DAMODAR MISHRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE petitioner -Damodar Mishra in this application made under Articles 226 and 227 of the Constitution of India seeks quashing of the order dated 30.11.1998 at Annexure -12 by which the Orissa Administrative Tribunal has directed the State Government Decided on 30th March, 1999. to 'retain' Ganesh Chandra Barai (opp. party No. 4) at Cuttack as Inspector of Schools till the end of May, 1999.

(2.) HEARD the applicant/representationist and perused relevant documents. He contended that his daughter is appearing M.A.final examination in Oriya under Utkal University. Notification issued by the Controller of Examinations. Utkal University and published in Oriya news daily was produced. This indicates that this examination has already started from 12.10.1998 and will continue up to 21.11.1998. The applicant has filed a certificate from Principal. Ravenshaw College that Kumari Minatilata Barai is a candidate for final M.A.Examination, 1998. Besides he has also filed a copy of the Admit Card issued by the University in her favour.

(3.) IN view of this Shri Barai is allowed to continue in his present post up to 30.1 1.1998 and shall get himself relieved on 1.12.1998 without any plea whatsoever. Director, Secondary Education to ensure his relief on 1.12.1998.