RAMAKANTA SWAIN Vs. STATE OF ODISHA

JUDGEMENT

(1.) Since both the writ petitions have been filed inter alia challenging the order dtd.2/2/2017 so passed by Addl. District Magistrate, Keonjhar in Misc. Case No.17 of 2016, both the matters were taken up analogously for hearing at the stage of admission with the consent of the learned counsel appearing for the Parties and disposed of by the present common order.

(2.) W.P.(C) No.2639 of 2017 has been filed by the Petitioner-Ramakanta Swain inter alia with the following prayer:-

(3.) It is the case of the Petitioner- Ramakanta Swain that while continuing as Principal-In-Charge of Pateswar Mohavidyalaya, Suakati in the district of Keonjhar, the Governing Body of the said College, in its proceeding dtd.14/7/2003 under Annexure-1, decided to start +3 degree wing in the College. While taking such a decision to start the +3 wing, the Governing Body resolved to allow Sri Ramakanta Swain to continue as Principal-In-Charge of the +3 Wing and to take charge from the Secretary of the College in question.