(1.) The petitioners have moved the Court under Article 226 of the Constitution of India for the following reliefs:
(2.) Keeping in mind the commonalities of the issues involved and the nature of reliefs sought, the instant batch of matters has been heard together and is decided by this common judgement. For convenience, CWJC No.7701 of 2017 is taken as the lead case.
(3.) The petitioners are aggrieved by various notifications/orders/letters/communications by which their services as principals of colleges has been deemed to be terminated on account of the interpretation accorded, by the concerned authorities, to Sec. 2(v) of the Bihar State Universities Act, 1976 (hereinafter referred to as the 'Act') as per the amendment brought about by the Bihar State Universities (Amendment and Validation) Act, 2012 (hereinafter referred to as the '2012 Amendment Act') and the corresponding pari materia amendment to Sec. 2(r) of the Patna University Act, 1976 (hereinafter referred to as the 'Patna University Act') by the Patna University (Amendment and Validation) Act, 2012. The Act and the Patna University Act are collectively referred to hereinafter as the 'Acts' The 2012 Amendment Act reads thus:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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