Dr. Krushna Chandra Jena vs State Of Odisha & Ors
2022 Latest Caselaw 4266 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                         W.P.(C) No.6122 of 2021


        Dr. Krushna Chandra Jena               ....           Petitioner
                                                Mr. Pitambar Acharya
                                                         Sr. Advocate
                                   -versus-
        State of Odisha & Ors.                 ....      Opposite Parties
                                              Mr. G.R. Mohapatra, ASC
                                                        (for O.P. No.1)
                                              Mr. Sanjeev Udgata, Adv.
                                                       (for O.Ps.2 & 3)



                CORAM:
                DR. JUSTICE S.K. PANIGRAHI

Order                             ORDER
No.                              26.08.2022

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

2. Learned counsel for the parties are present. Judgment

prepared in separate sheets is delivered and pronounced

in open Court in the presence of learned counsel for the

parties and the order is passed accordingly as follows:-

3. In light of the above-mentioned facts and precedents

cited hereinabove, this Court is not inclined to allow the

petition of the Petitioner. The order No.3846/Est-III dated

19.11.2020 passed by the Opposite Party No.3/Registrar,

Sambalpur University, Sambalpur rejecting the

// 2 //

representation dated 15.09.2020 of the Petitioner is not to

be interfered with.

4. The Writ Petition is dismissed. No order as to cost.

(Dr. S.K. Panigrahi) Judge

B.Jhankar