Balmiki Singh Degree College, Brindavan, Thawe, Gopalganj vs The State of Bihar

IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.10923 of 2026
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Balmiki Singh Degree College, Brindavan, Thawe, Gopalganj through its
Secretary Rajeev Ranjan Singh, male aged about 52 years, S/o Balmiki Singh,
Resident of Mohallah- Jagatnagar, Sareya Ward No.4, Manikpur Post, P.S.
and District- Gopalganj.
... ... Petitioner/s
Versus
1. The State of Bihar through its Additional Chief Secretary, Department of
Higher Education, Government of Bihar, New Secretariat, Patna.
2. The Additional Chief Secretary, Department of Higher Education,
Government of Bihar, New Secretariat, Patna.
3. The Secretary, Department of Higher Education, Government of Bihar, New
Secretariat, Patna.
4. The Director, Department of Higher Education, Government of Bihar, New
Secretariat, Patna.
5. Jai Prakash University, Chapra through its Registrar.
6. The Vice Chancellor, Jai Prakash University, Chapra.
7. The Registrar, Jai Prakash University, Chapra.
8. The Dean Student Welfare, Jai Prakash University, Chapra.
9. The Nodal Officer, Samartha Portal, Jai Prakash University, Chapra.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Ujjwal Kumar Mishra, Adv.
For the State : Mr. Raghwanand, GA 11
Mr. Sanjay Kr. Tiwari, AC to GA 11
For the J.P. University : Mr. Bindhyachal Rai, Adv.
Mr. Chandan Kumar, Adv.
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CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
ORAL JUDGMENT
Date : 21-07-2026
Heard Mr. Ujjwal Kumar Mishra, learned Advocate
for the petitioner and learned Advocate for the State as well as
Mr. Bindhyachal Rai, learned Advocate for the J.P. University.
2. The petitioner is the Secretary of Balmiki Singh
Degree College , who preferred the present writ petition

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seeking a direction upon the respondent University to send
proposal for grant of approval of permanent affiliation from
Session 2026-2030 onwards to the State Government in terms
with Section 21(2)(d) of the Bihar Universities Act.
3. It is submitted that, notwithstanding the fact that
the Statutory Committee duly constituted by the University
inspected the College in question and recommended it for
permanent affiliation, the necessary documents and
recommendation letters have not been forwarded to the State
Government due to which the petitioner's institution has been
deprived from permanent affiliation.
4. Referring to Letter Nos. 5220(R) and 5221(R)
both dated 05.05.2026, it is submitted that on account of
inaction of the respondent University, the State Government
could not take a final decision. Had the necessary documents
and recommendation letters been forwarded to the State
Government, a decision regarding grant of permanent
affiliation would have been taken; however the same has not
been done, compelling the petitioner to approach this Court. It
is submitted that on account of delay, the petitioner’s
institution has also been deprived from taking admission of the
students for Session 2026-2030. It is contended that the name

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of the petitioner’s institution has also not been uploaded on
Samarth Portal due to which the institution is also facing
difficulty in getting the admission of the students in new
academic session.
5. Learned Advocates for the University and the
State, on the other hand, submit that an adjournment is
required to apprise this Court with regard to the present
position.
6. Having considered the limited grievance of the
petitioner and upon perusal of Letter Nos. 5220(R) and
5221(R) both dated 05.05.2026, this Court is of the opinion
that keeping the matter pending would not serve any useful
purpose. Accordingly, the University is directed to forward all
necessary documents along with the recommendations of the
Statutory Committee to the State respondents within one week
in case same has not been sent till date.
7. On receipt of the aforesaid letters and
recommendations forwarded by the respondent University, the
respondent No. 4, the Director, Department of Higher
Education, Government of Bihar, shall consider the same and
pass an appropriate order with regard to the grant of permanent
affiliation, after considering the inspection report and the

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recommendation letters submitted by the Statutory Committee,
if there is no legal impediment otherwise. The concerned
respondents shall also pass the consequential order for
uploading the name of the petitioner's institution on the
Samarth Portal, if the petitioner's claim is found to be in order,
within a further period of two weeks.
8. With the aforesaid direction, the present writ
petition stands disposed.


(Harish Kumar, J)
Anjani/-
AFR/NAFR
CAV DATE
Uploading Date 21 .07.2026
Transmission Date