Narmada Pandey vs State Of Odisha And Others
2021 Latest Caselaw 8083 Ori

                            IN THE HIGH COURT OF ORISSA AT CUTTACK

                                           W.P. (C) No.6676 of 2021

                    Narmada Pandey                               ....           Petitioner
                                                            Mr. S. K. Sarangi, Advocate
                                                 -versus-
                    State of Odisha and others                 .... Opposite Parties
                                                     Mr. P. K. Muduli, AGA for State

                                CORAM:
                                THE CHIEF JUSTICE
                                JUSTICE B. P. ROUTRAY

                                                  ORDER

02.08.2021 Order No.

02. 1.Prayer was made to transfer the original application to this Court but in course of hearing, learned counsel for the Petitioner seeks leave to withdraw the Original Application i.e. O.A. No.9 (S) of 2016 pending before the Odisha Administrative Tribunal, Bhubaneswar Bench, Bhubaneswar.

2. Accordingly, the aforementioned O.A. No.9 (S) of 2016, which stands transferred to this Court by virtue of the judgment dated 7th June 2021, passed by this Court in W.P.(C) No.13789 of 2019 (O.A.T. Bar Association, Cuttack v. Union of India and others) and batch, is dismissed as withdrawn.

3. The present writ petition is accordingly disposed of.

4. An urgent certified copy of this order be issued as per rules.

(Dr. S. Muralidhar) Chief Justice

(B.P. Routray) Judge M. Panda