Prasanta Kumar Nayak vs State Of Odisha And Others
2021 Latest Caselaw 8496 Ori

         IN THE HIGH COURT OF ORISSA AT CUTTACK
                         WPC (OAC) No. 1629 of 2015

  Prasanta Kumar Nayak                      .....                      Petitioner
                                                      Mr. Saswat Das, Advocate
                                      Vs.
  State of Odisha and others                .....                Opposite parties
                                                                   Mr. S. Jena,
                                                       Standing Counsel S&ME

              CORAM:
                  DR. JUSTICE B.R. SARANGI

                                         ORDER

12.08.2021 Order No. This matter is taken up through hybrid mode.

14. Heard Mr. Saswat Das, learned counsel for the petitioner and Mr. S. Jena, learned Standing Counsel for School and Mass Education Department.

Hearing is concluded and judgment reserved.

Ashok (DR. B.R. SARANGI) JUDGE