Trailokyanarayan Dash vs 2.2022
2022 Latest Caselaw 7027 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   WPC (OAC) No.2201 of 2007
            Trailokyanarayan Dash                        ....                  Petitioner(s)
                                                                          Mr.M.K.Mishra,
                                                                                Advocate

                                              -versus-
            State of Odisha Anr.                         ....                Opp.Party(s)
                                                                Mr.R.K.Samal, Standing
                                                                Counsel, S & ME Deptt.


                    CORAM:
                         JUSTICE BISWANATH RATH
                                      ORDER

01.12.2022 Order No. I.A. No.1213 of 2022

4. 1. Heard learned counsel appearing for the parties.

2. Mr.Samal, learned Standing Counsel, School & Mass Education Department on instruction submits that since there is no impediment in working out the direction of this Court in WPC (OAC) No.2201 of 2007, the opposite parties will be working out the judgment of this Court within a period of one month. Let the order involved herein be worked out within a month and report compliance be submitted to the registry at least within a period of seven days thereafter.

2. I.A. stands disposed of.

(Biswanath Rath) Judge

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