Sasikanta Montry vs State Of Odisha
2024 Latest Caselaw 15336 Ori

Orissa High Court

Sasikanta Montry vs State Of Odisha on 1 October, 2024

Author: B. P. Routray

Bench: B. P. Routray

                               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                         W.P.(C) No.19349 of 2024
                   Sasikanta Montry                         ....        Petitioner
                                                    Mr. Umakant Sahoo, Advocate
                                               -versus-
                   State of Odisha, represented through its
                   Principal Secretary, School and Mass
                   Education Department and Others          .... Opposite Parties
                                           Mr. S.K. Jena, Additional Government Advocate

                                    CORAM:
                                    JUSTICE B. P. ROUTRAY
                                                    ORDER

1.10.2024 Order No.

02. 1. The matter is taken up through Hybrid mode

2. Heard Mr. U.K. Sahoo, learned counsel for the Petitioner and Mr. S.K. Jena, learned AGA for State-Opposite Parties.

3. The Petitioner has admittedly acquired OTET qualification after 31st March 2019 and as such his case is disposed of in terms of the judgment of this court dated 23rd September 2024 rendered in W.P.(C) No.18946 of 2024 (Santosh Kumar Limma v. State of Odisha & Ors.) with a direction to the Opposite Parties to consider the prayer of the Petitioner to grant him annual increment in terms of aforesaid judgment, within a period of four months from the date of receipt of certified copy of this order.

4. Urgent certified copy of this order be granted on proper application.

( B.P. Routray) Judge M.K. Panda Signature Not Verified Digitally Signed Signed by: MANAS KUMAR PANDA Designation: Personal Assistant Reason: Authentication Location: OHC, Cuttack Date: 05-Oct-2024 11:06:54