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Supreme Court - Daily Orders

Orissa Technical Colleges Association vs All India Council For Technical ... on 9 May, 2014

H                                                      1

ITEM NO.15                           COURT NO.1                   SECTION XIA


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

Petition(s) for Special Leave to Appeal (Civil) No(s).7277/2014

(From the judgement and order dated 18/12/2013 in WP No.27639/2013
of The HIGH COURT OF ORISSA AT CUTTACK)

ORISSA TECHNICAL COLLEGES ASSOCIATION                                Petitioner(s)

                         VERSUS

AICTE     & ANR                                                      Respondent(s)

(With appln(s) for             directions,extension of        time,intervention       and
office report )

Date: 09/05/2014          This Petition was called on for hearing today.

CORAM :
            HON’BLE     THE   CHIEF JUSTICE
            HON’BLE     MR.   JUSTICE A.K. PATNAIK
            HON’BLE     MR.   JUSTICE K.S. RADHAKRISHNAN
            HON’BLE     MR.   JUSTICE SURINDER SINGH NIJJAR

For Petitioner(s)              Mr.    K. Radhakrishnan, Sr Adv.
                               Mr.    Saad Sharvan, Adv.
                               Mr.    Shadman Ali, Adv.
                               Mr.    Pankaj Sharma, Adv.
                               Mr.    Abhishek Chaudhary,Adv.

For Respondent(s)              Mr.    L. Nageshwar Rao, ASG
                               Mr.    J.K. Mishra, Sr. Adv
                               Mr.    Sanjiv Das, Adv.
                               Mr.    Mayank Pandey, Adv.
                               Mr.    Parmanand Gaur,Adv.

                               Mr. Bijan Kumar Ghosh ,Adv
                               Mr. S.K. Poddar, Adv.

                               Mrs. Kirti Renu Mishra ,Adv
                               Ms. Apurva, Adv.

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

I.A. Nos. 2 & 3 of 2014:

The order dated 17.4.2014 passed by this Court is clarified and it is directed that prior approval of 2 All India Council for Technical Education (AICTE) is compulsory and mandatory for conduct of a technical course including the MBA/Management Course by an existing affiliated Technical College and also new Technical College which will require affiliation by a University for conduct of its Technical Courses/Programmes for the academic year 2014-15.
The time given in the order dated 17.4.2014 is extended by 10.6.2014.
I.A. Nos. 2 & 3 of 2014 stand disposed of as above.
I.A. Nos. 1, 4 and 5 of 2014:
Mr. Bijan Kumar Ghosh, learned counsel for the applicants seeks withdrawal of I.A. Nos. 1,4 and 5 of 2014.
I.A. Nos. 1, 4 and 5 of 2014 are disposed of as withdrawn.
    (Pardeep Kumar)                               (Renu Diwan)
       AR-cum-PS                                  Court Master