Expand

2026 2025 2024 2023 2022 2021

January February March April May June July August September October November December

8 19.03.2021 The Matter Is Taken Up ... vs Unknown
2021 Latest Caselaw 3880 Ori

Citation : 2021 Latest Caselaw 3880 Ori
Judgement Date : 19 March, 2021

Orissa High Court

8 19.03.2021 The Matter Is Taken Up ... vs Unknown on 19 March, 2021

                               W.P.(C) No.22481
                                          1     OF 2013




8   19.03.2021

The matter is taken up through hybrid arrangement (virtual/physical mode).

Heard Mr. S. Jena, learned Standing Counsel for School and Mass Education Department.

Mr. S. Jena, learned Standing Counsel for School and Mass Education Department contended that the case of the petitioner is covered by the judgment of the apex Court in State of Orissa v. Rajendra Kumar Das (Civil Appeal No.6844 of 2003).

To give an opportunity to the petitioner, put up this matter after one week.

(DR. B.R. SARANGI) JUDGE

Alok

Download the LatestLaws.com Mobile App

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs

Supreme Court Judgments

High Court Judgments

Campus Buzz

Library

Legal Education

More

Circulars & Notices

8 19.03.2021 The Matter Is Taken Up ... vs Unknown
2021 Latest Caselaw 3880 Ori

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

8 19.03.2021 The Matter Is Taken Up ... vs Unknown2021 Latest Caselaw 3880 Ori

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

8 19.03.2021 The Matter Is Taken Up ... vs Unknown
2021 Latest Caselaw 3880 Ori