Anjalibala Nayak vs State Of Odisha & Ors. ..... Opposite ...
2026 Latest Caselaw 2256 Ori

Orissa High Court

Anjalibala Nayak vs State Of Odisha & Ors. ..... Opposite ... on 11 March, 2026

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                             WP(C) No.5343 of 2026
            Anjalibala Nayak              .....       Petitioner
                                                            Represented by Adv. -
                                                            Alok Kumar Mohapatra

                                          -versus-
            State of Odisha & Ors.               .....          Opposite Parties
                                                           Represented by Adv. -
                                                           A.Mohanty, A.S.C.

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

                                         ORDER

11.03.2026 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. Heard learned counsel for the Petitioner as well as learned Additional Standing Counsel for the State-Opposite Parties. Perused the writ application as well as the prayer made therein.

3. By filing the present writ application, the Petitioner seeks to challenge the conduct of the D.E.O., Mayurbhanj in passing the order dated 26.04.2023 thereby the candidature of the Petitioner due to non-production of the original certificate in proof of NCTE recognition.

4. Learned counsel for the Petitioner at the outset contended that the Petitioner has already obtained the recognition certificate of the NCTE in respect of the institution from which the Petitioner has passed out and a copy of such certificate has been filed as

Annexure-5 to the writ application.

5. Learned counsel for the State on the other hand sought for some time to obtain instruction in the matter.

6. List this matter in the week commencing 23.03.2026.

7. Heard learned counsel for the Petitioner.

8. As an interim measure, it is directed that one post of TGT Arts shall not be filled up till the next date.

( A.K. Mohapatra ) Judge Anil

Designation: Junior Stenographer

Location: High Court of Orissa Date: 11-Mar-2026 18:18:10