Pritikanta Rout And Others vs State Of Odisha And Others
2021 Latest Caselaw 11703 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                          W.P.(C)(O.A.C.) No.3830 of 2015

            Pritikanta Rout and others                ....            Petitioners

                                           M/s. S. Das and Mr.S.D. Routray
                                                   Advocates for Petitioners

                                         -versus-

            State of Odisha and others                ....       Opposite Parties

                                                        Mr. D.R. Mohapatra,
                                         Standing Counsel for S.& M.E. Deptt.

                        CORAM:
                        JUSTICE A.K.MOHAPATRA

                                          ORDER

12.11.2021 Order No.

01. 1. Let a copy of the writ petition be served on Mr. D.R.Mohapatra, learned Standing Counsel for School and Mass Education Department by Monday (15.11.2021).

2. Mr. Routray, learned counsel for the Petitioners submits that the issue involved in the present writ petition has already been decided by the judgment of the Orissa Administrative Tribunal, Bhubaneswar in O.A. No.1551 of 2011. He filed a copy of the order dated 03.09.2013.

3. Let a copy of the order dated 03.09.2013 passed in O.A. No.1551 of 2011 along with copy of the order of this Court dated 18.05.2017 passed in W.P.(C) Nos.4559 of 2017 be served on Mr.D.R. Mohapatra, who is appearing for the School and Mass Education

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Department within three days, who shall take instruction in the meanwhile.

4. List this matter in the next sitting for final disposal.

(A.K. Mohapatra) Judge U.K.Sahoo