PRASANTA KUMAR DAS Vs. STATE OF ODISHA

JUDGEMENT

(1.) Petitioners are complaining before the Writ Court against the order of the District Education Officer, Jagatsinghpur-Opposite Party No.6 dtd. 5/12/2022, copy whereof avails at Annexure-3 whereby he has annulled the removal of one of the members of Alumni Committee in question and found fault with induction of other two by the Committee, which comprises of petitioners as well.

(2.) Learned counsel appearing for the petitioners seeks invalidation of the impugned order (Annexure-3) on the following four grounds:-

(3.) Learned AGA Mr.Behura appearing for the official opposite parties opposes the petition refuting the submissions made on behalf of the petitioners. Firstly, he submits that the issue of jurisdiction is hit by res judicata in view of a Co-ordinate Bench decision of this Court in W.P.(C) No.21743 of 2022 disposed off on 30/8/2022; opportunity of hearing had been given, is mentioned in the impugned order itself and therefore, contention to the contrary is wrong; the impugned order has been made by the District Education Officer after following the due procedure.