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Judgment
A.K.Mohapatra, J
This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
Heard learned counsel for the Petitioner as well as learned Standing Counsel for S&ME Department. Perused the records.
Learned Additional Standing Counsel for the School and Mass Education Department submits that he has received instruction and needs some time to file counter affidavit. However, learned counsel for the Petitioner submits that the last dated for filing up form is 18.11.2022.
Considering the submission, the Opposite Parties are directed to allow the rest 43 students to fill up their form for the +2 Annual Examinations. However, the same shall be subject to the final outcome of the writ petition in respect of rest 43 students of the Petitioner’s school who are allowed to fill up the form for +2, Annual Examination by this Order.
List this matter in the week commencing 19th December, 2022, counter affidavit, if any, be filed in the meantime positively.
Issue urgent certified copy of this order in course of the day.
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