PURUSOTTAM SWAIN Vs. STATE OF ODISHA

JUDGEMENT

(1.) The challenge: Challenge has been laid to Judgment dtd. 9/8/2023 rendered by the learned Single Judge in the writ petition bearing W.P.(C) No.29187 of 2019 and W.P.(C) No.18128 of 2009 in the matters of applications under Article 226/227 of the Constitution of India, the petitioner therein, being aggrieved, preferred the intra-Court appeals beseeching to invoke provisions of Article 4 of the Odisha High Court Order, 1948 read with Clause 10 of the Letters Patent constituting the High Court of Judicature at Patna and Rule 6 of Chapter-III and Rule 2 of Chapter-VIII of the Rules of the High Court of Orissa, 1948.

(2.) This matter was on Board on 2/5/2024 under the heading "Fresh Admission". Learned Additional Government Advocate has raised objection against entertainment of single writ appeal against common judgment dtd. 9/8/2023 passed in two writ petitions and submitted that there is little scope for interference with the decision of the learned Single Judge in the writ appeal filed by the appellant-writ petitioner.

(3.) The facts culled out from the pleadings reveal that in pursuance of Resolution dtd. 10/1/2001 of the Managing Committee of Nanda Kishore High School, Tilada, Sarugaon in the district of Balasore, the appellant joined on 18/1/2001 against the second post of peon in the said School, which got approved by the Inspector of Schools, Balasore vide Office Order No.2376, dtd. 28/3/2009 with effect from 1/4/2008.