ASWAS S.S. Vs. UNION OF INDIA

JUDGEMENT

(1.) A detailed interim order was passed in this case on 8.3.2018 after hearing all parties and the same which is self explanatory is extracted below:

(2.) This case was moved as an urgent 'today matter' on 05.03.2018. It was submitted by the learned counsel for the petitioner that the petitioner had almost completed the Diploma Course in Sports Coaching offered at the NIS Bangalore, under the fifth respondent, based on the interim orders passed by the Tribunal and it will be over by the first week of April and that examinations are already scheduled as given in Ext.P12. It is at this point of time that the O.A was dismissed by the Tribunal as per Ext.P10 order, pursuant to which, Ext.P13 was passed by the fifth respondent, ousting the petitioner from the Course 2017-18, for non production of 'NOC' from the parent Department; within twenty four hours; which is sought to be interdicted.

(3.) Mr. Govind Bharathan, the learned senior counsel, who entered appearance on behalf of the fifth respondent, on 05.03.2018 submitted that Ext.P13 had already been implemented and in such circumstance, we adjourned the matter to consider the materials on record. Today, the parties have been heard in detail with reference to the materials on record.