Unknown vs 3 18.01.2021 Fao Nos. 186
2021 Latest Caselaw 594 Ori

                              FAO No. 186 OF 2018




 13     18.01.2021   FAO Nos. 186, 120, 121, 176, 187, 198, 206, 218, 267,
                     281, 309, 311, 392, 410 OF 2018, 568 OF 2016, 232, 1022
                     of 2019, 641, 642 & 684 OF 2020

                            This matter is taken up through Video Conferencing
                     in the wake of Lockdown due to Pandemic COVID-19.
                            Heard Mr. P.K. Panda, learned Standing Counsel for
                     the School & Mass Education Department and Mr. B.
                     Routray, learned senior counsel for the respondents.
                            Mr. B. Routray, learned senior counsel for the
                     respondents by referring to the affidavit filed on behalf of
                     the respondents submitted that the case of the respondents
                     pertains to the 110 Girls' Schools. The judgments in the
                     case of State of Odisha v. Loknath Behera and in the case of
                     Anup   Senapati   are   not    applicable   as   the   same   are
                     distinguishable. The judgment rendered in Loknath Behera
                     relied upon by the State Government, was relating to the
                     case of colleges and the said judgments cannot be made
dutta
                     applicable to the 110 Girls' Schools including 21 Girls'
                     Schools who have been already received G.I.A. in terms of
                     G.I.A. Order, 1994 and financial benefit w.e.f. 01.06.1994.
                            Since    the   matter    requires    consideration     and
                     adjudication, put up this matter on 18.02.2021 under the
                     same heading.

                                                                      .........................
                                                                       P. Patnaik, J.