Board Of Secondary Education vs Dr. Nalini Kanta Mishra
2026 Latest Caselaw 14 Ori

Orissa High Court

Board Of Secondary Education vs Dr. Nalini Kanta Mishra on 5 January, 2026

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

Signature Not Verified
Digitally Signed              IN THE HIGH COURT OF ORISSA AT CUTTACK
Signed by: NARAYAN HO
Reason: Authentication                     WA No. 1345 of 2023
Location: OHC
Date: 06-Jan-2026 10:40:34
                         Board of Secondary Education,                  ....            Appellants
                         Orissa & Others
                                                                            Represented by Adv.-
                                                                      Mr. B.K. Mohanty, Advocate
                                                           -Versus-
                         Dr. Nalini Kanta Mishra                        ....           Respondent
                                                                             Represented by Adv._

                                            CORAM:
                          HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
                                             AND
                         HON'BLE MR. JUSTICE MRUGANKA SEKHAR SAHOO
                                                          ORDER

     Order No.                                           05.01.2026
                                                       (Hybrid mode)

1. Heard learned counsel for the appellant.

2. The I.A. has been filed with a prayer to dispense with the filing of certified copy of the Judgment impugned dated 05.05.2023 passed by the learned Single Judge in W.P.(C) No.10335 of 2018.

3. Since it is an intra-court appeal, the records of the writ petition i.e. W.P.(C) No.10335 of 2018 have been placed along with this appeal for reference.

4. The I.A. is favoured and disposed of. I.A. No. 4791 of 2023 & W.A. No.1345 of 2023

5. Heard learned counsel for the appellant.

6. The appeal has been filed challenging the judgment dated 05.05.2023 passed by the learned Single Judge in W.P.(C) No.10335 of 2018.

Digitally Signed 7. The I.A. has been filed for condonation of reported delay

Location: OHC of 17 days in filing the appeal. Date: 06-Jan-2026 10:40:34

8. Issue notice in the I.A. as well as the appeal.

Requisites for issuance of notice by Speed Post with proof of delivery shall be five within five working days.

9. Issue notice as above.

10. Accept one set of process fee as well as the postal requisites along with appeal and other I.As.

11. List after SR.

Liberty to mention.

(Manash Ranjan Pathak) Judge

(Mruganka Sekhar Sahoo) Judge.

Narayan/Ranjeeta