MATA GUJRI MEMORIAL MEDICAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) BOTH the aforesaid cases are connected matters and, as such, with the consent of the parties, they have been heard together and are being disposed of at the stage of admission by this common order.

(2.) C .W.J.C. No. 5566/93 was originally filed with a prayer to direct the Respondent State of Bihar to grant approval to the proposal of the affiliation of the College of the petitioner Mata Gujri Memorial Medical College and Lions Seva kendra Hospital, Kishanganj, and for commanding the Respondent No.2 B.N. Mandal University, Madhepura, to affiliate the said College to the University.

(3.) THE petitioner claims itself to be a minority institution established by he Sikh community in the year 1990. The College started functioning initially at Rukunpura, in the town and district of Patna and later on it was shifted to Kishanganj at Lions Seva Kendra Hospital. According to the assertion made in the petition, the petitioner fulfills all the requirements which are essential for recognition of a minority College by the State Government and affiliation by the University. It is also asserted, apart from the teaching and non teaching staffs employed in the Institution, the petitioner's Institution also possessed a good Hospital and other immovable properties