WA/295/2020
2021 Latest Caselaw 3584 Ori

                      W.A. No.295 of 2020




                                I.A. No.531 of 2020

02   15.03.2021                 This matter is taken up through Hybrid mode.
                                Heard.
                                In our considered opinion, there is no delay in
                    preferring the appeal as the judgment impugned had
                    been passed on 06.02.2020 and the appeal should have
                    been preferred by 06.03.2020. By 06.03.2020, the Corona
                    pandemic has already started. Such fact was taken note
                    of by the Hon'ble Supreme Court and the Hon'ble
                    Supreme Court has ordered that in such cases limitation
                    should not be counted.
                                So   taking   the    above   circumstances   into
                    account, we are inclined to condone the delay by holding
                    that the appeal has been preferred in time.
                                The I.A. is accordingly disposed of.


                                                    ..............................
                                                        S.K.Mishra, J.

................................. Savitri Ratho, J.

03 15.03.2021 W.A. No.295 of 2020

Let a copy of the writ appeal be served on Bichi learned Standing Counsel for School and Mass Education Department.

List this matter on 30.03.2021 under the heading "Fresh Admission".

.............................. S.K.Mishra, J.

................................. Savitri Ratho, J.