Managing Committee Of vs State Of Odisha And Others
2026 Latest Caselaw 3515 Ori

Orissa High Court

Managing Committee Of vs State Of Odisha And Others on 16 April, 2026

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       FAO No.195 of 2026
                 Managing Committee of             .....  Appellant
                 Narayan Mansingh High
                 School, Antarkiari, Khordha
                                                                Represented by Adv. -
                                                                Dillip Kumar Mohapatra

                                               -versus-
                 State Of Odisha and others          .....               Respondents
                                                                Mr. S. Behera, AGA

                                     CORAM:
                       THE HON'BLE MR. JUSTICE ADITYA KUMAR
                                   MOHAPATRA

                                               ORDER

16.04.2026 Order No.

01. I.A. No.250 of 2026

1. This matter is taken up through Hybrid mode.

2. Heard learned counsel for the parties.

3. This is an application for condonation of delay.

4. Learned counsel for the State vehemently opposed the prayer for condonation of delay.

5. Taking into consideration the grounds taken in the petition for condonation of delay, this Court is inclined to condone the delay subject to payment of cost of Rs.2500/- (Rupees Two Thousand Five Hundred) to be paid before the Juvenile Justice Fund managed by the Member Secretary, Odisha State Legal Services Authority.

6. Accordingly, the I.A. stands disposed of.

7. Heard learned counsel for the parties.

7. It is contended by the learned counsel appearing for the Parties that the issue involved in the present appeal is covered by the judgment of this Court so passed on 19.03.2025 in FAO No.509 of 2014 and batch which was eventually confirmed by the Hon'ble Supreme Court in SLP(C) No.6943 of 2026 vide order dated 25.03.2026.

7. In view of such submissions made by the learned counsel appearing for the parties, the present FAO is disposed of in the light of judgment so passed in FAO No.509 of 2014 and batch. The disposal of the FAO is subject to condition that the fact of the Petitioner's case is covered by the ratio laid down by this Court in FAO No.509 of 2014.

                                                      ( Aditya Kumar Mohapatra )
                                                                 Judge

S.K. Rout





            Digitally Signed                                                Page 2 of 2.

Location: High Court of Orissa, Cuttack Date: 21-Apr-2026 11:06:56