Orissa High Court
Manasi Dash vs Union Of India And Others .... Opposite ... on 6 August, 2024
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.18365 of 2024
Manasi Dash .... Petitioner
Mr. S.K. Brahma,
Brahma Advocate
-Versus-
Union of India and others .... Opposite party
part
Mr. H.Tripathy,
Tripathy, Advocate for KVS
CORAM:
MR. JUSTICER.K.
JUSTICE PATTANAIK
ORDER
06.08.2024 Order No.
01. (This matter is taken up through virtual mode)
1. Heard learned counsel for the petitioner, petitioner, Mr. Naik, learned counsel for opposite party Nos.1 and 3 and Mr. Tripathy, learned counsel for opposite party No.2, No. 4 and 5.
2. Instant writ petition is filed by the petitionerfor petitionerfor a direction to the opposite parties and particularly, particularly opposite party No.2, 4 and 5 to consider the midterm transfer and admission admission of her son in Class-VIII in Kendriya Vidyalaya on the grounds stated therein.
3. Learned counsel for the petitioner pe tioner submits that this Court in a similar case, disposed of the matter vide Annexure-5 Annexure for consideration of the grievance of the petitioner therein.
4. Referring to Annexures-3 Annexures and 4 and claiming that the representation as at Annexure-2 Annexure series is pending before opposite party No.4,, learned l counsel for the petitioner would submit that the same is required to be immediately attended to followed follow by a decision.
Page 1 of 25. Recorded the submission of Mr. Naik, learned counsel for opposite party Nos. 1 and 3 (Union (Union of India) and Mr. Tripathy, learned counsel for opposite party Nos.2, 4 and 5 and both do not have any objection, objection if in case,the representation i.e. Annexure-2 Annexure 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 Annexure seriesshould be examined by opposite party No.4 without delay and d within a stipulated period.
7. Accordingly it is ordered.
Accordingly,
8. In the result, the writ petition stands disposed of with a direction to opposite party No.4 to consider Annexure-2 Annexure and to take a decision ion 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 TUDU Signature Not Verified Digitally Signed Signed by: THAKURDAS TUDU Reason: Authentication Location: OHC,CTC Date: 07-Aug-2024 12:55:29 Page 2 of 2