Sulochana Jena & Anr vs State Of Odisha & Ors
2022 Latest Caselaw 4697 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK

                      W.P.(C) No.27295 of 2021


        Sulochana Jena & Anr.                  ....          Petitioner
                                                 Mr. D.N. Rath, Adv
                                              & Mr. A. Mohanty, Adv.

                                  -versus-

        State of Odisha & Ors.                ....       Opposite Parties
                                             Mr. Biswajit Mohanty, SC
                                                 (for S and ME Deptt.)



                CORAM:
                DR. JUSTICE S.K. PANIGRAHI

Order                             ORDER
No.                              13.09.2022

10. 1. This matter is taken up through hybrid mode.

2. Learned counsel for the parties are present. Judgment

prepared in separate sheets is delivered and pronounced

in open Court in the presence of learned counsel for the

parties and the order is passed accordingly as follows:-

3. As such, the impugned advertisement is legal, fair and

in consonance with the NCTE Regulations, 2014. The

Opposite Parties have not committed any illegality, nor

have they promulgated the impugned advertisement in a

manner which renders it discriminatory against anyone

// 2 //

or in discordance with the statutory provisions, the

Constitution or the present position of law.

4. It is also trite in law that interference by the Judiciary in

a policy decision having financial or policy implications

and/or having a cascading effect is not at all warranted

and justified.

5. In light of the aforesaid discussion and having regard

to the present position of law, I have no hesitation in

coming to the conclusion that the Writ Petitioners cannot

be granted any relief by way of a Writ and the present

Writ Petition is liable to be dismissed.

6. Accordingly, this Writ Petition is dismissed.

(Dr. S.K. Panigrahi) Judge

B.Jhankar