Supreme Court - Daily Orders
University Grants Commission vs Sikkim Manipal University . on 21 September, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.31 COURT NO.14 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No. 26223/2015
(Arising out of impugned final judgment and order dated 26/06/2015
in WPC No. 04/2013 passed by the High Court Of Sikkim At Gangtok)
UNIVERSITY GRANTS COMMISSION Petitioner(s)
VERSUS
SIKKIM MANIPAL UNIVERSITY & ORS. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment, interim relief and office report)
WITH
SLP(C) No. 26239/2015
(With appln.(s) for permission to place addl. documents on record,
appln.(s) for exemption from filing c/c of the impugned judgment,
Interim Relief and Office Report)
Date : 21/09/2015 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Tushar Mehta, ASG.
Mr. Apoorv Kurup, Adv.
Mr. V. C. Shukla, Adv.
For Respondent(s) Mr. Gopal Subramanium, Sr. Adv.
Mr. Nikhil Nayyar, Adv.
Mr. Aman Aaluwalia, Adv.
Mr. Dhananjay Baijal, Adv.
Mr. N. Sai Vinod, Adv.
Mr. P. N. Misra, Sr. Adv.
Mr. Ritesh Agrawal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Applications for exemption from filing certified copy of the impugned judgment and application for permission to Signature Not Verified place additional documents on record are allowed. Digitally signed by Gulshan Kumar Arora Date: 2015.09.24 16:22:40 IST Reason:
Insofar as the questions of law raised by the SLP(C)No. 26223/2015 etc. 1 petitioner-University Grants Commission before the High Court were concerned, they have been decided in favour of the petitioner. However, in the peculiar facts of the case as noted by the High Court, relief is granted to the students who had undergone the distant learning courses. We are not inclined to interfere with those directions passed by the High Court on those facts.
The special leave petitions are, accordingly, dismissed.
Obviously, such an order would not be cited as a precedent in any other case.
(Nidhi Ahuja) (Renu Diwan)
COURT MASTER COURT MASTER
SLP(C)No. 26223/2015 etc. 2