Sasmit Kumar Padhi vs State Of Odisha
2022 Latest Caselaw 7010 Ori

IN THE HIGH COURT OF ORISSA AT CUTTACK

         WP(C) No.20577 of 2017

1. Sasmit Kumar Padhi
2. Kamala Lochan Mahalik
3.Gopal Krishna
Choudhury
4. V. Tarkesh
5. Anindita Anuragini
Behera
6. S. Tejabati
7. Praveen Panda
8. Manomohan Sahoo
9. Gouranga Charan Sahu
10. Manika Subhalaxmi
Panda
11. Amaya Nrusingh
Pattanaik
12. Biswa Ranjan Panda
13. K. Vinod Kumar
14. Jayashree Panda
                             ....   Petitioners

               Mr. B. Routray, Senior Advocate

                  -versus-

1. State of Odisha
2. Orissa Model Education
Society (OMTES)
3. Director, S.T. & S.C
Development
Department-cum- Member
Secretary
4. Union of India
                             .... Opp. Parties

               Mr. R.N. Mishra
               Addl. Government Advocate
                                       // 2 //




                                      Mr. Arupananda Das, Addl.
                                      Government Advocate.

                                    CORAM:
                               JUSTICE S.K. SAHOO

                                        ORDER

Order No. 01.12.2022 I.A. No.14869 of 2022 & I.A. No.16194 of 2022

07. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Heard Mr. Budhadeb Routray, learned Senior Advocate appearing for the petitioners and Mr. Arupananda Das, learned Addl. Government Advocate for the State.

A submission is made on behalf of learned counsel for opposite party no.4 Union of India that he has not received the copies of the interim applications.

Let the learned counsel for the petitioners supply the copies of the interim applications to the learned counsel for the opposite party no.4.

It is stated by the learned counsel for the petitioners that since it is a covered matter, he will supply a copy of the judgment which covers the case to the learned counsel for the opposite party no.4 for verification.

On consensus of both the parties, list this matter on 06.12.2022.

// 3 //

The name of S. Das, learned counsel for the petitioner shall not be reflected in the cause list as well as at the top of the brief henceforth.

( S.K. Sahoo) Judge

P