Vedavyasa Trust vs. The State Of Kerala
Held
The judgment text provided only lists the case details, parties, and exhibits, without the court's reasoning or decision. Therefore, what the Court decided cannot be determined from the given extract.
Facts
Self-financing engineering colleges and their associations filed writ petitions challenging various notifications and orders issued by the APJ Abdul Kalam Technological University concerning affiliation fees and fee structures for academic years, including 2019-2020. The petitioners sought relief against the university's demands and regulations related to these fees.
Key Issues
The key legal issues appear to revolve around the legality and reasonableness of affiliation fees and fee structures notified by the APJ Abdul Kalam Technological University for self-financing engineering colleges, and the university's powers to impose such fees.
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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
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