CATALYST COLLEGE Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner has filed this writ application for the grant of following reliefs:

(3.) The learned senior counsel for the petitioner submits that the petitioner is an affiliated college of Patliputra University imparting technical and professional education. The petitioner was initially affiliated with Magadh University, Bodh Gaya and, upon the establishment of Patliputra University, its affiliation stood transferred to the respondent University. It is submitted that the petitioner was granted affiliation for one academic session in the years 2020 and 2021 and, thereafter, pursuant to Memo No. 2225 dtd. 28/7/2022 issued by the Education Department, Government of Bihar and Memo No. 2701/22 dtd. 24/11/2022 issued by the respondent University, the petitioner was granted affiliation for three academic sessions, namely 2022-23, 2023-24 and 2024-25. Copies of the said communications have been brought on record as Annexure P/1 (Series).