Jhinilata Sethi vs Salini Pandit
2025 Latest Caselaw 10547 Ori

Orissa High Court

Jhinilata Sethi vs Salini Pandit on 27 November, 2025

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CONTC No.4199 of 2025

            Jhinilata Sethi                                 ....                 Petitioner
                              Mr. J. Bhuyan along with Mr. S.K. Dalai, Advocates

                                             -Versus-
            Salini Pandit, IAS, Commissioner- ....                      Opposite Parties
            cum-Secretary, School and Mass
            Education Department, Bhubaneswar
            and others
                                                                    Mr. S.K. Jee, AGA,




             CORAM:
                              JUSTICE DIXIT KRISHNA SHRIPAD
                                             ORDER

Order No.                                   27.11.2025
   01.

Learned counsel appearing for the complainant, in all fairness, submits that this CONTC is liable to be disposed off in terms of the observations occurring in paragraph-4.7 of the judgment rendered this day (27.11.2025) in W.P.(C) No.20875 of 2025 and batch. For ease of reference, the said paragraph is reproduced as under:

"4.7. All the above being said, there is force in the submission of learned AGAs Mr. Jee & Lenka that even if the transfer orders are set aside, those teachers who have reported for duty at the transferred places, should continue till after the expiry of academic year, so that the community of students is not put to prejudice. The Court has to keep in view the interest of the pupils above that of the teachers. No prejudice would be caused to anyone, if the course suggested by the learned AGAs is accepted.

However, such of the petitioners should be restored to their original places wherein they were working before the issuance of impugned orders, within one week following the expiry of academic year 2025-26. Any delay in this regard would be viewed very seriously in the next level of the legal battle."

In the above circumstances, the CONTC is disposed off.

( Dixit Krishna Shripad ) Judge

Anisha

Location: High Court of Orissa, Cuttack Date: 28-Nov-2025 15:19:05