GEETANJALI PANDA Vs. PRANAYA BALLARI MOHANTY

JUDGEMENT

(1.) The appellant has prayed, inter alia, to quash the order and judgment dated 02.12.2003 and 18.12.2013 respectively passed by the learned Single Judge in WP(C) No.18138 of 2013. By order dated 02.12.2013, the learned Single Judge dismissed the application filed by the appellant for addition of the party and eventually allowed the writ petition filed by respondent no.1 by judgment dated 18.12.2013.

(2.) Though the appeal was listed for admission, this Court heard the matter on the maintainability of the application filed by the appellant in WP(C) No.18138 of 2013 for addition of party.

(3.) Respondent no.1 as petitioner has filed the writ petition to quash the proceedings dated 21.08.2012 of the Examination Committee of the Utkal2 University cancelling her result of M.A Odia Non-Collegiate Examination, 1991. The case of the respondent no.1 is that she appeared at the M.A Examination, 1986 under Utkal University. Her registration number was 28628/80. She secured 48.87% of marks. Again, she appeared at the examination for enhancement of marks in the year 1991 and secured 58.5% marks. In all the examinations, the registration number assigned by the University was the same. After completion of the examination, she did her Ph.D in Odia. She was appointed as a Lecturer in Odia in Lakheswar Women's College, Phulnakhara on 3.7.1995. While the matter stood thus, in the proceedings dated 21.08.2012, the Examination Committee of the Utkal University took a decision to cancel her result of M.A Odia Non-Collegiate Examination, 1991. Further case of the respondent no.1 is that neither any letter cancelling her result was communicated to her, nor opportunity of hearing was provided. She came to know about the cancellation of the result in G.I.A. Case No.809 of 2012 filed by the appellant claiming seniority over her and block grant against the 1st post of Lecturer in Odia.