Harihar Sahoo vs State Of Odisha & Others
2022 Latest Caselaw 7583 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                             WPC(OAC) No.2346 of 2006

                 Harihar Sahoo                        ....         Petitioner

                                            Mr. M.K. Mohanty, Advocate.

                                         -versus-

                 State of Odisha & others             ....       Opp. Parties

                                                     Mr. P.M. Pattajoshi, SC
                                                       (for S & M.E. Deptt.)

                                     CORAM:
                            DR. JUSTICE S.K. PANIGRAHI

                                         ORDER

Order No.                               20.12.2022
       6.   1.      This matter is taken up through Hybrid Arrangement.

2. Heard Mr. M.K. Mohanty, learned counsel for the

petitioner and Mr. P.M. Pattajoshi, learned Standing

Counsel for the School & Mass Education Department.

3. Hearing is concluded and Judgment/Order is reserved.

4. Written notes of submission, if any, be filed by Friday

(23.12.2022).

(Dr. S.K. Panigrahi) Judge

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