LAWS(BOM)-2013-12-70

HOUSTEN VINCENT REBELLO Vs. STATE OF GOA

Decided On December 11, 2013
Housten Vincent Rebello Appellant
V/S
STATE OF GOA Respondents

JUDGEMENT

(1.) THE Petitioners have approached this Court for a writ direction or order quashing and setting aside the resolutions dated 19.08.2009, issued by the Respondent no. 4.

(2.) THE Petition has been amended subsequently seeking a declaration that the resolution passed by Respondent no. 2 dated 7th/8th April, 2007 and 20th/21st May, 2009, wherein Respondent no. 2 had resolved not to approve 10+2 course conducted by National Open School, Respondent no. 6, for admission for Pharmacy course for the purpose of registration as a Pharmacist, is arbitrary, illegal and bad in law.

(3.) SHRI Shivan Dessai, learned Counsel appearing for the Petitioners, submits that the said resolution is violative of Article 14 of the Constitution of India inasmuch as the Medical Council of India and the Council for Dental Medicine of India have recognised the said 10+2 course conducted by the Respondent no. 6. It is submitted that for no rhyme or reason, the Respondent no. 2 is not approving the said course. The contention on behalf of the Petitioners is supported by the Respondent no. 6, who is represented by learned Counsel Shri Ryan Menezes. The Respondent no. 4 -College submits that the Respondent no. 2 had informed the Petitioners regarding non recognition of 10+2 course conducted by Respondent no. 6, only after the Petitioners were admitted.