SUVENDU KU SAMANATARAY Vs. UTKAL UNIVERSITY

JUDGEMENT

(1.) HEARD counsel on all sides.

(2.) IN its order dated 6.4.2000, this Court observed :

(3.) THE State and the Universities have also to ensure that colleges which do not have the requisite facilities including a good library and adequate teaching staff are not permitted to run law colleges. The colleges should also be prevented from permitting mass copying at the examination. It is the duty -of the Universities to disaffiliate or derecognise colleges which do not qualify. The Vice -Chancellors of the Universities owe it to the State and to themselves to ensure that quality law education is imparted in the State.