Facts
The petitioner Trust administers Justice Basheer Ahamed Sayeed College for Women, an affiliated minority institution.
Source reference: p. 2–4, paras. 2–5Following a private complaint alleging tax and fire-safety violations, an unauthorised marriage hall, and illegal commercial activity on the campus, the University issued show-cause notices dated 22.08.2025 and 07.07.2026.
Source reference: p. 2–4, paras. 2–5The petitioner challenged the notices, arguing that the University lacked jurisdiction over those matters and had not furnished the complaint or an alleged UGC communication.
Source reference: p. 2–4, paras. 2–5The University maintained that, as the affiliating body, it could issue the notices.
Source reference: p. 2–4, paras. 2–5Issues
1. Whether the University had authority to issue the impugned notices concerning alleged tax and fire-safety violations, an unauthorised marriage hall, and commercial activities.
Source reference: p. 4–5, paras. 5–82. Whether the University could act in relation to the college only where a violation of University Statutes or affiliation conditions was established.
Source reference: p. 5, paras. 7–8Law Applied
Under Statutes 34 and 35 concerning affiliation and approved colleges in Chapter XXVI, Volume I of the University Calendar, 2016, the University may inspect an affiliated college where relevant to compliance with affiliation requirements and may proceed according to law if an inspection establishes a breach of those requirements.
Source reference: p. 5, paras. 7–8Its authority to issue notices in its capacity as affiliating body is confined to matters involving University Statutes or the terms and conditions of affiliation.
Source reference: p. 5, paras. 7–8The judgment records the petitioner’s reliance on Article 30 and Articles 14 and 19(1)(c), but does not decide the case on those constitutional grounds.
Source reference: p. 2–3, para. 2Reasoning
The Court found that the notices concerned tax laws, fire-safety norms, and alleged unauthorised marriage-hall and commercial operations—subjects outside the University’s statutory jurisdiction as presented in the notices.
Source reference: p. 5, paras. 7–8The University’s affiliation powers did not authorise it to investigate those matters as such.
Source reference: p. 5, paras. 7–8However, it remained empowered to inspect under Statutes 34 and 35 and to act if that inspection verified a breach of affiliation conditions.
Source reference: p. 5, paras. 7–8Holding
The Court held that the notices exceeded the University’s authority and quashed the show-cause notices dated 22.08.2025 and 07.07.2026.
It left the University at liberty to act in accordance with law if a breach of affiliation conditions is verified under Statutes 34 and 35.
Source reference: p. 6, para. 9The writ petition was allowed without costs; W.M.P. No. 32967 of 2026 was allowed and W.M.P. No. 32968 of 2026 was closed.
Source reference: p. 6, para. 9Original Court PDF
M/s. Southern India Education Trust,vsUniversity of Madras,
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