Orissa High Court
Madhusmita Bepari vs State Of Odisha And Ors. .... Opposite ... on 12 July, 2022
Author: S.K. Panigrahi
Bench: S.K. Panigrahi
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.14097 of 2022
Madhusmita Bepari .... Petitioner
Mr. Alok Ku. Mohapatra, Adv.
-versus-
State of Odisha and Ors. .... Opposite Parties
Mr. Biswajit Mohanty, SC
(for S & ME Deptt.)
CORAM:
MR. JUSTICE S.K. PANIGRAHI
Order ORDER No. 12.07.2022
01. 1. This matter is taken up through hybrid arrangement.
2. Heard.
3. Learned counsel for the petitioner submits that the petitioner in this Writ Petition assails non-consideration of Bachlor's Preparatory Programme (BPP) which claims to be equivalent to +2 as per the draft list. He further submits that the BPP is equivalent to +2. However, the State Government does not consider the BPP as equivalent to +2. Learned counsel for the petitioner further submits that the petitioner has already completed B.A. through IGNOU and B.Ed in Hindi from Dakshin Bharat Hindi Prachar Sabha, Madras. He further submits that had the BPP not been equivalent to +2, the petitioner Page 1 of 2 // 2 // would have been allowed to complete the B.A. and latter B.Ed. degree.
4. In such view of the matter, the opposite party No.2- Regional Director, IGNOU, Regional Centre, District Agriculture Road, Koraput, Odisha is requested to supply an equivalence certificate of BPP with +2.
5. Office to do the needful. Such equivalence certificate shall be produced before this Court not later than 5th of August, 2022.
6. List this matter on 8th of August, 2022.
( S.K. Panigrahi) Judge BJ Page 2 of 2