LAWS(ORI)-2002-2-54

STATE OF ORISSA REPRESENTED THROUGH THE PRINCIPAL SECRETARY TO GOVERNMENT, DEPARTMENT OF HIGHER EDUCATION Vs. ASHOK KUMAR ROUT

Decided On February 13, 2002
State Of Orissa Represented Through The Principal Secretary To Government, Department Of Higher Education Appellant
V/S
Ashok Kumar Rout Respondents

JUDGEMENT

(1.) THIS review filed on behalf of the State is directed against the order dated 26.7.1996 made in writ petition bearing O.J.C. No. 3899 of 1995 which was filed by the opposite party.

(2.) THE opposite party filed the aforesaid writ petition (O.J.C. No. 3899 of 1995) praying for quashing of the order dated 8.7.1994 of the Director, Higher Education, Orissa. refusing approval of his appointment of Lecturer in English on the ground that he was deficient in his qualification for having secured only 27.12 per cent of marks in the M.A.E. Examination.

(3.) IN the review petition, it has been contended that opposite party was not entitled to the aforesaid relief inasmuch as his writ petition was disposed of without any counter being filed by the State and the ratio of the cases relied on had no application.