Managing Committee Of vs State Of Orissa & Others
2022 Latest Caselaw 2642 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                                    FAO No. 110 of 2021

              Managing Committee of                    ....            Petitioner
              Radhakrishna High School,
              Pitapiti
                                                      Mr. K.K.Swain, Advocate
                                         -versus-
              State of Orissa & others           .... Opposite Parties
                          Mr. Debasis Mohapatra, SC, S&ME Department

                      CORAM:
                      JUSTICE M.S.SAHOO

                                        ORDER

Order No. 16.5.2022

2. I.A. No.225 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 13.11.2019 passed by the learned State Education Tribunal, Odisha, Bhubaneswar in GIA Case No.1204 of 2017, the learned counsel for the petitioner had not informed the petitioner 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.110 OF 2021

1. Defect as pointed out by the Registry has been complied with.

2. Heard.

3. Issue notice.

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

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

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

(M.S.Sahoo) Judge dutta