JEETENDRA NARAYAN PANDIT Vs. STATE OF BIHAR

JUDGEMENT

(1.) All these writ applications involving common questions of fact with the consent of the parties were heard together and are being disposed of by this common judgment.

(2.) C. W. J. C. No. 4394 of 1990 has been filed by Bihar College of Pharmacy wherein a prayer has been made for issuance of an appropriate writ for quashing the order dated 11-7-1990 passed by respondent No. 2 whereby and whereunder the Vice-Chancellor, Magadh University was informed that the State Government decided to cancel the recognition granted to the said institution as also for quashing the communication contained in letter No. 1985 dated 11-7-1990 by which the District Magistrate, Patna, directed closure of the said institution, which are contained in Annexures-11 and 12 to the writ application.

(3.) C. W. J. C. No. 5384 of 1990 has been filed by Patliputra College of Pharmacy praying therein for issuance of an appropriate writ calling upon the respondents to produce the Government order by which recognition of the said institution has been cancelled as was communicated to the petitioner by letters dated 10-8-1990 and 16-8-1990 which are contained in Annexures-1 and 1/A respectively to the writ application.