REGENT COMPUTRONICS PVT. LTD.

Cmj Foundation And Ors. Appellant

V/S

State of Meghalaya and Ors. Respondents

Referred Judgements :-

SECY. OF STATE FOR EDUCATION AND SCIENCE V. METROPOLITAN BOROUGH COUNCIL OF TAMESIDE [REFERRED TO]
COUNCIL OF CIVIL SERVICE UNIONS V. MINISTER FOR THE CIVIL SERVICE [REFERRED TO]
LORD KRISHNA TEXTILE MILLS VS. ITS WORKMEN [REFERRED TO]
MRUTUNJAY PANI VS. NARMADA BALA SASMAL [REFERRED TO]
STATE OF GUJARAT VS. SHANTILAL MANGALDAS [REFERRED TO]
A K KRAIPAK VS. UNION OF INDIA [REFERRED TO]
HUKAM CHAND SHYAM LAL VS. UNION OF INDIA [REFERRED TO]
NARAYAN GOVIND GAVATE STATE OF MAHARASHTRA VS. STATE OF MAHARASHTRA:NARAYAN GOVIND GAVATE [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA VS. ESCORTS LIMITED [REFERRED TO]
T SHEPHARD VS. UNION OF INDIA [REFERRED TO]
RANJIT THAKUR VS. UNION OF INDIA [REFERRED TO]
H L TREHAN HINDUSTAN PETROLEUM CORPORATION LIMITED BHARAT PETROLEUM CORPORATION LIMITED VS. UNION OF INDIA [REFERRED TO]
U P AVAS EVAM VIKAS PARISHAD VS. FRIENDS COOP HOUSING SOCIETY LIMITED [REFERRED TO]
STATE OF TAMIL NADU VS. AROORAN SUGARS LIMITED [REFERRED TO]
HARYANA FINANCIAL CORPORATION VS. JAGDAMBA OIL MILLS [REFERRED TO]
BHAVNAGAR UNIVERSITY VS. PALITANA SUGAR MILL PRIVATE LIMITED [REFERRED TO]
HIGH COURT OF JUDICATURE FOR RAJASHTAN VS. P P SINGH [REFERRED TO]
STATE OF N C T OF DELHI VS. SANJEEVALIASBITTOO [REFERRED TO]
SHEKHAR GHOSH VS. UNION OF INDIA [REFERRED TO]
KUSHESWAR PRASAD SINGH VS. STATE OF BIHAR [REFERRED TO]
ASHOK KUMAR DAS VS. UNIVERSITY OF BURDWAN [REFERRED TO]
KALINGA MINING CORPORATION VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) HEARD Mr. A. Kumar, learned senior counsel assisted by Mr. R. Jha, learned counsel for the petitioners and Mr. K.S. Kynjing, learned Advocate General assisted by Mr. K. Khan, learned Addl. Sr. GA appearing for the respondents.

(2.) THE Meghalaya Legislative Assembly enacted the CMJ University Act, 2009 (Act No. 4 of 2009) to establish and incorporate an University in the State, with emphasis on providing high quality and industry -relevant education in the areas of Physical Sciences, Life Sciences, Technology, Medical Science and Paramedical, Management, Finance & Accounting, Commerce, Humanities, Languages & Communication, Applied and Performing Arts, Education, Law, Social Science and related areas sponsored by CMJ Foundation and to provide for matters connected therewith or incidental thereto. As the questions call for decision in the present writ petition are to be decided taking into consideration of the provisions of the CMJ University Act, 2009 (for short 'the said Act of 2009'), it would be more profitable to reproduce the relevant Sections of the said Act of 2009. Accordingly, the relevant Sections of the said Act of 2009 are reproduced hereunder: -

(3.) (1) Where the State Government, after such inquiry as it may deem necessary, is satisfied that the sponsor has fulfilled the conditions, specified in Sub -Section (2), of Section 3, it may direct the Sponsor, to establish an Endowment Fund in accordance with the guidelines issued by the UGC.

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CMJ FOUNDATION AND ORS. Vs. STATE OF MEGHALAYA AND ORS.

Referred Judgements :-

JUDGEMENT

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