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Orissa High Court

Nucleus Institute Of Medical Sciences vs Commissioner-Cum-Secretary on 3 July, 2024

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                           W.P.(C) No. 15148 of 2024

            Nucleus Institute of Medical Sciences, ....           Petitioner
            Jagatsinghpur
                                           Mr. Devi Prasad Dash, Advocate
                                       -versus-
            Commissioner-cum-Secretary,              .... Opposite Parties
            Department of Family Welfare,
            Bhubaneswar and Others
                                     Mr. R.C. Mohanty, Advocate (DMET)
                          Ms. Suman Pattnaik, Addl. Govt. Advocate (State)

                                   CORAM:
                         HON'BLE THE CHIEF JUSTICE
                     HON'BLE MISS JUSTICE SAVITRI RATHO
                                        ORDER

Order No. 03.07.2024

02. This matter is taken up through Hybrid mode.

2. The present writ application has been filed on behalf of the petitioner seeking direction to the Opposite Party No.2-Director of Medical Education and Training (DMET) to conduct inspection of the institute namely, Nucleus Institute of Medical Sciences, Jagatsinghpur for the purpose of renewal of No Objection Certificate (NOC) for the academic session 2024-25 in respect of B.Sc. ANM and GNM Courses.

3. Mr. Devi Prasad Dash, learned counsel appearing on behalf of the petitioner has argued that every day delay on the part of the DMET in causing inspection of the institute may adversely affect the grant of renewal of NOC in the light of this Court's decision dated 14.05.2024 in W.P.(C) No.39868 of 2023 (GKF Nursing Institute vs. State of Odisha and Others) and batch.

4. Mr. R.C. Mohanty, learned counsel appearing on behalf of opposite party No.2-DMET has informed this Court that upon scrutiny of the petitioner's application, certain deficiency has been found particularly regarding non-submission of fire safety certificate. A communication is being made to the petitioner in this regard. Once the petitioner meets the deficiency, the DMET will consider causing inspection of the said institute.

5. Learned counsel for the petitioner admits that fire safety certificate was not enclosed with the application for grant of renewal of NOC.

6. In such view of the matter, this application is disposed of with an observation that after the petitioner meets the deficiencies, the petitioner's application for renewal of NOC be considered in accordance with law.

(Chakradhari Sharan Singh) Chief Justice (Savitri Ratho) Judge SK Jena/Secy.

Location: High Court of Orissa, Cuttack.