The Secretary vs. State Of Kerala
Held
The provided judgment text only includes the case details, party information, and lists of exhibits. The actual decision, reasoning, and operative part of the judgment (what the Court 'delivered') are omitted from the provided text. Therefore, what the Court decided cannot be ascertained.
Facts
Various engineering colleges and their associations filed writ petitions challenging the affiliation fees and related notifications issued by the APJ Abdul Kalam Technological University. The petitioners sought to quash notifications pertaining to fee structures and affiliation fees for different academic years.
Key Issues
The primary legal issue appears to be the legality and validity of the affiliation fees and fee structure notifications imposed by the APJ Abdul Kalam Technological University on affiliated engineering colleges.
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.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.