Smt. Jambhubati Gouda & Another vs Satyabrata Sahu & Others
2022 Latest Caselaw 2251 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                          CONTC No.5006 of 2020

       Smt. Jambhubati Gouda & Another ....                        Petitioner
                                  Mr. Dinesh Kumar Patra, proxy counsel
                                 on behalf of Mr. G. Mishra, Sr. Advocate
                                  -versus-
       Satyabrata Sahu & Others          ....                Opposite Party

                                     Mr. S.N. Mohapatra, Standing Counsel
                                     for the School & Mass Education


                        CORAM:
                       JUSTICE JASWANT SINGH
                       JUSTICE M.S. RAMAN


                                     ORDER (Oral)

Order No.                             18.04.2022
 04.       1.     This matter is taken up by virtual/physical mode.

2. The present contempt has been filed alleging violation of the order dated 4th March, 2020 passed by this Court in W.P.(C) No. 12339 of 2015.

3. Counsel for the Opposite Party No. 3 has filed an affidavit dated 18th April, 2022 of Smt. Binita Senapati, District Education Officer, Ganjam, wherein it is stated that the State of Odisha against the aforesaid judgment has filed SLP (C) No. 6455 of 2022, in which the Hon'ble Supreme Court vide order dated 13th April, 2022 has issued notice for 11th July, 2022 while staying the operation of the impugned judgment i.e. the order dated 4th March, // 2 //

2020. Thus, he submits that the present contempt would be infructuous.

4. In view of the above, we find no ground to pursue the present petition.

5. Accordingly, the CONTC stands dismissed with liberty to the Petitioner to initiate fresh contempt proceeding, if any, after the decision of the Hon'ble Supreme Court.

Issue urgent certified copy as per rules.

(Jaswant Singh) Judge

(M.S. Raman) Judge

Aks April 18, 2022 Cuttack