Balaram Bagarty & Others vs State Of Orissa & Others
2022 Latest Caselaw 2575 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   FAO No.108 of 2021

              Balaram Bagarty & others           ....         Appellants
                                             Mr. S.C.Dev Dash, Advocate
                                       -versus-
              State of Orissa & others           ....       Respondents
                            Mr. D.R. Mohapatra, SC, S & ME Department

                      CORAM:
                      JUSTICE M.S.SAHOO

                                        ORDER

Order No. 12.5.2022

2. I.A. No.223 of 2021.

1. This matter is taken up by hybrid mode.

2. It is submitted by the learned counsel for the appellant that after the judgment dated 03.12.2019 passed by the learned State Education Tribunal, Odisha, Bhubaneswar in GIA Case No.28 of 2018, the learned counsel for the petitioners had not informed the petitioners thereafter the pandemic happened in February, 2020 and for the reasons as stated in paragraph-4 of the I.A., the petitioner was unable to present the appeal before this Court and ultimately on 04.05.2021, appeal was filed.

3. Considering the reasons as stated in the I.A. and the fact of the prevailing situation of pandemic and for the fact that the present FAO is a statutory appeal, the delay in filing the appeal is condoned subject to payment of Rs.500/- (Rupees five hundred) to the Orissa High Court Bar Association Advocates' Welfare Fund.

4. The I.A. is accordingly disposed of.

(M.S.Sahoo) Judge

P.T.O.

                                        // 2 //




 3             FAO NO.108 OF 2021


        1.    Issue notice.

2. Mr. D.R. Mohapatra, learned Standing Counsel appears and waives of notice.

3. Let two extra copies of the brief be served on Mr. Mohapatra, learned Standing Counsel.

4. List this matter along with the matters of 2021 for admission.

(M.S.Sahoo) Judge dutta