Citation : 2026 Latest Caselaw 2064 Ori
Judgement Date : 7 March, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.5825 of 2026
M.C. of Bhagabati Uchha ..... Petitioner
Vidyapitha, Barada, Balasore
Represented by Adv. -
Mahendra Kumar
Sahoo
-versus-
1) State Of Odisha ..... Opposite Parties
2) Director, Secondary Education, Represented by Adv. -
Orissa Mr. G. Mohanty, SC
3) D.E.O., Balasore
4) State Educational Tribunal, Odisha,
Represented By Its Secretary
CORAM:
MR. JUSTICE ANANDA CHANDRA BEHERA
ORDER
07.03.2026 Order No.
01 1. This matter is taken up through hybrid mode.
2. Heard from the learned counsel for the petitioner and learned Standing Counsel for the State.
3. Upon hearing from the learned counsels of both the sides, it is felt proper to dispose of this writ petition finally directing the State Education Tribunal, Odisha, Bhubaneswar(Opposite Party No.4) to hear and dispose of the Execution Case No.13 of 2025 of the petitioner pending before him within an outer limit of five months and report compliance to the Registrar General of this Court, failing which, it is open to the petitioner to file appropriate application for taking appropriate action
against the jurisdictional authority. All contentions are kept open.
4. As such, the writ petition filed by the petitioner is disposed of finally.
5. Urgent certified copy of this order be granted to the petitioner on proper application.
( ANANDA CHANDRA BEHERA) Judge Jagabandhu
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