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Judgment
We learnt that there was due service of notice of this proceeding on all the stakeholders.
This Court notes with satisfaction that the hunger strike by a section of students of NEHU has been called off after pronouncement of our order on 20th November, 2024.
As noted in our earlier order dated 20th November, 2024, an order dated 14th November, 2024 was made by the Ministry of Education, Department of Higher Education, New Delhi appointing a committee to inquire into the allegations against the Vice Chancellor and also against those relating to administrative irregularities in the University. The committee was directed to submit its report within a period of 15 days from the date of issuance of the order “along with necessary recommendations for corrective actions”.
This stipulated time expires on 29th November, 2024.
We think that at this stage, it would be fit and proper for this Court to wait for the report of the committee, its recommendations and any “corrective actions” if any that may be recommended by the committee and taken by the University.
We adjourn this matter till 6th December, 2024 to review the situation.