Sandhyarani Pallauri vs State Of Odisha & Ors. ..... Opposite ...
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Orissa High Court

Sandhyarani Pallauri vs State Of Odisha & Ors. ..... Opposite ... on 21 January, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

     IN THE HIGH COURT OF ORISSA AT CUTTACK
                  WP(C) No. 24589 of 2024
Sandhyarani Pallauri          .....       Petitioner
                                                         Mr. K.K. Swain, Advocate
                                   -versus-
State of Odisha & Ors.                .....                 Opposite Parties
                                                            Mr. P.K. Panda, ASC
                    CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                     ORDER

21.01.2025

1. This matter is taken up through hybrid mode.

2. Heard learned counsel appearing for the Parties.

3. Petitioner has filed the present Writ Petition inter alia with the following prayer:-

"Under the above circumstances, it is humbly prayed that the writ petition may be allowed;

And

(A) a writ of mandamus or an appropriate writ may be issued quashing the impugned order dated 07.08.2024 passed by the District Education Officer-cum-District Project Coordinator, Samagra Shiksha, Sundargarh under Annexure: 10 and necessary direction may be made to the opposite parties to reinstate the petitioner in her former post i.e. against the post of Gana Sikshyak with all consequential service and financial benefits since she has been honorably acquitted in the criminal case on the self same allegation by virtue of judgment and order dated 29.04.2024 passed by the learned C.J.-cum-Judicial Magistrate First Class, Biramitrapur, Sundargarh in T.R. No.225 of 2024 arising out of G.R Case No.1437 of 2021, keeping in view the judgment of the Hon'ble Apex Court rendered in the case of Ram Lal Vs. State of Rajasthan and others (Civil Appeal No.7935 of 2023 arising

out of SLP (C) No.33423 of 2018 disposed of on 04.12.2023), within a time to be stipulated by this Hon'ble Court;

(B) And any other order / orders or direction / directions may be issued so as to give complete relief to the petitioner;

And for this act of kindness, the petitioner as in duty bound shall remain ever pray."

4. It is contended by the learned counsel appearing for the Parties that the issue involved in the present case is squarely covered by the judgment of this Court delivered on 07.01.2025 in W.P.(C) No.5345 of 2021 and batch.

5. Having heard learned counsel appearing for the Parties and considering the submissions made, this Court while quashing the impugned order dtd.07.08.2024 under Annexure-10 dispose of the Writ Petition in the light of the order passed on 07.01.2025 in W.P.(C) No.5345 of 2021 and batch.

(BIRAJA PRASANNA SATAPATHY) Judge Sneha

Location: High Court of Orissa, Cuttack