Shrabani Puri vs State Of Odisha & Ors
2021 Latest Caselaw 9772 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                    W.P.(C) No.27850 of 2021


                  Shrabani Puri                            ....              Petitioner
                                                                        Mr. R.R. Ray,
                                                                Advocate for petitioner
                                              -versus-

                  State of Odisha & Ors.                   ....      Opposite Parties
                                                                    Mr. D. Mohapatra,
                                                         Standing Counsel for S.& M.E.

                            CORAM:
                            JUSTICE BISWANATH RATH
                                            ORDER

15.09.2021 Order No.

01. 1. Heard learned counsel for the petitioner.

2. Looking to the limited request involved herein and as this Court finds, the representation of the petitioner involving the matter vide Annexure-7 since pending consideration, this Court without expressing any opinion on the merits of the case disposes of the writ petition directing the District Education Officer, Sundargarh, O.P.4 to look into the grievance of the petitioner vide Annexure-7 and take a decision as appropriate, taking into consideration the plea taken in the writ petition and the judgment/order under Annexure-6 series, as expeditiously as possible, preferably within a period of one and half months from the date of communication of this order along with copy of the writ petition and judgment relied on by the petitioner.

(Biswanath Rath) Judge U.K.Sahoo