Madhumita Padhi vs Union Of India And Others .... Opposite ... on 5 August, 2024

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Orissa High Court

Madhumita Padhi vs Union Of India And Others .... Opposite ... on 5 August, 2024

Bench: R.K. Pattanaik

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  W.P.(C) No.16300 of 2024
            Madhumita Padhi                             ....               Petitioner
                                                        Mr. S.K. Brahma, Advocate

                                            -Versus-

            Union of India and others                   ....        Opposite party
                                                Mr. H.Tripathy, Advocate for KVS

                        CORAM:
                        MR. JUSTICE R.K. PATTANAIK

                                          ORDER

05.08.2024 Order No.

01. (This matter is taken up through virtual mode)

1. Heard learned counsel for the petitioner, Mr. Naik, learned counsel for opposite party Nos.1 and 3 and Mr. Tripathy, learned counsel for opposite party No.2, 4 and 5.

2. Instant writ petition is filed by the petitioner for a direction to the opposite parties and particularly opposite party No.2, 4 and 5 to consider the midterm transfer and admission of her daughter in Class-VI in Kendriya Vidyalaya on the grounds stated therein.

3. Learned counsel for the petitioner submits that this Court in a similar case, disposed of the matter vide Annexure-5 for consideration of the grievance of the petitioner therein.

4. Referring to Annexures-3 and 4 and claiming that the representation as at Annexure-2 series is pending before opposite party No.4, learned counsel for the petitioner would submit that the same is required to be immediately attended to followed by a decision.

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5. Recorded the submission of Mr. Naik, learned counsel for opposite party Nos. 1 and 3 (Union of India) and Mr. Tripathy, learned counsel for opposite party Nos.2, 4 and 5 and both do not have any objection, if in case, the representation i.e. Annexure-2 series pending before opposite party No.4 is examined as per law.

6. Considering the above facts and submissions of learned counsel for the respective parties, this Court is of the view that such a request for admission on account of the midterm transfer so revealed from Annexure-2 series is examined by opposite party No.4 without further delay and within a stipulated period.

7. Accordingly, it is ordered.

8. In the result, the writ petition stands disposed of with a direction to opposite party No.4 to consider Annexure-2 and to take a decision immediately on such request followed by a decision at the earliest preferably within a period of ten days from the date of receipt of a copy of this order.

9. Urgent copy of this order be issued as per rules.

(R.K. Pattanaik) Judge Rojina Signature Not Verified Digitally Signed Signed by: ROJINA SAHOO Designation: Junior Stenographer Reason: Authentication Location: OHC, CTC Date: 06-Aug-2024 15:02:05 Page 2 of 2

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