All Odisha Govt. Iti Part vs State Of Odisha And Others
2021 Latest Caselaw 11204 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                          WPC(OAC) No. 3237 of 2016
                                   And
                          WPC (OAC) No. 2480 of 2015

            All Odisha Govt. ITI Part         ....                          Petitioners
            Time Guest Instructors
            Associations and others
                                                Mr. S.D. Routray, Sr. Adv. along with
                                                               Mr. S.K. Samal, Adv.
                                               -Versus -
            State of Odisha and others        ....                   Opposite Parties
                                                                Mr. M. Balabantray,
                                                                  Standing Counsel
                    CORAM:
                     DR. JUSTICE B.R. SARANGI
                                     ORDER

01.11.2021

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

2. Heard Mr. B. Routray, learned Senior Counsel appearing along with Mr. S.K. Samal, learned counsel for the petitioners in WPC (OAC) No.3237 of 2016 and WPC (OAC) No.2480 of 2015; Mr. J.K. Rath, learned Sr. Counsel appearing along with Mr. D.N. Rath, learned counsel; Mr. B.S. Tripathy, learned counsel and Mr. N. Lenka, learned counsel for the petitioners appearing in some of the connected writ petitions.

3. Hearing is concluded and judgment reserved.

    Ashok                                                (Dr. B.R. Sarangi)
                                                              Judge