Orissa High Court
Swarnalata Dei vs State Of Odisha & Others .... Opposite ... on 19 May, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.6917 of 2022
Swarnalata Dei .... Petitioner
Ms. S.Pattnaik, Advocate
-versus-
State of Odisha & Others .... Opposite Parties
Mr. M.K. Balabantaray,
AGA
COROM:
JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
19.05.2023 Order No
19. 1. This matter is taken up through Hybrid Mode.
2. Heard learned counsel appearing for the Parties.
3. Pursuant to the order passed by this Court on 18.05.2023, Mr. Niranjan Behera and Mr. Krushna Chandra Nayak, the Ex- District Education Officer as well as Present District Education Officer, Cuttack appeared before this Court in person.
4. It is contented by both of them that the School-in question has no approved Managing Committee and in absence of any approved Managing Committee, in terms of the order issued by Director Secondary Education on 25.01.2019, the D.E.O., Cuttack is acting as the Special Officer of the Managing Committee and is authorized to exercise all the powers and functions of the Managing Committee of the School in question.
5. It is further contended that in that capacity, the D.E.O., Cuttack has initiated the proceeding against the // 2 // Petitioner vide Memorandum dated 17.09.2021 under Annexure-14.
6. Ms. S. Pattanaik, learned counsel for the Petitioner is directed to produce the document showing that as on 17.09.2021 there was approved Managing Committee of the School.
7. As requested by Ms. Pattnaik, learned counsel for the Petitioner, list this matter in the week commencing 26th of June, 2023.
8. Personal appearance of the Ex and present D.E.O, Cuttack is dispensed with for the time being.
(Biraja Prasanna Satapathy) Judge Subrat Signature Not Verified Digitally Signed Signed by: SUBRAT KUMAR BARIK Designation: Senior Stenographer Reason: Authentication of the order Location: HIGH COURT OF ORISSA, CUTTACK Date: 19-May-2023 15:32:57 Page 2 of 2