ROHIT KUMAR GUPTA Vs. STATE OF ORISSA

JUDGEMENT

(1.) All these writ petitions though heard and reserved on different dates raise same and similar question and the reliefs claimed in all these writ petitions are almost the same. Therefore, they are taken up together and are disposed of by this common order.

(2.) The petitioners have prayed for a direction to the opposite party No.1-State to implement the decision of the Government vide circular/letter No.2836 dated 26.4.2011 (Annexure-1) issued by the Commissioner-cum-Secretary and SPD, OPEPA to Government, School and Mass Education Department along with the booklet under the title "Ama Vidyalaya" (Annexure-2) regarding colour and design of the school uniform and to declare any action taken contrary to the aforesaid decisions as illegal, arbitrary and non-est.

(3.) For the purpose of convenience, we refer to the facts stated in W.P.(C) No. 23857 of 2011 to appreciate the rival legal contentions with a view to find out as to whether the petitioners are entitled for the relief as prayed in these writ petitions.