Jharkhand High Court: A Division Bench of Dr Ravi Ranjan, CJ and Sujit Narayan Prasad, J., while issuing directions for encircling the infrastructure, laid emphasis on State obligation for maintaining Institutions of eminence.
Court while responding to the State’s counter-affidavit promising Rs 70 Crore to the institution, said, “… the University like the other universities and various other National Law Universities in other States cannot thrive on the revenue collected through fees deposited by the students for its development and meeting the routine expenses. Like other universities, certain grants on regular basis, monthly or yearly should be given by the State of Jharkhand. For example, there is a provision in the Patna University Act regarding meeting the budgetary expenses from the consolidated fund of the State… let our sentiment be conveyed to the State that being a prime institution of the State, NUSRL definitely needs regular support of the State Government and it is high time that the State Government should think over it that for every small or big expenditure the Vice-Chancellor of the University should not be compelled to move door to door. Therefore, in our view, the State Government should come up with a policy for such type of support to the institution if it is of the opinion that this institution is beneficial for the State of Jharkhand especially when we have been informed that 50% of seats in the University has been reserved for the candidates of State of Jharkhand”
With respect to the present assistance required from the State government, Court directed; “immediate issue of encircling the land of the university lying on the other side of the road by erecting boundary wall has to be taken as urgent basis.”[Bar Association, Jharkhand High Court v. State of Jharkhand, 2020 SCC OnLine Jhar 1060, decided on 11-12-2020]
Sakshi Shukla, Editorial Assistant has put this story together