Harekrushna Mishra And vs Shalini Pandi
2025 Latest Caselaw 11223 Ori

Orissa High Court

Harekrushna Mishra And vs Shalini Pandi on 15 December, 2025

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CONTC No. 4067 of 2025


            Harekrushna Mishra and                    ....                   Petitioners
            another
                                                                    Represented by
                                                           Ms. S. Patnaik, Advocate

                                                -Versus -

            Shalini Pandi, Commissioner-              ....                  Respondents

cum-Secretary, School and Mass Education Department Represented by Mr. S.S. Routray, ASC

CORAM:

JUSTICE SASHIKANTA MISHRA ORDER_ 15.12.2025 Order No. 1. This matter is taken up through hybrid mode.

3.

2. Mr. S.S. Routray, learned Additional Standing Counsel requests for four weeks' time on the ground that decision is likely to be taken by the Government to prefer appeal against the judgment passed by this Court as also to move for stay operation of the judgment.

3. This Court is unable to accept such contentions for the reason that the judgment was passed on 25.04.2025 and the period prescribed for filing an appeal before the Division Bench has expired long since and yet the Government is not clear as regards its future course of action.

4. List this matter on 12.01.2026.

5. The Commissioner-cum-Secretary, School and Mass Education Department shall appear in person before this Court and

file full compliance affidavit.

6. It is made clear that if the order is complied with he need not appear.

(Sashikanta Mishra) Judge

B.C. Tudu

Signed by: BHIGAL CHANDRA TUDU

Location: Orissa High Court, Cuttack Date: 16-Dec-2025 18:57:00