Secretary vs Jashobanta Baral And Others
2021 Latest Caselaw 8653 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     W.A. No.401 of 2021
               Secretary, Government of Odisha,
               Department of Higher Education   ....                     Appellant
                                         Mr. Ashok Parija, Advocate General
                            Mr. M.S. Sahoo, Additional Government Advocate
                                           -versus-
                Jashobanta Baral and others                ....        Respondents
                        Mr. Suresh Chandra Tripathy, counsel for Opp. Parties
                                    Mr. S.N. Patnaik, counsel for interveners

                      CORAM:
                      THE CHIEF JUSTICE
                      JUSTICE B. P. ROUTRAY
                                      ORDER

Order No.                            18.08.2021

            I.A. No.1579 of 2021

03. 1. This is the intervention application filed by certain teaching and non-teaching staff who had filed W.P.(C) No.18488 of 2010 in which also the impugned order of learned Single Judge was passed.

2. Mr. Parija, learned Advocate General points out that there is another writ appeal being W.A. No.474 of 2021 which has been filed vis-à-vis the judgment in the aforementioned writ petition, i.e. W.P.(C) No.18488 of 2010

3. In that view of the matter the present application is not entertained. Instead, the Court takes on board W.A. No.474 of 2021. A separate order has been passed today in the said appeal.

4. Accordingly the present application is disposed of.

// 2 //

W.A. No.401 of 2021

04. 5. Mr. Parija seeks and is granted one more week to file rejoinder to the counter filed by the Respondents.

6. List on 15th September, 2021 at 2 pm for final disposal along with connected contempt petition as well as W.A. No.474 of 2021.

8. Interim order dated 31st May, 2021 shall continue till the next date.

9. An urgent certified copy of this order be granted as per rules.

(Dr. S. Muralidhar) Chief Justice

( B.P. Routray) Judge M.K. Panda