Sadananda Padhan vs State Of Odisha & Others .... Opposite ...
2025 Latest Caselaw 113 Ori

Orissa High Court

Sadananda Padhan vs State Of Odisha & Others .... Opposite ... on 3 May, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                        W.P.(C) No.11229 of 2025
        Sadananda Padhan                      ....
                                                                       Petitioner
                                                             Mr. R. Samal, Advocate

                                           -versus-

        State of Odisha & Others              ....             Opposite Parties
                                                             Mr. M.R. Mohanty, AGA


                              CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY
                                            ORDER

Order No.                                 03.05.2025
      01. 1.     This      matter    is     taken     up   through     Hybrid

Arrangement (Virtual/Physical) Mode.

2. Heard learned counsel appearing for the parties.

3. Learned counsel for both the parties agreed that the issue involved in this writ petition is analogues to one involved in O.A. No. 1668 of 2017 (Ashok Kumar Mohapatra v. State of Orissa), which was disposed of by the Odisha Administrative Tribunal vide judgment dated 09.10.2018 and confirmed by this Court in W.P.(C) No.6698 of 2020 and further confirmed by the apex Court in SLP(C) No.15573 of 2020.

4. In view of the above and considering the limited prayer to consider the case of the petitioner in the light of the judgment rendered in Ashok Kumar Mohapatra (supra), this writ petition stands disposed // 2 //

of directing the competent authority to dispose of the case of the petitioner applying the decision rendered in the case of Ashok Kumar Mohapatra (supra) by undertaking the entire exercise within a period of two months from the date of communication of the order.

5. Petitioner is directed to serve an extra copy of the brief on learned Standing Counsel for School & Mass Education Department for communication purpose.

(Biraja Prasanna Satapathy) Judge

Jyoti

Location: HIGH COURT OF ORISSA