CHANDRAMANI PRADHAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE petitioner in this Writ Petition assails the judgment of the Director, Secondary Education, Odisha, Bhubaneswar dated 22.3.2010 under Annexure -14 passed in Appeal No.6 of 2007.2. The facts leading to filing of the present Writ Petition are as follows: -

(2.) IN compliance of the order dated 14.12.2009 passed in W.P.(C) No.19064 of 2009 the Director, Secondary Education passed the impugned order holding that the petitioner had never been appointed as an Assistant Teacher in Panchayat High School nor had he been terminated from service as alleged by him.

(3.) MR . J.K.Rath, learned Senior Counsel appearing for the petitioner though initially made submissions on the merits of the case subsequently he confined his argument to the following issue: - It was submitted by Mr. Rath, learned Senior Counsel that the appeal was posted for hearing before the Director, Secondary Education on 20.2.2010 and on the said date learned counsel appearing for the Managing Committee and the learned counsel appearing for opposite party no.5 produced certain documents, copies whereof were not supplied to the petitioner. When an application was filed by the petitioner for supply of the documents, the said application was rejected and hearing was closed. According to Mr. Rath, learned Senior Counsel appearing for the petitioner, no opportunity was given to the petitioner to meet the documents filed by the Managing Committee of the School as well as by opposite party no.5 and the petitioner could not defend himself properly before the Director, Secondary Education.