Sanyasi Charan Patra vs State Of Odisha & Others .... ...
2021 Latest Caselaw 12401 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                               W.P.(C) No.34865 of 2021

            Sanyasi Charan Patra                     ....            Petitioner

                                                   Mr. D.N. Rath, Advocate

                                 -versus-
            State of Odisha & others                 ....           Opp.parties

                             Mr. R. N. Mishra, Addl.Govt. Advocate.


                     CORAM:
                     JUSTICE M.S.SAHOO
                                       ORDER

03.12.2021 Order No. 1 This matter is taken up through hybrid mode.

Learned counsel for the petitioner undertakes to remove the defects as pointed out by the S.R. within seven working days.

Heard learned counsel for the parties.

Learned counsel for the petitioner submits that the petitioner is aggrieved by the order dated 23.04.2021 passed by opposite party no.1 as at Annexure-12.

It is submitted by the learned counsel for the petitioner that after the order of this Court vide order dated 04.08.2000, passed in OJC No.7630 of 1999 and subsequent order passed by the learned State Education Tribunal in its judgment dated 19.02.2019 (Annexure-11), this matter has attained finality. It is submitted that, on the face of it the order as at Annexure-12, dated 23.04.2021 is contrary to the earlier orders of this Court as well as that of the learned Tribunal.

// 2 //

Heard learned counsel for the parties.

Issue notice on the question of admission.

Since Mr. Mishra, learned Addl. Govt. Advocate accepts notice on behalf of opposite party nos.1 and 2, two extra copies of the brief be served on him within three working days.

Issue notice to opposite party no.3 by registered post with A.D, fixing a short returnable date. Requisites shall be filed within one week.

As prayed for by the learned Additional Government Advocate, eight weeks time granted, to file counter affidavit. Copy of the counter affidavit be served on the learned counsel for the petitioner. The petitioner is at liberty to file rejoinder thereto.

List this matter immediately after the pleadings are complete.

( M.S.Sahoo) Judge

Gs