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Judgment
Since the facts and issues in both the writ petitions are similar, they are taken up together by virtual/physical mode.
Keeping in view the nature of deficiencies pointed out by the University in both the Institutes, i.e., Vikash Institute of Technology, Bargarh and Bhubaneswar Engineering College, Bhubaneswar in respect of making admissions to the new course of B.Tech. (Agricultural Engineering) with intake of 60 seats, for which approval has been granted by AICTE, and the conceded position that no fresh inspection has been conducted by the AICTE, we deem it expedient to direct the AICTE to conduct immediate fresh physical inspection along with University officials in both the Institutes and submit a report.
Accordingly, we direct the AICTE through their counsel Mr. Jena to send their inspection team (constituted as per the rules) to visit the premises of both the aforesaid Institutes on 23rd/24th November, 2021 and also associate the Registrar of the BPUT or his nominee and submit a report, with advance copies to learned counsel for the petitioner, before this Court on 25.11.2021.
List on 25.11.2021.
The Registrar of Opposite Party No.4-University is directed to be in contact with AICTE and also ensure full cooperation with the inspection team to complete the task entrusted, failing which, the officials shall make themselves liable for being hauled up in contempt proceedings. The petitioner-Institutes shall also be liable to bear the entire expenses of such inspection. The charges shall be computed by the AICTE to be paid at the time of hearing on the next date.
The name of Mr. Subir Palit, learning counsel appearing for the OJEE-Opposite Party No.3 be reflected in the brief as well as in the cause list..
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