PRABASINI PANDA Vs. STATE OF ODISHA

JUDGEMENT

(1.) These matters are taken up through hybrid arrangement.

(2.) Heard learned counsel for the Parties in all these Writ Petitions.

(3.) Since all the matters relate to appointment of Principal-In-Charge and reconstitution of Governing Body of Dadhibaman Jew +3 Mahavidyalaya, Bahadajhola, in the district of Nayagarh, this Court feels it appropriate to pass common order in the leading case i.e. in W.P.(C) No.18456 of 2022.