BISSAU COLLEGE Vs. NORTH EASTERN HILL UNIVERSITY

JUDGEMENT

(1.) BOTH the aforesaid writ petitions are being disposed of by this common judgment since identical issue has been raised in both the writ petitions.

(2.) HEARD Mr. N. Dutta, learned senior counsel, assisted by Mr. J. Roy, learned counsel for the petitioners and Mr. S. Sen, learned standing counsel for North-Eastern Hills University [in short, NEHU]. I have also perused the pleadings of both the writ petitions.

(3.) THEREAFTER, an inspection of the college was carried out on 09.03.2009. The Inspection Team came to the findings that the college did not have its own land and its infrastructures are not satisfactory. On the basis of this report, the Affiliation Committee recommended for 1 (one) year extension. This was followed by the second inspection report of the college on 21.10.2009 and in this report the Committee found that the college has a regular Governing Body; college is not being run from a dilapidated building; college has adequate class rooms; computer facilities; requisite numbers of teaching faculty; satisfactory library and adequate funds to run the college.