Orissa High Court
Girija Shankar Mohapatra vs State Of Odisha & Others .... ... on 24 June, 2022
Author: M.S.Sahoo
Bench: M.S.Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.30343 of 2020
Girija Shankar Mohapatra .... Petitioner
Mr. Sameer Kumar Das, Advocate
-versus-
State of Odisha & others .... Opp.parties
Mr.P.K.Panda,Standing Counsel for the School and Mass
Education Department for O.P.Nos.1 to 3.
Mr. B.Routray, Sr. Counsel instructed by Mr. S.D.Routrary,
Advocate for O.P.No.4.
Mr. P.K. Das, Advocate for Intervenor.
CORAM:
JUSTICE M.S.SAHOO
ORDER
Order No. 24.06.2022
06. 1. This matter is taken up through hybrid mode.
2. On 05.05.2022 the following order was passed after considering the submissions of the learned counsel for the petitioner as well as learned Senior Counsel for opp.party no.4:
"1. ......
2. It is submitted by the learned counsel for the petitioner that he has received counter on behalf of the O.P.No.4 and may be granted some further time to file rejoinder thereto.
3. It is submitted by the learned Senior Counsel for O.P.No.4 as well as learned counsel appearing in the connected writ petition, i.e., W.P.(C) No.633 of 2022 that due to operation of the interim order there is impasse as far as the affairs of the educational institution is concerned.
4. It is further submitted by learned senior counsel for O.P.No.4 that Annexures-10 & 11 could not give rise to any cause of action to the petitioner at present in view of the fact that Annexure-10 is only an approval of the draft charges and Annexure-11 is a request to give the name of senior most teaching staff who can be appointed as Member in charge of the Higher Secondary School.
5. Learned Counsel for the petitioner seeks further time to give his response.
6. As prayed for, list on 23.06.2022."
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3. Learned Senior Counsel reiterates the submissions that due to operation of the interim order there is an impasse as far as the affairs of the educational institution is concerned.
4. Learned counsel for the petitioner submits that he has filed rejoinder to the counter on 23.06.2022. The Registry is directed to said affidavit on record.
5. Learned counsel for the petitioner also undertakes to serve copy of the rejoinder filed on 23.06.2022 on the learned counsel for the appearing parties.
6. As prayed for, list on 18.07.2022.
( M.S.Sahoo) Judge Gs Page 2 of 2