Pandab Kumar Gosh vs State Of Odisha And Others
2022 Latest Caselaw 6038 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                W.P. (C) No. 25715 of 2022

Pandab Kumar Gosh                       .....                                      Petitioner
                                                              Mr. D.K.Mohapatra , Advocate
                                        Vs.
State of Odisha and others              .....                                 Opposite parties
                                                               Mr. S. Jena, SC, S&ME Deptt
              CORAM:
                  DR. JUSTICE B.R. SARANGI

                                                 ORDER

28.10.2022

Order No. This matter is taken up through hybrid mode.

2. As undertaken by learned counsel for the petitioner, the defect pointed out by S.R. be removed within three days.

3. Heard learned counsel for the parties.

4 Learned counsel for both the parties agreed that the issue involved in this writ petition is analogues to one involved in O.A. No. 1668 of 2017 (Ashok Kumar Mohapatra v. State of Orissa), which was disposed of by the Odisha Administrative Tribunal vide judgment dated 09.10.2018 and confirmed by this Court in W.P.(C) No.6698 of 2020 and further confirmed by the apex Court in SLP(C) No.15573 of 2020.

5. In view of the above and considering the limited prayer to consider the case of the petitioner in the light of the judgment rendered in Ashok Kumar Mohapatra (supra), this writ petition stands disposed of directing the competent authority to dispose of the case of the petitioner applying the decision rendered in the case of Ashok Kumar Mohapatra (supra) by undertaking the entire exercise within a period of two months from the date of communication of the order.

6. Petitioner is directed to serve an extra copy of the brief on learned Standing Counsel for School & Mass Education Department for communication purpose.

Ashok (s)                                        (DR. B.R. SARANGI, J.)