State Of Odisha & Anr vs Dr. Kabita Khatai & Anr
2025 Latest Caselaw 3195 Ori

Orissa High Court

State Of Odisha & Anr vs Dr. Kabita Khatai & Anr on 31 January, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

        IN THE HIGH COURT OF ORISSA AT CUTTACK
                       FAO No.822 of 2019
State of Odisha & Anr.              ..... Appellants
                                                     Mr. C.K. Pradhan, AGA
                                   -versus-
Dr. Kabita Khatai & Anr.              .....             Respondents
                                                    Mr. S. Jena, Advocate

                    CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                     ORDER

31.01.2025

Order No. 04 I.A. No. 1080 of 2019

1. This matter is taken up through hybrid mode.

2. Heard learned counsel appearing for the Parties.

3. Considering the grounds taken, the delay in filing the appeal is condoned.

4. I.A. stands disposed of.

(BIRAJA PRASANNA SATAPATHY) Judge

05. FAO No. 822 of 2019

1. Heard learned counsel appearing for the Parties.

2. This appeal has been filed challenging judgment dtd.07.08.2018 so passed by the State Education Tribunal in GIA Case No. 549 of 2014.

3. It is contended in the Bar that the issue involved in this case is covered by the Judgment passed on 23.07.2024 in FAO No. 403 of 2018.

4. In view of the submission made, this Court finds no illegality or irregularity with the impugned judgment dated 07.08.2018 so passed in GIA Case No. 549 of 2014.

5. Accordingly, the appeal fails and stands dismissed.

(BIRAJA PRASANNA SATAPATHY) Judge Sneha

Location: High Court of Orissa, Cuttack