REGENT COMPUTRONICS PVT. LTD.

Dinesh Chandra Barman Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

MOHAMMAD HANIF QUARESHI 2 MOHAMMAD ILLIAS 3 GHANI MAHAJAN AND 4 NASIR UD DIN 5 SHEIKH HUSSAIN QUARESHI 6 SHEIKH SUBHAN 7 ABDUL AZIZ 8 MOHAMMAD ISMAIL AND 9 ABDUL RAHIM 10 ABDUL VS. STATE OF BIHAR 2 STATE OF UTTAR PRADESH 3 STATE OF BOMBAY 4 STATE OF MADHYA PRADESH 5 STATE OF MADHYA PRADESH [REFERRED TO]
MOHINDROO VS. BAR DELHI [REFERRED TO]
P P ENTERPRISES VS. UNION OF INDIA [REFERRED TO]
EXPRESS NEWSPAPERS PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
PREMCHANDSOMCHAND SHAH DALPATLAL AND CO VS. UNION OF INDIA [REFERRED TO]
UNNI KRISHNAN J P VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE OF MAHARASHTRA VS. MANUBHAI PRAGAJI VASHI [REFERRED TO]
M R F LIMITED VS. INSPECTOR KERALA GOVT [REFERRED TO]
PRADEEP KUMAR BISWAS VS. INDIAN INSTITUTE OF CHEMICAL BIOLOGY [REFERRED TO]
TMA PAI FOUNDATION VS. STATE OF KARNATAKA [REFERRED TO]
BAR COUNCIL OF INDIA VS. BOARD OF MANG DAYANAND COLL OF LAW [REFERRED TO]
SHAHADOT ALI VS. STATE OF ASSAM [REFERRED TO]
MODERN DENTAL COLLEGE AND RESEARCH CENTRE VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAID LABAN COLLEGE SOCIETY AND ANOTHER VS. STATE OF MEGHALAYA AND OTHERS [REFERRED TO]
JUSTICE K.S. PUTTASWAMY (READ.) VS. UNION OF INDIA & ORS. [REFERRED TO]

JUDGEMENT

(1.) 'All is not well' in Jnanadabhiram Borooah Law College it seems. Unlike Shakespearean Hamlet who doubted 'some foul play', there seems to be something really amiss in the affairs of Jnanadibhiram Barooah Law College and the manner in which the State Government has acted, as would be revealed in this petition.

(2.) The present writ petitions dealing with the State intervention in the affairs of a law college which would have been passed off as a routine dispute before this Court, however, have spawned certain issues of seminal importance.

(3.) The important question which arises for consideration in these petitions is the scope and extent of the power of the State Government to interfere with the management of a private law college which does not receive substantial financial assistance from the State Government and thus, is not financially dependent upon the State Government for its proper functioning.

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DINESH CHANDRA BARMAN Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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