VIGYAN BHARATI CHARITABLE TRUST Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Heard Mr. A. Bagchi, learned counsel for the petitioners, Mr. A.K. Mishra, learned Additional Government Advocate for the State and Mr. R.C. Mohanty, learned counsel appearing for opposite party no.5.

(3.) The petitioner has filed this writ petition seeking direction to the opposite party no.2, i.e. the Fee Structure Committee to consider the grievance of the petitioner no.2 college as per the provisions of Sec. -6 of the Orissa Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2007 strictly and consider the Fee structure of the petitioner no.2 college in comparison to the other private college of the State under Deemed Universities.