Ram Videshi Singh College vs The State of Bihar

Heard learned counsel for the petitioner, the State as

well as the Bihar School Examination Board.

Petitioner is aggrieved by Annexure 7 dated 28th June,

2016 which is a communication informing the petitioner''s college that

its affiliation stands suspended in view of certain revelation during

sting operation and, thereafter, inquiry held by three-man committee

which found several lacuna in the college concerned.

It is stated on behalf of petitioner that fate of several

students and teachers are hanging in balance and the suspension

cannot continue for an indefinite period. A final decision has to be

taken by the Board.

A counter affidavit has been filed on behalf of the

Board. It has been stated in paragraph 17 thereof that Annexure 7 is

only by interim measure and passed in exercise of power under

Chapter IV Regulation 15(3) Clause (ii) and (ix) of the Affiliation

Regulation 2011 and final decision in the matter of affiliation of the

petitioner''s college would be taken by the Board after receipt of the

college and five man committee constituted vide letter dated 2.7.2016

which is still awaited.

In my view, since about 8 months have elapsed after

constitution of such committee it would be high time for it to submit a

report expeditiously and a decision is, thereafter, be taken by the

Board.

It is expected that in view of the aforesaid, the entire

exercise would be completed within a period of three months from the

date of receipt / production of a copy of this order.

It is further made clear that five man committee

would submit report only after granting reasonable opportunity to the

petitioner.

This writ application, accordingly, stands disposed of.