WP(C)/7147/2014
2021 Latest Caselaw 904 Ori

W.P.(C) No. 7147 of 2014

05. 27.01.2021 1. This matter is taken up by video conferencing mode.

2. None appears for the Petitioner. Heard Mr. A.K. Parija, learned Advocate General for the State-Opposite Parties.

3. In view of the fact that there is already a writ petition (W.P.(C) No. 2034 of 2007) dealing with similar issues is pending, there is no need to entertain another writ petition in this regard.

4. The present petition is accordingly disposed of.

5. As the restrictions due to the COVID-19 situation are continuing, learned counsel for the parties may utilize a soft copy of this order/judgment available in the High Court's website or print out thereof at par with certified copy in the manner prescribed, vide Court's Notice No.4587 dated 25th March, 2020.

( Dr. S. Muralidhar ) Chief Justice A.Dash/PS

(Biswajit Mohanty) Judge