Sujata Das vs State Of Odisha And
2022 Latest Caselaw 7379 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                            FAO No.190 of 2019

              Sujata Das                              ....         Appellant

                                 Mr.S.B. Mohanty, Advocate

                                         -versus-

              State of Odisha and                     ....     Respondents
              others

                                 Mr. Swasat Das,
                                 Addl. Government Advocate

                                 CORAM:
                           JUSTICE S.K. SAHOO

                                   ORDER

Order No.                        14.12.2022


   13.              This   matter        is     taken       up    through     Hybrid

Arrangement (Video Conferencing/Physical Mode).

Heard Mr. S.B. Mohanty, learned counsel for the petitioner and Mr. R.N. Mishra, learned Addl. Government Advocate appearing for the State.

This FAO has been filed by the appellant Sujata Das who is working as a Lecturer in Economics in Biren Mitra Memorial Women's College at Thoria Sahi in the district of Cuttack challenging the judgment and order dated 11.10.2018 of the State Education Tribunal, Bhubaneswar passed in G.I.A. Case No.267 of 2014 in rejecting her prayer for a direction to the opposite parties nos.1 and 2 of the G.I.A. Case (respondent nos.1 and 2) in this FAO to release Block Grant in her favour in terms // 2 //

of the Grant-in-aid Order, 2009.

The learned counsel for the appellant drew the attention of this Court to some relevant documents which have been annexed as Annexures-6, 7 and 8 to substantiate that on the face of such documents, the judgment passed by the Education Tribunal is not sustainable in the eye of law.

Admit.

Issue notice.

Learned counsel for the State accepts notice for respondent nos.1 and 2. Let two extra copies of the appeal memo along with annexures be served on him by tomorrow (16.12.2022).

Requisites for issuance of notice to respondent nos.3 by speed post with proof of delivery shall be filed by Monday (19.12.2022).

Call for the records of the learned State Education Tribunal, Bhubaneswar in GIA Case No. 267 of 2014.

List this matter in the 2nd week of February 2022.

( S.K. Sahoo) Judge

P