PURNENDU SEKHAR DEBNATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) The subject matter of dispute in these two writ petitions being similar, the same are heard together and disposed of by this common order. The dispute in brief is with regard to the post graduate degree obtained by the private respondents in both the cases from Universities outside the State of Assam with their Study Centers in the North East, India.

(2.) Heard Ms. N. Saikia, learned counsel for the petitioner in WP(C) 2983/2017 and Sri S. K. Das, learned counsel for the petitioner in WP(C) 2706/2017. Shri A. Deka, learned Standing counsel for the Secondary Education Department; Shri A. Chamuah, learned Standing counsel for the UGC and Shri B. Sinha, learned counsel for the Sam Higginbottom University and Sri K. N. Choudhury learned senior counsel assisted by Shri A. B. Dey and Shri B. Purkayastha, learned counsel for the respondent Nos. 4 and 7 respectively in both the writ petitions (beneficiaries).

(3.) For a proper adjudication of the dispute involved in these writ petitions, a narration of the facts of the cases are given herein below: