Santosh Kumar Behera vs State Of Odisha And Others .... Opposite ...
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Orissa High Court

Santosh Kumar Behera vs State Of Odisha And Others .... Opposite ... on 13 May, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                          W.P. (C) No.10915 of 2025

      Santosh Kumar Behera                             ....          Petitioner
                                                       Mr.A.K.Rout, Advocate
                                     -versus-
      State of Odisha and others                       .... Opposite Parties

                                                         Mr.A.Tripathy, AGA
                               CORAM:
      THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                               ORDER

Order No.                     13.05.2025
02.     1.    This   matter    is   taken   up   through    Hybrid    Arrangement
        (Virtual/Physical) Mode.

2. Heard learned counsel 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 WP(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 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 State Counsel for School & Mass Education Department for communication purpose.

(BIRAJA PRASANNA SATAPATHY) JUDGE Bichi

Signed by: BICHITRANANDA SAHOO