VAGHALDHARA VIBHAG KELVANI Vs. NATIONAL COUNCIL

JUDGEMENT

(1.) In view of the order passed earlier dated 16.01.2018, when learned advocate, Shri Amit Thakkar for the applicant has pressed for urgency that the exams are scheduled and it may affect the students, the matter has been taken up.

(2.) Learned advocate, Shri Nikunt Raval appearing for the respondent nos.1 and 2 has filed an affidavit in reply with Annexures including the order of the Hon'ble Delhi High Court in a Writ Petition (C) No.9444/2016, CM No.37801/2016 and submitted that the affiliation/ accreditation is a must. He suggested that let the original petitioner may comply with the norms for the purpose of affiliation/ accreditation with other material and submit in prescribe form to the respondent no.1 and, thereafter, if the affiliation/ accreditation is granted, the examination of the students for both semester could be conducted simultaneously and it will not affect their career or studies. He, therefore, submitted that for the time being, interim relief for direction to allow the students to appear in the examination may not be passed.

(3.) Learned advocate, Shri Amit Thakkar submitted that as it is semester examination, though students may have to prepare for two semesters, it may be clarified that in future, the respondent will conduct the exam for both semesters without any reservation. He also states that the petitioner will comply with necessary requirements. He also states that it has already been complied with. Learned advocate, Shri Thakkar states that if there is anything lacking in compliance with the norms, it may be intimated so that the petitioner will satisfy the respondent no.1.