State Of Odisha & Anr vs Dr. Binodini Das & Anr
2025 Latest Caselaw 1720 Ori

Orissa High Court

State Of Odisha & Anr vs Dr. Binodini Das & Anr on 25 July, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

      IN THE HIGH COURT OF ORISSA AT CUTTACK
                      FAO No. 771 of 2019
State of Odisha & Anr.        .....       Appellants
                                                    Mr. P.K. Panda, ASC

                                 -versus-
Dr. Binodini Das & Anr.            .....             Respondents
                                                   Mr. S.K. Swain, Advocate
                                                     (Respondent No. 1)
                      CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                       ORDER

25.07.2025 Order No.03 I.A. No. 1188 of 2019

1. This matter is taken up through hybrid mode.

2. Heard.

3. Considering the grounds taken, order dtd.16.10.2019 is hereby recalled by restoring the appeal to its file.

4. I.A. stands disposed of.

(BIRAJA PRASANNA SATAPATHY) Judge

04. I.A. No. 1006 of 2019

1. Though the matter was not on the Board, but on being mentioned it was taken up.

2. Heard.

3. Learned counsel for the Appellants contended that he does not want to press this I.A..

4. Accordingly, I.A. stands dismissed as not pressed.

(BIRAJA PRASANNA SATAPATHY) Judge

1. Though the matter was not on the Board, but on being mentioned it was taken up.

2. Heard.

3. This application has been filed seeking condonation of delay in filing the appeal.

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

5. I.A. stands disposed of.

(BIRAJA PRASANNA SATAPATHY) Judge

1. Heard learned counsel appearing for the Parties.

2. This appeal has been filed challenging judgment dtd.17.04.2019 so passed by the State Education Tribunal in GIA Case No. 49 f 2016.

3. It is contended in the Bar that the issue involved in the present appeal is covered by an order passed on 23.07.2024 in FAO No. 403 of 2018.

4. In view of such submissions made, this Court finds no illegality or irregularity with the impugned judgment dtd.17.04.2019 so passed in GIA Case No. 49 of 2016.

5. Accordingly, the appeal fails and stands dismissed.

Signed by: SNEHANJALI PARIDA (BIRAJA PRASANNA SATAPATHY) Reason: Authentication Judge Location: High Court of Orissa, Cuttack Date: 28-Jul-2025 18:22:00Sneha