Sk. Hidayetulla Mahamad vs State Of Odisha And Others
2022 Latest Caselaw 2128 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                              WPC (OAC) No. 1203 of 2016

             Sk. Hidayetulla Mahamad                    ....          Petitioner
                                                        Mr. B.P. Das, Advocate
                                          - Versus -
             State of Odisha and others                  ....       Opposite Party
                                                               Mr. R. Acharya,
                                      Standing Counsel for S & ME Department


                          CORAM:
                            JUSTICE SASHIKANTA MISHRA

                                       ORDER

06.04.2022

Order No. 1. This matter is taken up through hybrid mode.

10.

2. Heard Mr. B.P. Das, learned counsel for the petitioner and Mr. R. Acharya, learned Standing Counsel for School and Mass Education Department.

3. Hearing is concluded and judgment reserved.

                                                   (Sashikanta Mishra)
A.K. Rana                                                  Judge