SHANE REBELO Vs. GOA UNIVERSITY

JUDGEMENT

(1.) Heard Mr S. S. Kantak, learned Senior Advocate with Mr Abhijit Gosavi, Ms Neha Kholkar, Ms Krupa Naik, Mr Guruprasad Naik and Ms Saicha Desai, learned counsel for the Petitioners, Ms A. Agni, learned Senior Advocate with Ms Afrin Harihar and Mr Junaid Shaikh, Advocates for Respondent Nos. 1, 2 and 3, Ms Maria Correia, learned Additional Government Advocate for Respondent No.4, Mr Gaurang Panandiker, learned counsel for Respondent Nos. 5 and 7, Mr P. Faldessai, learned counsel for Respondent Nos. 25, 26 and 27 and Mr Vishnu Langawat, learned counsel for Respondent No.30.

(2.) Rule. The rule is made returnable immediately at the request and with the consent of the learned counsel for the parties. Even otherwise, by our order dtd. 2/11/2023, we had clarified that this petition would be disposed of at the admission stage. By further order dtd. 6/11/2023, this petition had been posted for final disposal on 28/11/2023.

(3.) The Petitioners challenge the impugned notification dtd. 30/10/2023 issued by the Director of Student's Welfare (DSW) extending at the last minute, the time limit prescribed for filing nomination forms to elect Executive Committee of the Goa University Student's Council from 1.00 p.m. to 5.30 p.m. on 30/10/2023.