GOVERNING BODY Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) In the present intra Court appeal, the appellant-Governing Body, Biren Mitra Memorial Women's College, Thoria Sahi, has put to challenge an order passed by the learned Single Judge of this Court dtd. 11/8/2022 in W.P.(C) No.9746 of 2017.

(3.) From bare perusal of the impugned order of the learned Single Judge, which is under challenge in the present appeal, it is apparent that an order dtd. 4/5/2017 was subject matter of challenge in W.P.(C) No.8396 of 2017 (Soumyashree Das v. Governing Body of Biren Mitra Memorial Women's College), which came to be disposed of by an order dtd. 12/5/2020. It is not in dispute that the appellant was a party in the said writ petition i.e. W.P.(C) No. 8396 of 2017. It is also not in dispute that pursuant to the decision of the learned Single Judge dtd. 12/5/2020 in W.P.(C) No.8396 of 2017, the Governing Body has implemented the said order.