Dambarudhar Pradhan vs Managing Committee Of
2023 Latest Caselaw 11709 Ori

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                             W.P.(C) No. 26965 of 2011

                                  Dambarudhar Pradhan                ....         Petitioner

                                                    Mr. T.K. Pattnaik, Advocate

                                                      -versus-
                                  Managing Committee of              ....       Opp. Parties
                                  Kalika Narayani Bidyapitha
                                  and Others

                                                    Mr. Nikhil Pratap, Addl. Standing
                                                    Counsel for O.Ps. 1 to 4

                                                    None for O.P.5

                                                     CORAM:
                                               JUSTICE M.S. SAHOO

                                                    ORDER

        Order No.                                 26.09.2023
                                                  Hybrid Mode
               16.           1.      Learned counsel for the petitioner submits that he

has limited prayer before this Court to remand the matter to the State Education Tribunal as the judgment dated 31.03.2011 was passed by the learned Tribunal in Education Appeal No.20 of 2010 without hearing the petitioner as the petitioner was not made a party though he is affected by the issue raised before the learned Tribunal as well as consequential judgment.

2. Having heard the learned counsel for the petitioner, to grant further opportunity to the opposite parties, list on 11.10.2023.

RJ (M.S. Sahoo) Signature Not Verified Judge Digitally Signed Signed by: RADHARANI JENA Designation: Senior Steno Reason: Authentication Location: ohc Date: 29-Sep-2023 16:03:33