Bairagi Charan Sahoo vs State Of Odisha & Others
2022 Latest Caselaw 4227 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                           W.PC (OAC) No.468 of 2017

            Bairagi Charan Sahoo                      ....             Petitioner

                                               Mr. B. Satpathy, Advocate


                                          -versus-
             State of Odisha & others               ....      Opposite Parties
                                             Mr. R.N.Acharya,
                                        Standing Counsel (S and M.E. Deptt.)

                       CORAM:

                                  JUSTICE SASHIKANTA MISHRA
                                         ORDER

Order No. 25.8.2022.

03. 1. This matter is taken up through hybrid mode.

2. As directed, learned Standing Counsel for the School and Mass Education Department files an additional counter affidavit enclosing the class-wise roll strength of the institution, the same be kept on record. The Petitioner has also filed an affidavit enclosing copy of the roll strength of the School, the same be kept on record.

3. Hearing concluded. Judgment is reserved. Parties may file their note of submissions and citations, if any, within a week.

                                                        (Sashikanta Mishra)
       AKB                                                     Judge




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