Sunday, 03, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Kamalakanta Panda And vs State Of Odisha & Others
2021 Latest Caselaw 8628 Ori

Citation : 2021 Latest Caselaw 8628 Ori
Judgement Date : 17 August, 2021

Orissa High Court
Kamalakanta Panda And vs State Of Odisha & Others on 17 August, 2021
                          IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   WPC (OAC) No. 887 OF 2017

             Kamalakanta Panda and                .....                     Petitioners
             another.
                                                                      Mr. S. Mallik, Adv.
                                               -Versus-

             State of Odisha & Others             .....                 Opposite Parties
                                                                         State Counsel
                            CORAM:
                                DR. JUSTICE B.R. SARANGI

                                              ORDER

17.08.2021

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

01. Heard learned counsel for the parties.

As prayed for by Mr. S. Mallik, learned counsel for the petitioners, the petitioner no.1 having been promoted to the rank of OAS, his name be deleted and this writ petition is confined to petitioner no.2 only.

A memo has been filed to the above extent, which is taken on record.

It is stated that the case of the petitioner is covered by the judgment passed by this Court in WPC (OAC) No.913 of 2017, disposed of on 06.08.2021 (D. Maleswar Patra v. State of Odisha). Therefore, the petitioner's case may be considered in the light of the said judgment.

Considering the contention raised by learned counsel for the parties and after going through the records, this Court disposes of this writ petition directing the opposite parties to consider the case of the petitioner no.2 in the light of the judgment in D. Maleswar Patra (supra) and pass appropriate order in accordance with law as expeditiously as possible within a period of three months from the date of communication of this order.

With the above observation and direction, the writ petition stands disposed of.


                                                          (DR. B.R. SARANGI)
A.K. Rana                                                       JUDGE
  

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter