SANTILATA JENA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This writ appeal is directed against an order dtd. 18/10/2012 passed by the learned Single Judge disposing of W.P.(C) No.3378 of 2010 filed by the Respondent No.4 wherein a notification dtd. 1/7/2009 issued by the Commissioner-cum-Secretary to Government, Higher Education Department treating the Appellant College as 'Santilata Degree Mahavidyalaya', Uitikiri under Sec. 3 of the Orissa Education Act (OE Act) was upheld and a direction was issued to the Secretary, Higher Education Department to correct the said notification in respect of the institution as 'Santilata Mahavidyalaya, Uitikiri' in place of 'Santilata Degree Mahavidyalaya, Uitikiri' and to release block grant to the staff whose services had been approved by the Opposite Parties (State Authorities).

(2.) This Court has heard the submissions of learned counsel for the parties.

(3.) A preliminary objection is raised by learned counsel appearing for the Respondent No.4 that the present writ appeal filed by Smt. Santilata Jena as 'Secretary of the Governing Body of Santilata Degree Mahavidyala' is not maintainable since at the relevant time she was in fact not the Secretary of the said Governing Body.