LAKSHAY M. Vs. UNIVERSITY GRANTS COMMISSION

JUDGEMENT

(1.) All the petitioners being the students of 1st year Bachelor of Engineering course, are knocking at the doors of Writ Court with the following prayers:

(2.) After service of notice, the respondents 1 and 4 have chosen to remain unrepresented; however, respondent No.2- University being represented by its panel counsel Sri.Santosh S Nagarale and the 3rd respondent-State being represented by learned AGA Smt.Pramodhini Kishan resists the writ petition making submission in justification of the impugned special Regulations dated 24.7.2020 at Annexure-D and the consequential Circulars dated 29.7.2020 & 31.7.2020 respectively at Annexures-E & F stating that the examinations accordingly having been already accomplished, even the results of concerned candidates are also announced; both they point out that the petitioners may have some reprieve at the hands of this court in terms of Circular dated 5.8.2020 issued by the University at Annexure-G.

(3.) Having heard the learned counsel for the parties and having perused the writ petition papers, I find force in the contention of the learned panel counsel for the University and the learned AGA that the impugned Regulations and the Circulars do not merit quashing inasmuch as a large chunk of students having faced the examination in terms thereof, have got the results already announced; in the circumstances, quashing of the subject Regulations and Circulars would only open up Pandoro's Box and that it would not serve the cause of the petitioners.