BOBBY CYRIAC Vs. PRINCIPAL

JUDGEMENT

(1.) CONTENTIONS raised and reliefs claimed in these petitions are similar, and so, they are disposed of by a common judgment.

(2.) PETITIONERS passed the Higher Secondary School examination held by the Madya Pradesh Board of Secondary Education. Respondent Mahalma Gandhi University , by Ext. P17 dated 20-7-90 declared that the said examination " has been recognised as equivalent to the Pre-degree Course of this University' l (reference is made to the exhibits in O. P. 8100/90 ). On the basis of this, petitioners were admitted in different colleges, parallel colleges and course of private registration, for Degree Courses under the Mahatma Gandhi University.

(3.) ACCORDING to petitioners doctrine of promissory estoppel, stands in the way of the University from going back on the decision taken by them in Ext. P17. Rules of fair procedure and fairplay in action, require that a public authority like the University, should not be permitted to unsettle the state of affairs once settled, submit petitioners.