POONAM PARAMESHWAR Vs. STATE OF GOA

JUDGEMENT

(1.) HEARD the learned counsel for the parties for quite some time.

(2.) MR . Nadkarni, leaned Advocate General appearing on behalf of respondents no. 1 to 5 states that in view of the decision of the Supreme Court dated 18/07/2013 in T.C. (C ) No.98 of 2012 and allied matters, the State Government has decided to follow its decision dated 15/06/2013 and grant admissions in terms of the State Regulations.

(3.) WE also direct the State Government to place on record the decision taken by it to go by the said regulations by filing an Affidavit of a responsible officer. The Affidavit to be filed by 29/07/2013 with advance copies to the learned counsel appearing for the petitioners as well as the respondents.