CMJ FOUNDATION Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Application for impleadment is allowed.

(2.) These appeals are filed challenging the judgment and order dtd. 6/5/2021 passed by the Division Bench of the High Court of Meghalaya at Shillong [Hereinafter, being referred to as 'High Court'] in Writ Appeal No. 14 of 2017, whereby the judgment and order dtd. 16/7/2015 passed by the learned Single Judge of the High Court in Writ Petition(C) No. 177 of 2014 was quashed and set aside and the matter was remanded to the learned Single Judge to take appropriate decision regarding the validity of the order, dissolving the Chander Mohan Jha University [Hereinafter, being referred to as the 'CMJ University'], on merit preferably within a period of six months.

(3.) Vide judgment and order dtd. 16/7/2015, the learned Single Judge of the High Court quashed and set aside the order dtd. 31/3/2014, passed by the Government of Meghalaya [Hereinafter, being referred to as 'State Government'] dissolving the University and also quashed the show cause notices dtd. 12/11/2013 and 24/1/2014, issued to the University by the State Government.