ALL ORISSA PRIVATE SECONDARY TRAINING SCHOOLS MANAGEMENT ASSOCIATION, REPRESENTED BY ITS GENERAL SECRETARY RAJ KISHORE JENA Vs. STATE OF ORISSA

JUDGEMENT

(1.) The petitioner is an association of Orissa Private Secondary Training Schools and was also the petitioner in W.P.(C) No. 10372 of 2008 before this Court. A prayer is made to issue a direction to the opp.party No. 3, Secretary, Board of Secondary Education, Orissa, Cuttack to allow the students of the member-institutions of the petitioner-association, who have completed their Certified Teachers Course (for short, 'the C.T. Course') in the sessions 1989-90, 1990-91 and 1991-92 to appear in the C.T. Examination, 2009 to be conducted by the Board of Secondary Education, Orissa, Cuttack.

(2.) It is submitted by the petitioner-association that one of the members of the petitioner-association being, Bagdevi S.T. School previously filed O.J.C. No. 17574 of 1998 before this Court which was disposed of by a Division Bench of this Court on 7.1.1999 directing as follows:

(3.) Mr. Routray, learned Counsel for the petitioner alleged that the said directions were No. complied with by the opp.parties for which, a contempt petition was filed. Subsequently, on receiving notice on the contempt petition, in a Government were rejected, which is not only illegal and arbitrary but also discriminatory.