Nilakantha Mishra vs State Of Odisha & Ors
2021 Latest Caselaw 8256 Ori

         IN THE HIGH COURT OF ORISSA AT CUTTACK
                           WPC (OAC) No. 438 of 2011

  Nilakantha Mishra                           .....                        Petitioner
                                                            Mr. S.K. Das, Advocate
                                        Vs.
  State of Odisha & Ors.                      .....                  Opposite parties
                                                           Mr. S. Jena, S.C, S&ME
                                                                        Department

              CORAM:
                  DR. JUSTICE B.R. SARANGI

                                             ORDER

06.08.2021

Order No. This matter is taken up through hybrid mode.

Heard Mr. S.K. Das, learned counsel for the petitioner and Mr. S. Jena, learned Standing Counsel for School and Mass Education Department.

The petitioner has filed this writ petition seeking direction to the opposite parties to revise the order under Annexure-6 and take over the petitioner's institution from 13.06.2006 instead of 02.03.2010 and treat him as regular primary school teacher instead of Sikshya Sahayak.

This question has already been considered by this Court in W.P.(C) No.14949 of 2013, which has been disposed of vide order dated 07.04.2021 pursuant to judgment of the apex Court in Director, Elementary Education v. Dibakar Pradhan (SLP Civil Appeal No.2104 of 2004 disposed of on 16.02.2010).

In that view of the matter, since the issue involved in this case has already been decided by the apex Court in Dibakar Pradhan (supra), this writ petition stands disposed of in terms of the said judgment.

Issue urgent certified copy as per rules.

Alok (DR. B.R. SARANGI) JUDGE