Odisha Bachelor Of Pharmacy vs State Of Odisha And Others
2021 Latest Caselaw 11912 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                                W.P.(C) No. 2145 of 2021

            Odisha Bachelor of Pharmacy           ....                                  Petitioner
            Association, Kalahandi
                                                                            Ms. S. Jena, Adv.
                                                   -Versus -
            State of Odisha and others            ....                     Opposite Parties
                                                               Mr. P.K. Parhi, ASGI along
                                                                with Mr. D.K. Sahu, CGC
                    CORAM:
                     DR. JUSTICE B.R. SARANGI
                                         ORDER

18.11.2021

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

2. Heard Mrs. S. Jena, learned counsel for the petitioner.

3. In the first hour, when question of maintainability was raised, Mrs. S. Jena, learned counsel for the petitioner took time to satisfy the Court after lunch by citing some judgments. In the second hour, though she relied upon the judgment of the apex Court in the case of D.S. Nakara v. Union of India, AIR 1983 SC 130, but the said judgment does not speak with regard to maintainability of the writ petition at the instance of the association in a service matter. In any case, she seeks further time to examine the issue and satisfy the Court with regard to maintainability of the writ petition at the instance of the association in a service matter on the next date.

4. List next week.

    Ashok                                                      (Dr. B.R. Sarangi)
                                                                    Judge