Orissa High Court
Kandhamal Boudh Hist Higher vs State Of Odisha & Another .... Opp. ... on 15 November, 2021
Author: M.S. Sahoo
Bench: M.S. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 32028 of 2021
Kandhamal Boudh HIST Higher .... Petitioner
Secondary School, Butupalliu,
Boudh
Mr. S.K. Sarangi, Advocate
-versus-
State of Odisha & another .... Opp. Parties
Mr. D. Mohapatra, Standing Counsel
(School and Mass Education Deptt.)
Mr. S.B. Jena, Advocate (for O.P. No.2)
CORAM:
JUSTICE M.S. SAHOO
ORDER
Order No. 15.11.2021
04. This matter is taken up through hybrid mode.
As prayed for by Mr. Sarangi, learned counsel for the petitioner, since the prayer is made on behalf of two students, for publication of their results, he will make necessary amendment to bring those two students as petitioners on record, represented through their legal guardians.
Prayer is allowed.
Mr. S.B. Jena, learned counsel appearing for opposite party no.2- Controller of Examinations, Council of Higher Secondary Education submits that since the Controller of Examinations is out of State, he will require further two weeks time to file counter affidavit. Time as sought for is granted.
List this case on 01.12.2021.
In case any counter affidavit is filed, the same shall be RJ served on Mr. Sarangi, learned counsel for the petitioner, who shall file reply.
(M.S. Sahoo) Judge // 2 // Page 2 of 2