Sarla Birla University vs The State Of Jharkhand And Other
2026 Latest Caselaw 2588 Jhar

Jharkhand High Court

Sarla Birla University vs The State Of Jharkhand And Other on 1 April, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
             W.P(C) No. 288 of 2025

Sarla Birla University... ...  ...     ...      ... ... Petitioner
                          Versus
The State of Jharkhand and other       ...        ...   ... Respondents
                                 With
                       W.P(C) No. 132 of 2025
                                 -----

Radha Govind University, Ramgarh (A private University) .. ... ... ... ... ... Petitioner Versus The State of Jharkhand & Others ........ ... Respondents With W.P.(C) No. 629 of 2025 Sri Nath University ... ... ... ... ... ... Petitioner Versus The State of Jharkhand and other ... ... ... Respondents With W.P.(C) No. 976 of 2025 Shivam Trust ... ... ... ... ... ... Petitioner

Versus The State of Jharkhand and others ... ... ... Respondents With

Sona Devi Memorial Educational Foundation Trust ... Petitioner Versus The State of Jharkhand and other ... ... ... Respondents With

Sandhya Shambhu Educational Trust ... ... ... Petitioner Versus The State of Jharkhand and other ... ... ... Respondents With

Vananchal Educational and Welfare Trust... ... ... Petitioner Versus The State of Jharkhand and other ... ... ... Respondents With

Ramchandra Chandravansi Welfare Trust... ... ... Petitioner Versus The State of Jharkhand and other ... ... ... Respondents

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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioners: Mr. Ajit Kumar, Sr. Advocate Ms. Tanya Singh, Advocate Mr. Rahul Kumar, Advocate Mr. Pran Pranay, Advocate Mr. Indrajit Sinha, Advocate Mr. Sumeet Gadodia, Advocate For the Respondents: Mr. Rajiv Ranjan, A.G. Mr. Piyush Chitresh, A.C to A.G

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Order No. 07 /Dated: 01.04.2026

1. Heard learned counsel for the parties.

2. Learned counsel for the parties submit that the issue in these

writ petitions relates to the challenge to certain provisions of the

Jharkhand Private Universities Act, 2024. It was pointed out that by

order dated 28.01.2025, an interim stay has been granted in the matter.

3. Learned Advocate General submits that the pleadings have been

complete, though, Mr. Gadodia points out that in WPC No. 105 of

2025 in which he appears, no counter affidavit has been filed. Learned

Advocate General submits that the counter affidavit filed in the

remaining petitions will be relied on this petition and in case there is

necessity to file a separate counter affidavit, the same will be filed and

served latest by 10th of April, 2026.

4. Since there is an interim stay granted, and the pleadings are

already complete, we post these matters for final hearing on 29th of

April, 2026 at 2.15 P.M., subject to overnight part heard matters.

5. Learned counsel for the parties would file short synopsis of

their arguments along with the compilation of the judgments, they

seek to rely upon supporting their respective positions. Such synopsis

and compilation should be filed by 24th of April, 2026.

(M. S. Sonak, C.J.)

(Rajesh Shankar, J.) April 01, 2026 Ranjeet/R.Kr./Cp.1