Shri Akshaya Kumar Behera vs State Of Odisha And Others
2022 Latest Caselaw 292 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               W.P.(C) No.40249 of 2021

            Shri Akshaya Kumar Behera                 ....           Petitioner
                                                       Mr. D.N. Rath, Advocate
                                         -versus-
            State of Odisha and others                ....     Opposite Parties
                                                      Mr. Biswajit Mohanty,
                                         Standing Counsel for S. & M.E. Deptt

                      CORAM:
                      JUSTICE A.K.MOHAPATRA
                                          ORDER

11.01.2022 Order No.

01. 1. This matter is taken up through Video Conferencing mode.

2. Heard learned counsel for both the parties.

3. The present writ petition has been filed by the Petitioner seeking for a direction to the Opposite party no.2 to dispose of Appeal No.1 of 2006 within a stipulated period of time.

4. Mr. Biswajit Mohanty, learned Standing Counsel for School and Mass Education Department draws attention of this Court to the order dated 19.6.2019, passed by a coordinate Bench of this Court in W.P.(C) No.20031 of 2009, wherein in the operative portion of paragraph-14 of the said judgment, it is stated that "The matter is remitted back to the Director, Secondary Education, Orissa to rehear the matter, in accordance with law, by affording opportunity of hearing to the parties, and pass a reasoned and speaking order within a period of six months from the date of communication/production of a certified copy of this judgment, as it is a year old case."

// 2 //

5. In view of the aforesaid direction, no further direction is necessary. Therefore, the writ petition is disposed of with a direction to the Director, Secondary Education Department, Bhubaneswar, Opposite Party No.2 to carry out the direction given by this Court in the judgment dated 19.6.2019 passed in W.P.(C) No.20031 of 2009 forthwith.

6. With the aforesaid observation, the writ petition stands disposed of.

7. As the restrictions due to resurgence of COVID -19 situation are continuing, learned counsel for the parties may utilize a print out of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned Advocate, in the manner prescribed vide Court's Notice No.4587, dated 25th March, 2020, modified by Court's Notice No.4798, dated 15th April, 2021, and Court's Office Order circulated vide Memo Nos.514 and 515 dated 7th January, 2022.

(A.K. Mohapatra) Judge U.K.Sahoo