SHARADHI S.S. Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. S.S. Kantak, learned Senior Counsel appearing for the petitioner, Mr. Sagar Dhargalkar, learned Additional Govt. Advocate appearing for the respondent No.1 and Ms. A. Agni, learned Senior Counsel appearing for the respondents No.2 to 4.

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

(3.) Briefly, it is the case of the petitioner that she was admitted to the course of Bachelor of Engineering in Electrical and Electronics Engineering in Goa College of Engineering somewhere in the year 2012. The petitioner completed her Bachelor Degree in June, 2016 and applied for her rank certificate on 18th Nov., 2016. The Controller of Examination rejected such request of the petitioner on 20th Dec., 2016, on the ground that as per the provisions of OA 11 which is a general ordinance governing such matters, which cannot be superseded by ordinance governing individual course. Thereafter, the father of the petitioner made a representation to the Vice Chancellor on 12th Jan., 2017 requesting the Vice Chancellor to look into the matter. As no favourable decision was forthcoming, the petitioner filed the above writ petition, inter alia, seeking to quash and set aside the decision of the respondent No.4 dated 20th Dec., 2016 and also to issue a writ to the respondents to award rank certificate to the petitioner.