LAWS(PAT)-1992-10-10

NAMITAJAYASWAL Vs. STATE OF BIHAR

Decided On October 01, 1992
NAMITA JAYASWAL Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) All these writ applications involving common questions of law and fact were taken up for hearing together and are being disposed of by this common judgment.

(2.) The fact of the matter lies in a very narrow compass.

(3.) The State has established and manages the affairs of some Engineering Colleges, viz the Bhagalpur College of Engineering, Bhagalpur, Bihar Institute of Technology, Sindri, Muzaffarpur Institute of Technology, Muzaffarpur Bihar Engineering College, Patna and Regional Institute of Technology, Jamshedpur.