JAYESHKUMAR DHIRUBHAI PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr Shimpi appears for the 7th Respondent but he is unwell and unavailable today. Mr Rodrigues appears for the University Grants Commission.

(2.) On 24/11/2022, we declined ad-interim relief to continue funding. The background to this is noted below. We directed the filing of Affidavits in Reply.

(3.) The Petitioners are faculty members of the 7th Respondent society, the Shree Machhi Mahajan Education Society, Nani Daman. It is sued through its chairman. The Petition challenges an order of 13/6/2022 of the Union Territory Administration of Dadra and Nagar Haveli and Daman and Diu through the Director (Higher and Technical Education). By that order, the 7th Respondent was informed that the Union Territory had decided to suspend the grant-in-aid provided to the 7th Respondent college. It was said that this was issued with the approval of the competent authority.