VIKAS PARISHAD Vs. GOA UNIVERSITY & ORS.

JUDGEMENT

(1.) Heard Mr. S. G. Desai, learned Senior Advocate appearing for the Petitioners, Mr. S. D. Lotlikar, learned Advocate General appearing for the Respondent nos. 2 to 4 and Mrs. Agni, learned Senior Advocate appearing for the Respondent no. 1.

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

(3.) The above Petition, inter alia, prays for an appropriate writ or direction to quash and set aside the communication dated 01.04.2016; striking down the condition to obtain No Objection Certificate from the State Government as provided in SC-1 being ultra vires the Goa University Act, 1984; for a writ of mandamus or a writ in the nature of mandamus directing the Respondent no. 1 to grant affiliation to the First Year B.Com Degree course to the Petitioners College for the Academic Year 2016-17; and also for a writ to quash and set aside the communication dated 08.06.2016 as well as for a writ or direction to quash and set aside the communication dated 21.06.201 An ad-interim Order dated 31.05.2016 was passed by the learned Vacation Judge, in terms of Clause (G) to the Petition, thereby pending the hearing and final disposal of the Petition, the Petitioners were permitted to admit the students to the First Year B.Com Degree Course for the said year 2016-17 and it was made clear that neither the Petitioner nor the students who may be admitted can claim any equities based on such admission.