Sibam Pattnaik vs State Of Odisha And Others
2021 Latest Caselaw 8403 Ori

         IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P.(C) No.22576 of 2021

Sibam Pattnaik                                  .....                      Petitioner
                                                        Mr. S.B. Mohanty, Advocate
                                          Vs.
State of Odisha and others                      .....                    Opposite parties
                                                                         State Counsel

              CORAM:
                  DR. JUSTICE B.R. SARANGI

                                                 ORDER

10.08.2021 Order No. The matter is taken up by video conferencing mode.

Heard learned counsel for the parties.

The petitioner has filed this writ petition seeking direction to the Board authorities to correct the spelling of the surname of the petitioner as well as parents in the High School certificate issued by the Board of Secondary Education Odisha in view of full Bench judgment of this Court in the case of Satyasiva Sundar Nayak v. Secretary, Board of Secondary Education Odisha, 2019 (II) ILR CUT

7. In course of hearing, learned counsel for the petitioner states that highlighting the grievances, the petitioner has made representation to opposite party no.2 vide Annexure-9 and the same may be directed to be disposed of within a stipulated time taking into consideration Annexures-7 and 8.

Considering the limited grievance of the petitioners, this Court without expressing any opinion on the merits of the case, disposes of the writ petition directing opposite party no.2 to consider the representation filed by the petitioners vide Annexure-9 and pass appropriate order in accordance with law taking into consideration Annexures-7 and 8 within a period of three month from the date of production of authenticated/certified copy of this order.

Issue urgent certified copy as per rules.

Ashok (DR. B.R. SARANGI,J.)