BINODINI SENAPATI Vs. STATE OF ODISHA

JUDGEMENT

(1.) All these Writ Petitions having been filed by the same parties involve the same facts and law. As such, they were heard together and are being disposed of by this common judgment.

(2.) The Petitioner (Binodini Senapati) in W.P.(C) No.30550/2011 has filed this Writ Petition challenging the order dtd. 25/10/2011 passed by the Director, Secondary Education, Odisha, in Appeal No.5/2011 whereby the Opposite Party No.5 (Jyostna Mahanta) was held to be the Senior most Teacher.

(3.) W.P.(C) No.31489/2011 has been filed by Jyostna Mahanta with prayer for implementation of the aforementioned order of the Director with further direction to allow her to remain as Headmistress in-charge of the School.