Malabar College Of Engineering And Techonology vs. The State Of Kerala
Held
The Court held that the University has the power to fix and enhance affiliation fees. It also directed the colleges to pay the affiliation fees for the 2019-2020 academic year as demanded by the University.
Facts
Self-financing engineering colleges challenged the affiliation fees and financial guarantee demanded by APJ Abdul Kalam Technological University. The University had initially fixed affiliation fees, later rectified an error, and then reduced fees for certain academic years on condition of payment for a prior year.
Key Issues
Whether the University has the power to fix and enhance affiliation fees and the manner of collecting financial guarantees from self-financing colleges.
Sections Cited
Not specified in the provided text
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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