S.J. Mukhopadhaya, J. - (1.) THE petitioner, Shyama Prasad College, Tatanagar was established in 1985 and was granted affiliation in respect to one or other subject since the sessions 1985 -88, as detailed below : - - JUDGEMENT_154_LAWS(JHAR)1_2003.htm
(2.) IT appears that the question relating to permanent affiliation/extension of affiliation of the college remained pending before the State. In the meantime, the students were admitted in different courses which were earlier affiliated. Subsequently, no final order of affiliation having been issued and the college authority having felt difficulty to get the students appeared in the forthcoming examination, the present writ petition was preferred. This Court vide interim order dated 6th August, 2002 allowed nine students to appear part -II examination of different subjects in view of Government decision contained in letter dated 20th July. 2002. The details of the students are given hereunder : - - JUDGEMENT_154_LAWS(JHAR)1_2003.htm
(3.) A counter affidavit has been filed on behalf of the State. It is stated that the Registrar, Ranchi University has been directed through letter No. 04 dated 2nd January, 2003 to look into the matter expeditiously and in accordance with law. Counsel for the State states that in absence of the decision of the Ranchi University and its report, final order could not be passed by the State Government.;