REGISTRAR, THE RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCE Vs. BETHEL MEDICAL INSTITUTE OF NURSING AND PHYSIOTHERAPY

JUDGEMENT

(1.) The Rajiv Gandhi University is before this Court challenging the common order passed by the learned Single Judge in W.P. Nos. 50150/2019 c/w 45577/2018, 45727/2018, 20786/2019, 20790/2019, W.P. Nos. 48132/2019, 48148/2019, 48172/2019, 48193/2019, 48201/2019, 48215/2019, 48234/2019, 48262/2019 and 48298/2019.

(2.) W.P. Nos. 50150/2019 c/w 45577/2018, 45727/2018, 20786/2019, 20790/2019 had been filed by the colleges, whereas W.P. Nos. 48132/2019, 48148/2019, 48172/2019, 48193/2019, 48201/2019, 48215/2019, 48234/2019, 48262/2019 and 48298/2019 had been filed by the students of the aforesaid colleges challenging the order passed by the respondents-State dated 14.01.2019 withdrawing the affiliation to the aforesaid colleges, to quash the decision of the Syndicate vide resolution dated 29.06.2019 by virtue of which the Academic Council had recommended for withdrawal of the affiliation to the aforesaid colleges, for certiorari to quash the decision of the Senate held on 27.5.2019, by virtue of which it was resolved to withdraw the affiliation to the said colleges and for quashing of affiliation notifications dt. 18.10.2019 by virtue of which the said colleges were disaffiliated by the Rajiv Gandhi University of Health Sciences.

(3.) The students also, having challenged the same, had sought permission to continue their studies in the said colleges.