Narendra Kumar Sahoo vs State Of Odisha &Ors
2021 Latest Caselaw 10640 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              W.P.(C) No.31106 of 2021


            Narendra Kumar Sahoo                     ....              Petitioner
                                                                Mr.J.K.Mishra-2,
                                                                       Advocate
                                        -versus-

            State of Odisha &Ors.                    ....      Opposite Parties
                                                              Mr.D. Mohapatra,
                                                   Standing Counsel for S.& M.E.


                      CORAM:
                      JUSTICE BISWANATH RATH
                                      ORDER

04.10.2021 Order No.

01. 1. Heard learned counsel for the petitioner.

2. Looking to the prayer involved herein, this Court feels it

appropriate to direct the Principal Secretary to Govt. of Odisha,

School & Mass Education Department, O.P.1 to treat the writ

petition as representation at the instance of the petitioner and take

decision as appropriate, but however, taking into consideration the

order/judgment of this Court dated 05.03.2021 in W.P.(C) No.10071

of 2018 and order dated 28.8.2020 in W.P.(C) No.3985 of 2020, by

completing the entire exercise within a period of one and half

months from the date of communication of copy of this order, copy

// 2 //

of the writ petition as well as order/judgment dated 05.03.2021

passed in W.P.(C) No.10071 of 2018 by the petitioner.

3. With the above direction, the writ petition stands disposed

of.

(Biswanath Rath) Judge U.K.Sahoo