SYMBIOSIS INTERNATIONAL UNIVERSITY Vs. UNIVERSITY GRANTS COMMISSION

JUDGEMENT

(1.) Though the petition is listed for consideration of the interlocutory application, since the same would relate to the consideration of the main petition, the petition itself is taken up for hearing with the consent of the learned counsel for the parties and disposed of by this order.

(2.) The petitioner is before this Court seeking that the statement of compliance issued by the second respondent as against the petitioner be quashed since the second respondent had sought the petitioner-University to submit the statement of compliance in adherence to the requirements of UGC (Institutions Deemed to be Universities) Regulations, 2010 ('Regulations 2010' for short). The petitioner is also seeking that the communication dated 22.01.2014 be quashed and a mandamus is sought to direct the second respondent to indicate the assessment and accreditation of the petitioner-University and issue Certificate of Accreditation without insisting upon the petitioners to comply with the Regulations, 2010.

(3.) Though several contentions have been raised in the instant petition and the objection statement with regard to the requirement contained in Regulations 2010 and the petitioners declining to comply with the same for the purpose of accreditation is filed, the question as to whether the said Regulations was to be mandatorily complied by the petitioners for the purpose of accreditation would not arise for consideration at this juncture since the petitioners who were aggrieved by the said Regulations 2010 had assailed the same in W.P. No. 12476/2012. They have succeeded in the said writ petition and the Regulations has been quashed. In that light, the issue arising in the instant petition requires consideration only on the aspect with regard to the manner in which the second respondent is required to consider the application filed by the petitioners seeking accreditation and the effective date of such certification of accreditation if granted.