PRASANNA KUMAR SAHU Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Heard Mr. S.K. Das, learned counsel appearing for the appellant-Prasanna Kumar Sahu in all the writ appeals; Mr. R.N. Mishra, learned Additional Government Advocate appearing for the State-respondents no.1 and 2; and Mr. D.N. Rath, learned counsel appearing for respondent no.4-Sanjaya Kumar Nayak in all the writ appeals.

(3.) Challenging the common judgment and order dtd. 2/3/2023 passed by the learned Single Judge in FAO No.202 of 2019, FAO No. 203 of 2019 and W.P.(C) No. 31932 of 2022, W.A. No.650 of 2023 has been filed against FAO No.202 of 2019, W.A. No.666 of 2023 has been filed against FAO No.203 of 2019 and W.A. No.667 of 2023 has been filed against W.P.(C) No.31932 of 2022. Since these three writ appeals involve common question of law with regard to extension of benefit of GIA for the post held by the appellant, they were taken up together. At the time of hearing, Mr. D.N. Rath, learned counsel appearing for respondent no.4-Sanjaya Kumar Nayak, who was the appellant before the learned Single Judge in the appeals filed under Sec. 24-C of the Odisha Education Act, raised an objection with regard to maintainability of the writ appeals.