HARAPRIYA MOHAPATRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) These appeals are directed against the common judgment dtd. 8/1/2015 passed by the learned Single Judge dismissing the writ petitions filed by the Appellants.

(2.) These appeals were filed on 12/5/2015 and by an order dated 22 nd September, 2016 the delay in filing the appeal was condoned. Notice was accepted in the appeals on 20/9/2017.

(3.) It must be noted at the outset that in the lead case, i.e., W.A. No.265 of 2015, a counter affidavit dtd. 15/2/2018 has been filed by the District Project Coordinator, Sarba Sikshya Abhiyan (SSA), Khurdha but, no rejoinder has been filed to the said affidavit.