REGENT COMPUTRONICS PVT. LTD.

Archdiocesan Board Of Education Appellant

V/S

GOA UNIVERSITY Respondents

Referred Judgements :-

P.A. INAMDAR AND ORS. VS. STATE OF MAHARASHTRA AND ORS. [REFERRED TO]
CHANDANA DAS (MALAKAR) VS. STATE OF WEST BENCH AND ORS. [REFERRED TO]
STATE OF KERALA VS. VERY REV MOTHER PROVINCIAL [REFERRED TO]
D A V COLLEGE BHATINDA VS. STATE OF PUNJAB [REFERRED TO]
AHMEDABAD ST XAVIERS COLLEGE SOCIETY VS. STATE OF GUJARAT [REFERRED TO]
FRANK ANTHONY PUBLIC SCHOOL EMPLOYERS ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
N AMMAD VS. MANAGER EMJAY HIGH SCHOOL [REFERRED TO]
TMA PAI FOUNDATION VS. STATE OF KARNATAKA [REFERRED TO]
ISLAMIC ACADEMY OF EDUCATION VS. STATE OF KARNATAKA [REFERRED TO]
KUSUM INGOTS AND ALLOYS LIMITED VS. UNION OF INDIA [REFERRED TO]
BRAHMO SAMAJ EDUCATION SOCIETY VS. STATE OF WEST BENGAL [REFERRED TO]
SECRETARY MALANKARA SYRIAN CATHOLIC COLLEGE VS. T JOSE [REFERRED TO]
FORUM OF MINORITY INSTITUTIONS AND ASSOCIATIONS VS. STATE OF TAMIL NADU [REFERRED TO]
MODERN DENTAL COLLEGE AND RESEARCH CENTRE VS. STATE OF MADHYA PRADESH [REFERRED TO]
ANDHRA KESARI COLLEGE OF EDUCATION VS. STATE OF ANDHRA PRADESH [REFERRED TO]
SK. MD. RAFIQUE VS. MANAGING COMMITTEE, CONTAI RAHAMANIA HIGH MADRASAH [REFERRED TO]

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The Petitioners who have established and administer several minority educational institutions affiliated with the Goa University have instituted this Petition to seek the following reliefs :

(3.) At the outset, we must note that though there is clarity about the U.G.C. Regulations, 2010 and 2018, there is a great deal of confusion about the various statutes/amendments framed by the Goa University concerning the manner and the mode of selection of the teachers and academic staff in the affiliated institutions/colleges. In most cases, new statutes have been framed to more or less align with the U.G.C. Regulations. However, there is no corresponding amendment or deletions of the earlier statutes. As a result, it was quite challenging to appreciate the precise status and legal efficacy of the several statutes on the subject.

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ARCHDIOCESAN BOARD OF EDUCATION Vs. GOA UNIVERSITY

Referred Judgements :-

JUDGEMENT

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