Lipti Priyadarsini Khatoi vs State Of Odisha And Others
2025 Latest Caselaw 5020 Ori

Orissa High Court

Lipti Priyadarsini Khatoi vs State Of Odisha And Others on 17 March, 2025

Bench: Arindam Sinha, M.S. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  WA No.549 of 2025
            Lipti Priyadarsini Khatoi               ....             Appellant

                                                       Represented By Adv. -
                                                      Mr. S. Sourav, Advocate
                                         -versus-

            State of Odisha and others              ....          Respondents
                                                       Represented By Adv. -
                                                           Mrs. A. Dash, ASC
                               CORAM:
              THE HON'BLE MR. JUSTICE ARINDAM SINHA,
                       THE ACTING CHIEF JUSTICE
                                           AND
                   THE HON'BLE MR. JUSTICE M.S. SAHOO
                                          ORDER

17.03.2025

WA no.549 of 2025 and I.A. no.1319 of 2025 Order No.

01. 1. Mr. Sourav, learned advocate appears on behalf of

applicant-appellant and submits, cause of his client on having

obtained B.Ed. (Special Education) two years course stands

covered by our judgment dated 17th February, 2025 in W.A.

no.3094 of 2024 (Rakshyapal Kalo v. Stat of Odisha and

others). Said judgment was made in appeal preferred against

judgment dated 4th October, 2024 of the learned single Judge.

His client has preferred appeal against self same judgment. It

was presented on reported delay of 121 days. Application has

been made for condonation.

2. Mrs. Dash, learned advocate, Additional Standing

Counsel appears on behalf of State and submits, this appeal

has been preferred against said judgment dated 4th October,

2024, in respect of which we had passed judgment dated 17th

February, 2025 (supra).

3. Perused causes shown in the application. They are

accepted. The delay is condoned and the appeal admitted. The

application is disposed of.

4. The appeal is also disposed of as covered by our said

judgment dated 17th February, 2025(supra), save different

date of the corrigendum. Same directions are made in this

appeal.

(Arindam Sinha) Acting Chief Justice

(M.S. Sahoo)

Prasant

Signed by: PRASANT KUMAR SAHOO Designation: PERSONAL ASSISTANT Reason: Authentication Location: Orissa High Court Date: 17-Mar-2025 19:28:04