Madras HC Deletes Single Judge’s Conditional ₹4 Lakh Penalty Direction, Leaves Law University to Decide After Hearing

The University appealed against the order dated 20 August 2026 in W.P. No. 28802 of 2026.

The Single Judge had set aside the University’s order dated 10 July 2026 and directed it to issue a show-cause notice and decide the matter after giving the College an opportunity to respond.

The University’s principal grievance concerned additional directions in paragraph 18 of the writ order on the penalty that could be imposed under Clause 11 of the Tamil Nadu Dr. Ambedkar Law University (Affiliation and Approval of Law Colleges) Regulations, 2025, for an alleged breach of Clause 4.4

The College also submitted that it had temporary affiliation for 2026–27 and 2027–28 and Bar Council of India approval for 2026–27, but was not listed on the Government portal for admissions under the Government quota

The Court referred to Clauses 4.4 and 11 of the Tamil Nadu Dr. Ambedkar Law University (Affiliation and Approval of Law Colleges) Regulations, 2025.

It left the University to consider the College’s response to a show-cause notice and pass orders in accordance with law and the Regulations, after affording the College an opportunity to be heard.

The judgment cites no statute or precedent establishing any further rule.

The parties consented to deletion of the Single Judge’s directions prescribing a minimum penalty of Rs. 4,00,000 and addressing withdrawal of affiliation.

The Court therefore left the University to assess the College’s reply without those directions constraining its decision.

Regarding admissions, the Court recorded the College’s submission about its temporary affiliation and BCI approval, and the Advocate General’s assurance that the University would take a pragmatic view and implement an appropriate decision shortly; it did not make a specific direction requiring the College’s inclusion on the portal.

The directions in paragraph 18 of the Single Judge’s order concerning the minimum penalty and possible withdrawal of affiliation were deleted.

The University was to issue a show-cause notice, consider the College’s reply, and decide the matter in accordance with law and the Regulations after giving the College an opportunity to be heard.

The Court recorded the University’s assurance concerning a prompt decision on the admissions matter but issued no express portal-listing direction.

The College undertook not to pursue or press its contempt petition.

No costs were ordered, and the interim application was closed.