Dillip Kumar Mistri vs Block Education Officer
2022 Latest Caselaw 3922 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                   W.P.(C) No.9699 of 2022

        Dillip Kumar Mistri                    ....         Petitioner

                                          Mr. Jitendra Mohanty, Adv.

                                   -versus-

        Block Education Officer,              ....    Opposite Parties
        Kodala and Ors..

                                          Mr. Debasis Mohapatra, SC
                                                (for S & ME Deptt.)

                 CORAM:
                 DR. JUSTICE S.K. PANIGRAHI

Order                           ORDER
No.                            11.08.2022

05. 1. This matter is taken up through hybrid arrangement.

2. Heard learned counsel for the parties.

3. Learned Standing Counsel for the Department of

School and Mass Education has filed a detailed

instructions supplied by the opposite party No.1- Block

Education Officer, Kodala, Beguniapada, in the district of

Ganjam wherein he has mentioned the factual aspect in

connection with the present petitioner. It has also been

stated that the petitioner had remained absent from

06.03.2022 to 30.06.2022 as reported by the Headmaster of

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Nodal U.P.S., K. Barida. Further, the arrear relating to

junior teacher period of the petitioner amounting to

Rs.28565/- has been released on 06.03.2018 in favour of

the petitioner and paid to him. It is further stated that

necessary steps have been taken for payment of his

remuneration of the rest period after deducting the

monthly maintenance charge of Rs.4000/- as per the

judgment dated 04.12.2019 passed by the learned Judge,

Family Court, Khurdha in Criminal Petition No.284 of

2017 filed by the Smt. Sandhyarani Maharana, wife of Sri

Dilip Kumar Mistri. Further steps have been taken and

the District Project Coordinator, SS, Ganjam has been

requested for disengagement of Sri Mistri from the post

of Junior Teacher contractual for his involvement in G.R.

Case No.299 of 2017 arising out of Balugaon P.S. Case

No.104 of 2017.

4. In that view of the matter, this Court has no privy to

entertain any kind of matrimonial dispute between the

petitioner and the opposite party No.5 in this Writ

Petition. Hence, the plea of matrimonial dispute is,

accordingly, discouraged. If any kind of grievance is

there, the petitioner is at liberty to approach the opposite

party No.1- Block Education Officer, Kodala,

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Beguniapada, in the district of Ganjam for redressal of

his grievance.

5. Accordingly, this Writ Petition is disposed of.

( Dr. S.K. Panigrahi) Judge BJ