SAVIO NORVIN MENEZES Vs. UNION OF INDIA

JUDGEMENT

(1.) Three Petitioners have filed the present Public Interest Litigation being aggrieved by the decision on the part of the State of Goa, in regard to the alleged illegal date of commencement of the academic year 2025-2026 for Grade 6 to 10 and 12, for the Government aided and unaided schools in the State, which was declared by a Notification issued on 28/3/2025, thereby amending the Rule 21 of the Goa Education Rules, 1986.

(2.) We have heard the learned Counsel Mr. Nigel da Costa Frias for the Petitioner along with Ms. Nishad and Mr. Misquita, the learned Advocate General Mr. Pangam for the State along with Additional Government Advocate Mr. Shirodkar and Mr. Faldessai, the Deputy Solicitor General of India, who represent Respondent no. 1.

(3.) On hearing the respective Counsel for the parties, we deem it appropriate to issue 'Rule'. Rule is made returnable forthwith and the Petition is taken up for final hearing at the stage of admission. Learned Counsel for the Respondents, waive notice.