Orissa High Court
WP(C)/28825/2020 on 3 December, 2020
Author: B.R. Sarangi
Bench: B.R. Sarangi
W.P.(C) No. 28825 of 2020
02. 03.12.2020 This matter is taken up through video conferencing.
Heard Mr. B.K. Pattanaik, learned counsel for the
petitioner and Mr. B. Mohanty, learned Standing Counsel for
School and Mass Education Department.
The petitioner has filed this writ petition challenging the
order of rejection of his representation in compliance of order
dated 09.05.2017 passed in OJC No. 9145 of 1996, vide
Annexure-6 dated 27.08.2019.
Mr. B.K. Pattanaik, learned counsel for the petitioner at
the outset raised a preliminary objection and contended that
the authority has supplied incomplete document in Annexure-
6. At page-27 in last paragraph thereof, some portion of the
order has left out and thereafter at page-28 the order is made
available. Thereby, it is an incomplete document. Therefore,
the petitioner seeks for a direction to supply the complete
document at Annexure-6 dated 27.08.2019 and to that extent
he has also moved the Director, Secondary Education by filing
a representation in Annexure-7, which is still pending for
consideration.
Mr. B. Mohanty, learned Standing Counsel for School
and Mass Education Department submits that if the authority
has provided incomplete document, direction may be given to
the authority to provide complete document.
Considering the contentions raised by learned counsel
for the parties, this writ petition stands disposed of directing
the Director, Secondary Education, Odisha to provide complete
document of Annexure-6 dated 27.08.2019 as expeditiously as
possible, preferably within a period of four weeks, so that the
petitioner can get opportunity to take steps in accordance with
law.
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(DR. B.R. SARANGI, J) Ajaya 2