2 16.03.2021 The Matter Is Taken Up ... vs The Petitioner Has Filed This Writ ...
2021 Latest Caselaw 3659 Ori

                              W.P.(C) No. 9778 of 2021




02   16.03.2021         The   matter     is    taken     up    through    hybrid
                  arrangement (virtual/physical mode).
                        Heard learned counsel for the petitioner.
                       The petitioner has filed this writ petition seeking
                  direction to opposite party no.2 to submit the proposal
                  before opposite party no.1-High Power Committee for
                  consideration for permanent recognition in the light of
                  judgment dated 17.02.2012 passed in Governing
                  Body, Dhyanchandra College v. State of Odisha
                  and others (W.P.(C) No.3512 of 2011).
                       In course of hearing, learned counsel for the
                  petitioner states that highlighting the grievances, the
                  petitioner has made representation to opposite party
                  no.2 vide Annexure-3 and the same may be directed to
                  be disposed of taking into consideration Annexures-2
                  series and 4 within a stipulated time.
                       Considering       the   limited    grievance      of   the
                  petitioner, this Court without expressing any opinion
                  on the merits of the case, disposes of the writ petition
                  directing   opposite    party    no.2       to   consider   the
                  representation filed by the petitioner vide Annexure-3
                  and pass appropriate order in accordance with law
                  taking into consideration Annexures-2 series and 4
                  within a period of three months from the date of
                  production of authenticated/certified copy this order.
                       Urgent certified copy of this order be granted on
                  proper application.


                                                         ...............................

Alok (DR. B.R. SARANGI) JUDGE