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Orissa Technical Colleges Association vs All India Council For Technical ... on 27 April, 2015

Bench: Anil R. Dave, R.K. Agrawal

         ITEM NO.3                          COURT NO.3                SECTION XIA

                                  S U P R E M E C O U R T O F      I N D I A
                                          RECORD OF PROCEEDINGS

         I.A. 11 & 12 in Petition(s) for Special Leave to Appeal (C)
         No(s). 7277/2014

         (Arising out of impugned final judgment and order dated 18/12/2013
         in WP No. 27639/2013 passed by the High Court Of Orissa At
         Cuttack)

         ORISSA TECHNICAL COLLEGES ASSOCIATION                          Petitioner(s)

                                                    VERSUS

         AICTE           & ORS.                                         Respondent(s)

         (for clarification/direction and direction and office report)

         Date : 27/04/2015 This application was called on for hearing
         today.

         CORAM :
                           HON'BLE MR. JUSTICE ANIL R. DAVE
                           HON'BLE MR. JUSTICE R.K. AGRAWAL

         For Petitioner(s)            Mr. Bijan Ghosh, Adv.
                                      Mr. Shadman Ali, Adv.
                                      Mr. Abhishek Chaudhary,Adv.

         For Respondent(s)            Mr. L.N. Rao, Sr. Adv.
                                      Mr. Amitesh Kumar, Adv.
                                      Mr. Mritunjay Kumar Sinha,Adv.

                                      Mr Bijan Kr. Jain, Adv.
                                      Mr. C. Mukund, Adv.
                                      Mr. Vivek Anandh, Adv.

                                      Mr. Bijan Kumar Ghosh,Adv.

                                      Dr.   Rajeev Dhawan, Sr. Adv.
                                      Ms.   Hetu Arora Sethi, Adv.
                                      Mr.   Naveen R. Nath,Adv.
                                      Ms.   L.M. Bhat, Adv.

                                      Mrs. Kirti Renu Mishra,Adv.
Signature Not Verified

Digitally signed by
                                      Ms. Apurva Upmanyu, Adv.
Deepak Mansukhani
Date: 2015.04.28
17:50:34 IST
Reason:
                                      Ms. Lalita Kohli, Adv.
                                      Mr. Abhishek Swarup, Adv.
                                  -2-


       UPON hearing the counsel the Court made the following
                           O R D E R

Heard the learend counsel for the parties. Upon hearing the learned counsel, we find that in pursuance of a public advertisement issued by the AICTE marked as “Public Notice For Approval Process 2015-2016”, some of the institutions had approached the AICTE for getting its approval.

The grievance which has been ventilated by the Council of Architecture is that even if the concerned institution has an approval from the AICTE, the students who are imparted studies in the said institute would not be permitted to practice as architects, if the institute where they have studied is not having approval from the Council of Architecture.

It is clarified that it would be open to the institutes who have approval by the AICTE and who are imparting studies in the field of architecture may also get themselves approved by the Council for architecture so that the students passing out from their institutes may not have to face any problem.

The application stands disposed of with above clarifications.

SLP(C) No. 7277/2014 be de-tagged from Writ Petition(C) No. 895 of 2013.

IA no. 12 of 2015 has been filed with the prayer(a) as follows:-

                          “permit       the      AICTE    to     proces     all
            applications          of    technical        institutions       for

extension of approval, variation of intake, new courses, establishment of new technical institutions etc. In accordance with the new AICTE Approval Process Handbook (2015-2016).

There is no opposition. Accepting the reasons given in the application, IA no. 12 is allowed. However, it is clarified that if the institutions have to approach for enhancement/variation of intake, it should approach through National Board of Accrediation(NBA).

      (DEEPAK MANSUKHANI)                                       (SNEH BALA MEHRA)
       COURT MASTER                                             ASSISTANT REGISTRAR