STATE OF MEGHALAYA Vs. CMJ FOUNDATION

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the material placed on record.

(2.) The respondents No.1 to 3 herein had preferred the writ petition [WP(C) No.177 of 2014] on being aggrieved by the proceedings taken up by the present appellants for winding up of CMJ University (respondent No.2) under Section 48 of the CMJ University Act, 2009 ['the Act of 2009']. By the impugned order dated 16.07.2015, the learned Single Judge has allowed the writ petition so filed by the contesting respondents and has annulled the entire action taken by the appellants for winding up the CMJ University and has quashed the order passed by the Government of Meghalaya on 31.03.2014 as also the show cause notices dated 12.11.2013 and 24.01.2014 but while leaving it open for the Government to take requisite steps in strict compliance of the provisions of law. The learned Single Judge has concluded and directed as under:-

(3.) On perusal of the record, evident it is that the show cause notices aforesaid were issued to the contesting respondents pursuant to the order passed by the Hon'ble Supreme Court on 13.09.2013 in SLP (C) No.19617/2013. The background in which the said matter was before the Supreme Court had been that the CMJ University was established under the Act of 2009 but there had been irregularities imputed on the university and its functionaries wherefor, the office of the Governor of Meghalaya, in his capacity as Visitor of the University, issued the directions on 30.04.2013. The gist of such directions had been as under:-