VIDYADAAN INSTITUTE OF TECHNOLOGY AND MANAGEMENT REPRESENTED THROUGH ITS DIRECTOR, DR. ARUN KUMAR VERMA S/O SRI CHANDRA DEEP VERMA PERMANENT RESIDENT OF FLAT NO. 102, SUDAMA ENCLAVE, EAST BORING CANAL ROAD, CHAKARAM LINK PATH, P.O. Vs. THE STATE OF BIHAR THROUGH THE CHIEF SECRETARY, GOVERNMENT OF BIHAR, OLD SECRETARIAT BHAWAN, PATNA (BIHAR)

JUDGEMENT

(1.) I.A. No.6076 of 2016 is allowed.

(2.) Heard learned senior counsel for the petitioner and counsel for the University.

(3.) The bone of contention in the present writ application are two decisions of the University contained in Annexure-27, dated 27.02.2016 and Annexure-53, dated 13.05.2016 by virtue of which the conditional affiliation granted to the institution for the session 2015-2016 stands withdrawn. Since such a decision has serious fallout on the very existence of the institution in question, naturally the petitioner has approached the Court looking for quashing of the two impugned orders as well as for a direction upon the University authorities to act in accordance with law.