ARPANA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) As common questions of law and facts arise in all these Letters Patent Appeals, all these Letters Patent Appeals are decided and disposed of together by this common order.

(2.) That the original writ petitioners approached this Court by way of aforesaid writ petitions directing the concerned respective Universities to accept the examination forms and fees of the petitioners for B.A./B.Sc. Part III examination for the academic session 2017-18 and/or other examinations. It is not in dispute that the applications submitted by the concerned educational institutions to the State Government for its approval of affiliation under Section 21(2) (d) of the Bihar Universities Act (hereinafter referred to as 'the Act') were pending consideration for the academic session 2017-18. Therefore, the Universities/ State Government refused to accept the examination forms and fees and therefore, the concerned institutions and/or the concerned students approached this Court for the aforesaid reliefs.

(3.) That when the present Letters Patent Appeals were heard yesterday it was pointed out that the State Government has asked for the details with respect to the institutions which applications were pending for approval under Section 21(2) (d) of the Act. It is reported that in many cases of the institutions, the applications for approval under Section 21(2) (d) of the Act are pending and in some cases only the applications for approval have been rejected.