Amina Pradhan vs State Of Odisha & Ors
2021 Latest Caselaw 13039 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        WPC (TAC) No.4 of 2011

                  Amina Pradhan                       ....                         Petitioner
                                                              Mr.K.K.Swain, Advocate

                                                   -versus-

                  State of Odisha & Ors.               ....               Opposite Party(s)
                                                                     Mr.R.K.Samal, Standing
                                                                    Counsel, S & M.E. Deptt.


                           CORAM:
                           JUSTICE BISWANATH RATH
                                             ORDER

23.12.2021 Order No.

01. 1. Learned Standing Counsel for the School & Mass Education Department expresses its inability to argue with the matter for brief not being supplied to him. Learned counsel appearing for the petitioner seeks extension of benefit following the decision of Hon'ble Supreme Court and the judgment of this Court in WPC (OAC)No.2701 of 2014 decided on 08.09.2021. Learned Standing Counsel for the School & Mass Education Department is directed the examine the coverage of the judgment to the case at hand.

2. Put up this matter in 2nd week of January, 2022.

(Biswanath Rath) Judge

Sks