MR. CHELAD JOSEPH G. Vs. GOA UNIVERSITY

JUDGEMENT

(1.) Heard Shri S. G. Dessai, learned Senior Counsel appearing for the petitioners, Ms. A.A. Agni, learned Senior Counsel appearing for the respondent No.1, Shri. P. Sawant, learned Counsel appearing for the respondent No.3 and the learned Additional Govt. Advocates for the respondents No.4 and 5. Both the above petitions were taken up together by consent of the learned Counsel as it was pointed out that issues involved are similar.

(2.) Rule. Learned Counsel appearing for the respondents waive service. Heard forthwith, with the consent of the learned Counsel.

(3.) We have extensively heard the learned Counsel appearing for the respective parties and though there were rival contentions raised by Shri S.G. Dessai, learned Senior Counsel appearing for the petitioner and Ms. A. Agni, learned Senior Counsel appearing for the respondent No.1 ­ University with regard to the legality or otherwise of the impugned Order passed by the respondent No.1 dated 15/1/2016 cancelling the provisional registration to the Ph.D. Programme, granted by the respondent No.1 to the petitioners, nevertheless, it was unanimously accepted by the learned Counsel appearing for the parties that ultimately the future career of the petitioners who were the students pursuing Ph.D. Course should not be affected and any work, if at all, carried out by them from the date of their provisional registration should not go wasted.