State Of Odisha & Ors vs Managing Committee Of Kalyani
2023 Latest Caselaw 3326 Ori

Citation : 2023 Latest Caselaw 3326 Ori
Judgement Date : 12 April, 2023

Orissa High Court

State Of Odisha & Ors vs Managing Committee Of Kalyani on 12 April, 2023

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                               FAO No.298 of 2006

        State of Odisha & Ors.                ....                 Appellants
                                                           Mr. S.K. Samal, AGA

                                              -versus-

        Managing Committee of Kalyani ....                          Respondent
        High School, Kalyani

                              CORAM:
                 JUSTICE BIRAJA PRASANNA SATAPATHY

                                       ORDER

12.04.2023 Order No

03. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard Mr. S.K. Samal, learned Addl. Govt. Advocate appearing for the Appellants.

3. Even though this appeal has been filed challenging the Judgment dtd.01.05.2006 passed by the State Education Tribunal in G.I.A. Case No. 85 of 2005, but till date no notice has been issued to the Respondent.

4. Since the appeal has not yet been admitted, even though it is pending for the last 17 years, this Court on the ground of latches on the part of the Appellants in not taking step to get the matter admitted, is not inclined to entertain the appeal at this stage.

5. The appeal is accordingly dismissed.

(Biraja Prasanna Satapathy) Judge

Sneha