Purna Chandra Chand vs Satyabrata Sahu
2021 Latest Caselaw 12444 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                           CONTC No.6188 of 2021
              Purna Chandra Chand                    ....           Petitioner

                                              Mr. M. Ku. Mohanty, Advocate

                                          -versus-

              Satyabrata Sahu, IAS and others        ....             Opposite
                                                          Parties/contemnors

                                         Mr. N.N. Satpathy, Standing Counsel
                                              (for S & ME Department/O.Ps.)

                         CORAM:

                        JUSTICE JASWANT SINGH
                        JUSTICE S.K. PANIGRAHI


                                     ORDER(ORAL)

03.12.2021 Order No.

1. 1. This matter is taken up through hybrid mode.

2. It is submitted that the salary of the post of Headmaster payable from 01.10.2001 as directed to be granted vide judgment dated 31st May 2021 passed in the Review Petition has still not been released.

3. Issue notice for 27.01.2022.

// 2 //

4. Mr. N.N. Satpathy, Standing Counsel appears and waives of notice on behalf of the O.Ps. Two extra copies of the brief be served on him during course of the day.

5. Let the compliance report be filed before the next date failing which the official shall be liable to be present in Court.

(Jaswant Singh) Judge

(S.K. Panigrahi ) Judge

December 3rd, 2021 Cuttack

pcd