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Kaminilata Sahu vs State Of Odisha And Others
2022 Latest Caselaw 2255 Ori

Citation : 2022 Latest Caselaw 2255 Ori
Judgement Date : 18 April, 2022

Orissa High Court
Kaminilata Sahu vs State Of Odisha And Others on 18 April, 2022
              IN THE HIGH COURT OF ORISSA AT CUTTACK

                             W.P.(C) No. 9746 of 2017

            Kaminilata Sahu                                 Petitioner
                                       Mr. Sidheswar Mallik, Advocate
                                            -versus-
            State of Odisha and others           Opposite Parties
                                   Mr. T.K.Praharaj, SC for OPs.1 & 2
                                Mr. M.K.Dash, Advocate for OPs.3 & 4
                      CORAM:
                      JUSTICE M.S.SAHOO

                                       ORDER
Order No.                             18.4.2022

      5.    1. This   matter     is   taken    up    by    hybrid       mode.

2. It is submitted by learned counsel for the petitioner that W.P.(C) No. 8396 of 2017 filed by similarly situated lecturer in the subject of Home Science has been disposed of by the judgment and order dated 12.5.2020 by this Court.

3. Learned Standing Counsel as well as learned counsel for the O.Ps.3 & 4 shall go through the said judgment and apprise this Court on the next day.

5. List on 30.6.2022, as prayed for.

6. Registry is to tag the records of W.P.(C) No. 8396 of 2017 for reference.

7. Copy of the order be uploaded in the official website.

(M.S.Sahoo) Judge dutta

 
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