SRI DEBARCHAN MAHANANDIA Vs. STATE OF ORISSA

JUDGEMENT

(1.) By filing this writ appeal, the appellant has sought to challenge the judgment dated 06.8.2014 passed by the learned Single Judge in W.P.(C) No. 1724 of 2009 and the order dated 14.01.2009 passed by the Director, Higher Education, Bhubaneswar-respondent No. 2 herein which was the order impugned before the learned Single Judge.

(2.) In assailing the impugned judgment and the order impugned therein, Mr. Purohit, learned counsel for the appellant submitted as follows:

(3.) Considering the submissions of learned counsel for the appellant and further on perusal of the order impugned before the learned Single Judge as appearing at Annexure-9 to the present Appeal, this Court finds that respondent No. 2 has clearly observed as follows: