DR. JAGARNATH MISHRA DEGREE MAHAVIDYALAYA AND OTHERS Vs. THE VICE CHANCELLOR, MAGADH UNIVERSITY AND OTHERS

JUDGEMENT

(1.) Heard the parties.

(2.) Since the two writ applications filed under Article 226 of the Constitution of India involve common issues, they have been heard together, with the consent of the parties and are being disposed of by the present common judgment and order.

(3.) A crucial fact which goes to the root of the controversy is not at all in dispute and is being noted at the very outset. None of the two colleges are affiliated to the Magadh University,Bodhgaya (hereinafter referred to as 'the University') within the meaning of Section 2(c) of the Bihar State Universities Act, 1976 (hereinafter referred to as 'the Act'). Facts of CWJC No. 518 of 2018.