerning various notifications and communications related to these fees for different academic years.
Key Issues
The primary legal issue appears to be the legality and reasonableness of the affiliation fees levied by the APJ Abdul Kalam Technological University on self-financing engineering colleges.
Sections Cited
None
AI-generated summary — verify with the full judgment below
Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR & THE HONOURABLE MR. JUSTICE SHAJI P.CHALY THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA, 1943 WP(C) NO. 7561 OF 2020 PETITIONERS: MALABAR COLLEGE OF ENGINEERING AND TECHONOLOGY, REPRESENTED BY ITS CHAIRMAN, PALLUR P.O., DESAMANGALAM, WADAKANCHERRY, THRISSUR-679 532. BY ADVS. S.KRISHNAMOORTHY SMT.NITHYA SUGUNAN SHRI.JESUDASAN K X RESPONDENTS: 1 THE STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO GOVERNMENT, HIGHER EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695 001. 2 APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY, REPRESENTED BY ITS REGISTRAR, CET CAMPUS, THIRUVANANTHAPURAM-695 016. 3 CONTROLLER OF EXAMINATIONS, APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY, CET CAMPUS, THIRUVANANTHAPURAM-695 016. BY ADVS. SRI.ELVIN PETER P.J., STANDING COUNSEL FOR R2 & R3 SRI.TEK CHAND, SENIOR GOVERNEMNT PLEADER FOR R1 THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 24.02.2022, ALONG WITH WP(C).8335/2020, 8305/2020 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
IN THE HIGH
The judgment continues below.
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