Trinath Pradhan vs Commnr.-Cum-Secy. S&Me
2021 Latest Caselaw 9054 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                          WPC (OA) No. 1541 of 2002

            Trinath Pradhan                   ....                                Petitioner
                                                      Mr. Sudhir Mohanty, Advocate
                                               -Versus -
            Commnr.-cum-Secy. S&ME            ....                    Opposite Parties
            Deptt.                                                                 .
                                                                        Mr. S. Jena,
                                                             Standing Counsel S&ME

                    CORAM:
                     DR. JUSTICE B.R. SARANGI
                                      ORDER

27.08.2021

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

2. Heard learned counsel appearing for the petitioner.

3. The petitioner has filed this writ petition seeking to quash the order dated 11.07.2002 under Annexure-4 passed by the Inspector of Schools, Puri Circle, Puri, by which he has been reverted from the post of Headmaster to Trained Graduate teacher in view of judgment passed by the apex Court in Pabitra Mohan Das v. State of Orissa, JT 2001 (1) SC 473.

4. In view of such position, which has given rise to a subsequent cause of action, the writ petition is disposed of.

Issue urgent certified copy as per rules.

     Alok                                                  (Dr. B.R. Sarangi)
                                                                Judge