SACHIDANANDA MOHANTY Vs. SRI BHAGABAN GANTAYAT

JUDGEMENT

(1.) The petitioners naming themselves to be the members of the Governing Body of a technical institution, namely, Sanjay Memorial Institute of Technology (in short 'the SMIT'), have filed the present writ application challenging the action of the opposite parties, more particularly, opposite parties 1 to 6 in the matter of constitution of a Governing Body of the institution on the ground that such action is contrary to the All India Council for Technical Education Act (in short 'the AICTE Act') and the regulations framed thereunder as well as contrary to the resolution of the State Government in its Industries Department and the law laid down by the Hon'ble Supreme Court.

(2.) The relief sought for in the writ application is to quash Annexure4, which is an order passed by the Director of Higher Education, Orissa constituting the Governing Body of the SMIT, which shall function for a period of three years with effect from the said date.

(3.) It is revealed from the pleadings of the parties on affidavit that the SMIT consists of a group of technical educational institutions, such as, Degree Engineering College; Diploma Engineering and Technology Post Graduate Centre for Management Studies (MBA); Post Graduate in Rural Management; College of Library and Information Science; M.A. in Mass Communication; Residential +2 Science College; Brundaban Nayak Memorial Industrial Training Centre, Hinjilicut, Berhampur; Industrial Training Centre at Hinjilicut and Brundaban Nayak English Medium School for Kids at Hinjilicut.