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Orissa High Court
M/S. Jayadev Institute Of Social vs State Of Odisha & Another ..... Opposite ... on 1 May, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.13242 of 2026
M/s. Jayadev Institute of Social ..... Petitioner
Science and Research,
Bhubaneswar
Represented by Sr.
Adv. - M/s. P.K. Rath
-versus-
State of Odisha & another ..... Opposite Parties
Represented by Adv. -
Mr. G. Mohanty,
Standing Counsel
CORAM:
MR. JUSTICE ANANDA CHANDRA BEHERA
ORDER
01.05.2026
Order No.
01. 1. This matter is taken up through hybrid mode.
2. This writ petition has been filed by the Petitioner praying for
quashing of Annexure-1 as in the Annexure-1 direction was
issued by the Principal, Bhadrak Autonomous College, Bhadrak
to the Petitioner- M/s. Jayadev Institute of Social Science and
Research not to undertake any activity for fresh admission to the
courses being run by the Petitioner for 2026-27 session onwards
until further orders from the Government.
3. It is the contention of the learned Senior Counsel for the
Petitioner that the Petitioner- Institution is admitting the students
on the basis of the Memorandum of Understanding (MoU) vide
Annexure-4 between the Petitioner and the Principal, Bhadrak
Autonomous College, Bhadrak, Opposite Party No.2 and the
Opposite Party No.2 had made such MoU for a period of 10 years
on the basis of the circular of the Government and when in the
midst of the admission, the said Opposite Party No.2 issued
Annexure-1 to stop the admission, then, the Petitioner
approached this Court by filing this writ petition praying for
quashing the same.
4. Heard learned Senior Counsel for the Petitioner and the
learned Standing Counsel for the State.
5. During the course of hearing of this writ petition, learned
Senior Counsel for the Petitioner files an order passed on dated
02.08.2024 passed in WP(C) No.18268 of 2024 in a similar
nature of litigation of the case passed by the Coordinate Bench
wherein an interim order was passed that the admission is to
continue until further orders and response received from the
Opposite Parties. On the basis of the same, learned Senior
Counsel for the Petitioner press the I.A No.8132 of 2026 for an
interim arrangement.
6. Therefore, the writ petition be listed two weeks after.
7. In the meantime, the Petitioner is directed to file requisites for
issuance of notice to the Opposite Party No.2 through speed post
with A.D within seven days.
( ANANDA CHANDRA BEHERA)
Judge
1. When the Coordinate Bench has already made an interim
arrangement in the similar nature of the writ petition as per order
dated 02.08.2024 passed in I.A No.9951 of 2024 directing that,
the admission is to continue until further orders and response
received from the Opposite Parties, therefore, in order to maintain
judicial discipline the similar order is required to be passed in this
I.A.
2. Therefore, as an interim measure, this Court directs that the
admission in the institution of the Petitioner is to continue until
further orders and response received from the Opposite Parties.
3. The Petitioner is directed to file requisites for issuance of
notice to the Opposite Party No.2 through speed post with A.D
within seven days.
4. List this I.A after two weeks for objection and hearing.
5. Urgent certified copy of this order be granted to the Petitioner
on proper application.
( ANANDA CHANDRA BEHERA)
Judge
Pradeep
Signed by: PRADEEP KUMAR SWAIN
Location: Orissa High Court, Cuttack
Date: 01-May-2026 13:34:44
