Nohasan Behera vs Central Board Of Secondary .... ...
2025 Latest Caselaw 8332 Ori

Orissa High Court

Nohasan Behera vs Central Board Of Secondary .... ... on 16 September, 2025

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                               WP(C) No.17535 of 2025

            Nohasan Behera                  ....                       Petitioner
                                                          Mr. K.K. Swain, Adv.
                                         -versus-
            Central Board of Secondary      ....                Opposite Parties
            Education, Shiksha Kendra,
                                                      Mr. T.N. Pattanayak, Adv.
            Delhi & Others
                   CORAM:

                         JUSTICE DIXIT KRISHNA SHRIPAD

                                          ORDER

16.09.2025

Order No. The subject matter of this petition is substantially similar to

02. the one in WP(C) No.19941 of 2025 between Oum Sai Avatar v.

Central Board of Secondary Education heard and disposed off

yesterday (15.09.2025) by granting some reprieve by way of

holding a fresh inquiry after giving opportunity to the students.

Learned counsel for the CBSE does not dispute the above

submission. It is a settled principle of law of adjudication that

when some relief is granted to a set of litigants, similar relief

cannot be denied to the similarly circumstanced litigants. Of

course, this is subject to all just exceptions and there is no

circumstance that attracts any exception.

In the above circumstances, this petition is disposed off in

terms of the judgment dated 15.09.2025 in WP(C) No.19941 of

2024 between Oum Sai Avatar v. Central Board of Secondary

Education.

No costs.

Web copy of order to be acted upon by all concerned.

( Dixit Krishna Shripad ) Judge

Basu

Designation: ASST. REGISTRAR-CUM-SR. SECRETARY

Location: HIGH COURT OF ORISSA : CUTTACK Date: 18-Sep-2025 11:13:32