State Of Odisha & Ors vs Sabita Mohapatra & Anr
2023 Latest Caselaw 15355 Ori

Orissa High Court

State Of Odisha & Ors vs Sabita Mohapatra & Anr on 30 November, 2023

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                              FAO No.119 of 2008

        State of Odisha & Ors.               ....              Appellants
                                                           Mr. S. Jena, AGA

                                            -versus-

        Sabita Mohapatra & Anr.              ....                Respondents
                                                       Mr. S.S. Pratap, Advocate
                                                         (Respondent No. 1)

                            CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                      ORDER

30.11.2023 Order No

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

2. Heard Mr. S. Jena, learned counsel for the Appellants and Mr. S.S. Pratap, learned counsel appearing for the Respondent No. 1.

3. The present appeal has been filed challenging the Judgment dtd.09.02.2007 so passed by the State Education Tribunal in GIA Case No. 30 of 2005.

4. Mr. Pratap, learned counsel for the Respondent No. 1 produced before this Court copy of the order dtd.07.09.2011 so issued by the Govt. in the Department of Higher Education. The same be kept in record.

5. Vide the said order the claim of Respondent No. 1 in terms of the order dtd.09.02.2007 has been approved with extension of the benefit of Grant-in-aid in her favour. It is also contended that while // 2 //

in receipt of such benefit, Respondent No. 1 has retired w.e.f.28.02.2020.

6. In view of such position, prayer as made in the appeal has become infructuous and accordingly disposed of. The deposit made by the Appellants in terms of order dtd.11.07.2023 be refunded along with accrued interest, if any on proper identification within a period of two (2) weeks from today.

7. The appeal is disposed of accordingly.

(Biraja Prasanna Satapathy) Judge Sneha

Location: High Court of Orissa, Cuttack