NARAYAN PRASAD MISHRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) BOTH the review petitions were heard analogously on 29.01.2008 and this common order shall abide the result.

(2.) FOR the sake of convenience, the teaching staff who have -applied for review are hereinafter described as Petitioners, the governing body of the educational institutions as Governing body, Opposite Party Nos. 1 and 2 as the State and the Writ Petitioners in O.J.C. No. 9794 of 2000 as Opposite Parties.

(3.) THE Opposite Parties filed O.J.C. No. 9794 of 2000, inter alia, with the prayer to direct the Governing Body to implement the order of the Director passed on 08.03.2000 by recommending their names and with the further direction to the State to pass necessary order in relation to approval of their appointments and to provide grant -in -aid. In that case, Governing Body filed counter inter alia stating that after the Order Dated 08.03.2000, the Director on 27.04.2000 sent letter through special messenger to not to implement the Order Dated 08.03.2000 and therefore, the Principal awaits instruction from the Director. On 26.08.2002, O.J.C. No. 9794 of 2000 was disposed of. After noting facts and contention of the Opposite Parties and the Governing Body, the Bench recorded that