Satyanarayan Rana vs Union Of India And Others
2023 Latest Caselaw 5427 Ori

Citation : 2023 Latest Caselaw 5427 Ori
Judgement Date : 8 May, 2023

Orissa High Court

Satyanarayan Rana vs Union Of India And Others on 8 May, 2023

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                W.P.(C) No.14253 of 2023

                 Satyanarayan Rana                      ....               Petitioner
                                                        Mr. S. Palit, Sr. Advocate
                                             -versus-
                 Union of India and others                ....    Opposite Parties
                                                           Mr. P.P. Behera, CGC
                                     CORAM:
                            JUSTICE A.K. MOHAPATRA

                                              ORDER

Order No.                                    08.05.2023
    01.     1.      This matter is taken up through Hybrid Arrangement (Virtual
            /Physical Mode).

2. Appearance memo filed by Mr. S. Pali, learned senior counsel appearing on behalf of the petitioner in Court today. The same is accepted and be kept on record.

3. Appearance memo filed by Mr. P.P. Behera, learned Central Government Counsel appearing on behalf of the Union of India in Court today. The same is also accepted and kept on record.

4. Heard Mr. S. Pali, learned senior counsel for the petitioner and Mr. P.P. Behera, learned Central Government Counsel appearing for the Union of India-Opposite Parties.

5. On going through the prayer no.1, this Court is of the considered that the declaration sought for by the petitioner to the fact that the B. Tech Degree (Civil) obtained by the petitioner during the year 2009 on ODL Mode from theDeemed University JRN (Rajasthan) Vidyapeeth being admitted students of academic sessions of 2001-2005 is a valid Degree as per Section 22 of the // 2 //

UGC Act, 1956 and being jointly declared by UGC and AICTE in the year 2018 under Annexure-18 and in compliance to the judgment of the Hon'ble Suprme Court of India in the case of OLIC Ltd. vrs. Rabi Shankar Patro and others : reported in (2018) I SCC 468 is beyond the assignment of this Court Bench.

6. Accordingly, Registry is directed to place this matter before the assigned Division Bench as expeditious as possible considering the urgency of the matter.

( A.K. Mohapatra ) Judge Jagabandhu

JAGABAND Digitally signed by JAGABANDHU BEHERA

HU BEHERA Date: 2023.05.09 07:49:59 +05'30'