SYMBIOSIS OPEN EDUCATION SOCIETY Vs. UNIVERSITY GRANTS COMMISSION

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. The rule is made returnable immediately at the request of and with the consent of learned counsel for the parties.

(3.) The petitioner challenges the letter dtd. 19/12/2024 issued by the University Grants Commission (UGC) rejecting the petitioner's application seeking approval for Open Distance Learning (ODL) and Online (OL) programmes from the ensuing academic sessions. The petitioners contend that they satisfied the eligibility criteria in Regulation 3(A)(i) and 3(B)(b)(ii) of the UGC ODL/OL Regulations, 2022, particularly after the petitioner university achieved National Institution of Ranking Framework (NIRF) Rank-1 as communicated on 12/8/2024.