Orissa High Court
Director vs Subrat Naik And Another on 7 December, 2023
Bench: B.R. Sarangi, Murahari Sri Raman
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.A. No. 2886 of 2023
Director, Technical Education and .... Appellants
Training and another
Mr. Biplab Mohanty, Additional Government Advocate
-versus-
Subrat Naik and another .... Respondents
CORAM:
ACTING CHIEF JUSTICE DR. B.R. SARANGI
MR. JUSTICE MURAHARI SRI RAMAN
ORDER
Order No. 07.12.2023 I.A. No.8413 of 2023 and W.A. No.2886 of 2023
01. 1. This matter is taken up through Hybrid mode.
2. The above Interlocutory Application has been filed for condonation of delay of 174 days in filing the writ appeal.
3. In view of the decision rendered in the case of State of Odisha v. Surama Manjari Das (in W.P.(C) No.15763 of 2021 dismissed on 16.07.2021), which has been confirmed by the Apex Court, vide order dated 05.04.2023 in SLP (C) Diary No.9259 of 2023, this Court is not inclined to condone the delay in filing the writ appeal.
4. However, at this stage, it is contended that the case of the Appellants is covered by the judgment of this Court in the case of State of Odisha & others v. Bindusagar Samantaray; (W.A. No.810 of 2021) and batch, disposed of on 25.09.2023.
Page 1 of 25. In view of the above submission, the writ appeal stands disposed of in terms of the judgment of this Court in the case of Bindusagar Samantaray (supra).
6. Consequently, all interlocutory applications stand disposed of.
(DR. B.R. SARANGI) ACTING CHIEF JUSTICE (M.S. RAMAN) JUDGE S. Behera/ M. Panda Signature Not Verified Page 2 of 2 Digitally Signed Signed by: SUMANTA BEHERA Designation: Senior Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack Date: 11-Dec-2023 10:43:27