Radha Mohan Kanhar vs State Of Orissa & Others
2023 Latest Caselaw 2873 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK

                              FAO No.322 of 2007

         Radha Mohan Kanhar                   ....     Appellants
                                                     Mr. J. Biswal, Adv.

                                             -versus-

         State of Orissa & Others             ....    Respondents
                                                    Mr.R.N. Mishra, AGA



                           COROM:
                JUSTICE BIRAJA PRASANNA SATAPATHY

                                     ORDER

05.04.2023 Order No

07. 1. This matter is taken up through Hybrid Mode.

2. Heard Mr. J. Biswal, learned counsel for the Appellant and Mr. R.N. Mishra, learned Addl. Government Advocate for the State.

3. In spite of appearance, nobody is present on behalf of the private Respondent No.5, when the matter was taken up.

4. This appeal has been filed challenging the judgment dated 07.08.2007 passed by the State Education Tribunal, Orissa, in G.I.A Case No.132/2004. Vide the said judgment, the Tribunal allowed the claim of the private Respondent and held that the said respondent has been rightly approved with release of grant-in-aid in his favour.

5. Learned counsel for the Appellant contended that during pendency of the appeal and in view of the order passed by this Court on 11.12.2009, the services of the appellant was approved w.e.f. 01.04.2008 and the // 2 //

appellant has got the benefit of grant-in-aid w.e.f that date in terms of that order.

6. In view of the same, learned counsel for the Appellant does not want to challenge the impugned order in question.

7. Accordingly, the FAO stands disposed of.

(Biraja Prasanna Satapathy) Judge Subrat