Santosh Kumar Mohanta vs Director Of Secondary
2023 Latest Caselaw 11456 Ori

Signature Not Verified
Digitally Signed
Signed by: JYOSTNARANI MAJHEE   IN THE HIGH COURT OF ORISSA AT CUTTACK
Reason: Authentication
Location: OHC
Date: 25-Sep-2023 17:21:31                  W.P.(C) No.26872 of 2011

                            Santosh Kumar Mohanta                 ....           Petitioner

                                                    Mr. Pronoy Mohanty, Advocate
                                                  -versus-
                            Director of Secondary           ....     Opp. Parties
                            Education, Orissa & Others

                                                              Mr. Nikhil Pratap, ASC
                                                                      (for O.Ps.1 & 2)
                                                            Opposite Party No.3-None

                                            CORAM:
                                            JUSTICE M.S. SAHOO

                                                 ORDER

21.09.2023 Order No. Hybrid Mode

14. 1. The petitioner has filed the writ petition challenging the judgment dated 30.08.2010 of the learned State Education Tribunal passed in Appeal Case No.15 of 2008, whereby partly allowing the appeal preferred by the petitioner, directing not to recover the payment made to the petitioner but without disturbing the finding of the authority rejecting the approval of the appointment of the petitioner as Trained Assistant Teacher on the ground that the B.Ed. degree obtained by the petitioner was found to be forged as per the letter issued by the University under which the petitioner pursued his B.Ed. degree, i.e. University of Ranchi at Ranchi.

2. Learned counsel for the petitioner after arguing the matter at some length submits that the petitioner would no further pursue the matter in view of his

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Signature Not Verified Digitally Signed retirement from Signed by: JYOSTNARANI MAJHEE service upon attaining the age of Reason: Authentication Location: OHC superannuation.

Date: 25-Sep-2023 17:21:31

3. Learned Additional Standing Counsel for the State refers to the counter filed by the State before this Court but it is fairly stated by the learned ASC that the State had not filed any response before the learned Tribunal.

4. Having heard the learned counsel for the parties, the writ petition is disposed of.

The order dated 30.08.2010 passed by the learned State Tribunal in Appeal Case No.15 of 2008 is confirmed and shall be implemented forthwith if not implemented in the meantime.

Issue urgent certified copy as per rules.

                                                              (M.S. Sahoo)
        jyostna                                                 Judge