VILE PARLE MAHILA SANGH Vs. SNDT WOMENS UNIVERSITY

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and heard finally. Petitioner No. 2-Lions Juhu Nandlal Jalan Mahila Vidyalaya is a college run by the first petitioner, a registered society and a trust. Respondent No. 1-SNDT Womens University is a University. Respondent No. 2 is the State of Maharashtra.

(2.) The petitioner seeks a writ of mandamus directing Respondent No. 1 to declare the results of 49 students who appeared in May, 2012 for the fourth year examination conducted by the first respondent as per an old B.A. B.Ed. syllabus. The petitioner also seeks a writ of certiorari to quash and set aside a communication dated 3rd November, 2012, addressed by the first respondent to the petitioners alleging certain irregularities by the petitioners.

(3.) The petitioners have been conducting a number of courses for girls at the graduate and post-graduate level since the year 1969. The second petitioner (hereinafter referred to as "the college") has been affiliated to the first respondent-University and has been conducting courses as per the rules and regulations prescribed and as per the syllabus approved by the University. In May, 2003, Respondent No. 2-State of Maharashtra accorded its no objection to the petitioner starting a B.A. B.Ed. integrated course. The college, accordingly, started conducting a B.A. B.Ed. integrated course for the academic year 2003-2004. For this course, the college was to conduct the examination in the first three years and the fourth and final year examination was to be conducted by the University. On 3rd October, 2006, National Council For Teacher Education (NCTE) granted recognition to the college for the session 2006-2007 for the B.A. B.Ed. course and approved an additional new intake capacity of fifty students. The same was granted on various terms and conditions stipulated therein. Respondent No. 1, by a letter dated 7th October, 2008, addressed to the college, stated as follows: