) Biswajit Parija vs ) Board Of Secondary ..... Opposite ...
2026 Latest Caselaw 3626 Ori

Orissa High Court

) Biswajit Parija vs ) Board Of Secondary ..... Opposite ... on 20 April, 2026

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    WP(C) No.18299 of 2025
                 1) Biswajit Parija               .....    Petitioners
                 2) Sri Jitan Moharana                              Represented by Adv. -
                 3) Mohammed Rizwan                                 Subhadutta Routray
                 4) Sri Gajendra Lenka
                 5) Sri Debasis Jena
                 6) Abhijit Anand Prakash
                 7) Abinash Kar
                 8) Srikanta Paramguru
                 9) Smt.lopamudra
                 10) Sri Samman Suchak Behera
                 11) Biswajit Behera
                 12) Kamal Lochan Mangoli

                                                 -versus-
                 1) Board Of Secondary                      .....       Opposite Parties
                 Education , Cuttack
                 2) Secy.,Board of Secondary                        Represented by Adv. -
                 Education, Ctc                                     Mr. S.S. Rao, Sr. Adv.
                                                                    B.K. Mohanty,
                                                                    S. Sailaja

                                        CORAM:
                         MR. JUSTICE ADITYA KUMAR MOHAPATRA

                                                 ORDER

20.04.2026 Order No.

03. 1. This matter is taken up through Hybrid mode.

2. Heard learned counsel for the Parties.

3. Mr. Rao, learned senior counsel appearing for the Opposite Party-Board at the outset contended that during the pendency of the present writ application the Petitioner No.2 was found to be involved in some activities which are detrimental to the interest of the Board. He further submitted that he has been booked in a criminal case. In

such view of the matter, Mr. Rao fairly contended that although he does not oppose the interim order passed earlier, however, he has sought for modification of such order in respect of the Petitioner No.2.

4. Learned counsel for the Petitioner at this juncture sought for some time to file his affidavit.

5. Considering the submissions made by learned counsels appearing for both sides, the interim order passed earlier is extended till the next date subject to the modification that it will be open to the Opposite Party-Board to proceed against the Petitioner No.2 in accordance with law and the interim order passed earlier shall not stand in the way.

6. The prayer for the Petitioner is allowed and he is granted some time to file his affidavit within two weeks. Further, on the prayer of the learned counsel for the Opposite Parties, he is granted four weeks' time as last chance to file the counter affidavit after serving a copy thereof on the learned counsel for the Petitioner.

7. List this matter in the week commencing 29.06.2026.

( Aditya Kumar Mohapatra ) Judge

sisir

Designation: PERSONAL ASSISTANT