GULMOHAR EVENING DEGREE COLLEGE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) These three writ petitions since are having the similar issues, as such, have been heard together and are being disposed of by this common order.

(2.) It has been submitted by Mr. Atanu Banerjee, learned senior standing counsel-III in W.P.(C) No.3743 of 2019 and Mr. Krishna Shankar, learned counsel in W.P.(C) No.3789 of 2019 that the counter affidavit filed by the State-respondent in W.P.(C) No.3956 of 2019 may be relied upon in W.P.(C) No.3743 of 2019 and W.P.(C) No.3789 of 2019.

(3.) Mrs. Indrani S. Choudhary, learned counsel for the University in all these writ petitions has submitted that the University is to act upon in pursuance to the decision taken by the State-authority and since the impugned orders have been passed by the functionary of the State respondent, at present, she has nothing to say with respect to the legality and propriety of the impugned orders.